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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(3)Selection. - (a) U.P.S.C. Examination. - The procedure for submission of applications, places of examination, syllabus and other details of the examination shall be notified in the Gazette of India from time to time.
(b)Services Selection Board. - Candidates who qualify at the written examination shall be required to appear before a Service Selection Board for interview and other tests.
Explanation. - Candidates appearing before the Services Selection Board shall be required to appear for medical examination before shall not be entitled to claim any compensation or other relief from Government in respect of any injury which they may sustain in the course of or as a result of these tests, whether due to the negligence of any person or otherwise. Candidates shall be required to sign a certificate to this effect on the form appended to the application. In the case of candidates who are minors, the required certificate shall be signed by their parents or guardians on the prescribed form.
(c)Candidates who are declared qualified by the Services Selection Board shall be required to appear for medical examination before a board of Military Medical Officers. Candidates should conform to the medical standards laid down by the Chief of the Naval Staff from time to time for selection as Special Entry Cadets in the Indian Navy. Those candidates who are not found fit by the Medical Board shall not be selected. Candidates desiring to appeal against the findings of the Medical Board may do so. An appeal fee of Rs. 40 shall be charged which will, however, be refunded to :
(i)all successful candidates except those who, although successful, do not join the Academy for personal reasons;
(ii)those candidates who withdraw their appeals before the Appeal Medical Board is convened;
(iii)such candidates in whose case the Appeal Medical Board is not convened for administrative reason;
The decision of the Appeal Medical Board shall be final.
(d)Candidates to be finally selected shall secure the minimum qualifying marks in the written examination and Services Selection Board interview. Subject to this condition and to their being declared medically fit, successful candidates shall be placed in the order of merit based on the total marks secured in the written examination and the Services Selection Board interview. The final selection shall be made in the order of merit up to the number of vacancies available.