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[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(19) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(19)The number of commissions that may be granted under this scheme shall be decided each year by the Government. The number of 'Successful' candidates who shall be selected to undergo further training for commissioned rank shall depend upon the number of vacancies available. The names of selected candidates shall be announced by the Chief of the Naval Staff. The remainder, if any, of the successful candidates shall be treated in exactly the same way as those marked 'Deferred'. No candidate shall be allowed to appear before the Final Selection Board more than twice.