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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(5)Failure in Examination.
(a)Cadets and Midshipmen
(i)Cadets and Midshipmen who fail in the Cadet's Passing Out
Examination or the Seamanship Examination as the case may be, shall be put back for a term of six months and then re-examined.
(ii)A second failure in either of these examinations shall entail liability to discharge from the service.
(b)Acting Sub-Lieutenants
(i)Officers failing in not more than two subjects in any one course, but obtaining pass marks for that course shall be given further instruction and re-examined in the subject(s) in which they have failed.
(ii)Officers failing to obtain pass marks for the course or failing in more than two subjects shall be required to do the whole course again.
(iii)Officers failing in any of the following courses shall be p enalised by the loss of seniority as a Lieutenant as follows:
NavigationDirection  
Gunnery  
T.A.S.  
SignalCommunication onemonth
WarCourse  
[Divisional [Substitued by S.R.O. 17-E, dated 5th July, 1967]  
Electrical  
NavalAviation  
Supplyand Secretariat Halfmonth
MarineEngineering  
A.B.C.D.]  
Note - Failure in a course does not invalidate the concurrent award of any time gained as a result of the number of points earned in other courses.
(iv)Officers passing on re-examination shall be given a 'pass' class only and no marks shall be awarded.
(v)Those who fail in the examination at their second attempt shall be liable to be discharged from the Service.