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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(2)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)Candidates who are considered prima facie suitable shall be required to appear before a Services Selection Board for interview and other tests. The Government reserve the right to make a preliminary selection on the basis of candidates' educational and other qualifications and any other relevant factors, and then call up only those who seem likely to be the best candidates.