Section 122(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(6)Selection. - Candidates who are considered prima facie suitable shall be interviewed by a Services Selection Board, and the final selection shall be made by the Government taking into consideration the Board's recommendations subject to medical fitness.[(6-A) Declaration. - Before a candidate reports for training, he and his parent or guardian are required to sign a bond, as given in Appendix XI.] [Substitued by S.R.O. 21-E, dated 6th June, 1970]
