Section 119(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(5)(a)Candidates must undertake not to marry until they complete their full training at the National Defence Academy and later on at the Indian Naval Ships and establishments. A candidate who marries subsequent to the date of his application, though successful at the Services Selection Board or medical examination, shall not be selected for training. A candidate who marries while under training shall be discharged and shall be liable to refund all expenditure incurred on him by the Government.(b)Before a candidate joins the Academy, the candidate and/or his parent/guardian shall be required to sign:(i)[ a certificate to the effect that he fully understands that he or his son or ward shall not be entitled to claim any compensation or other relief from the Government in respect of injury which he or his son or ward may sustain in the course of or as a result of the training or where bodily infirmity or death results in the course of or as a result of a surgical operation performed upon or anesthesia administered to him for the treatment of any injury received as aforesaid or otherwise.] [Substitued & Added by S.R.O. 17-E, dated 5th July, 1967](ii)a bond to the effect that, if for any reason considered within control of the candidate, his son/ward wishes to withdraw before completion of the initial training or he marries whilst under training or he fails to accept a commission, if offered, he shall be liable to refund the whole or such portion of the cost of tuition and training, food, clothing and pay and allowances received, as may be decided upon by the Government.
