Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 117(6)] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(6)(d) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(d)Final Selection. - Candidates to be finally selected should secure the minimum qualifying marks in the written examination, and the 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 on the basis of total marks secured in the written examination and the Services Selection Board interview. The final selection for admission to the Academy shall be made in this order up to the number of vacancies available for each course.