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[Cites 0, Cited by 0] [Section 120(6)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(6)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)The cost of training including accommodation and allied services, books, uniforms, messing and medical treatment shall be borne by the Government. Parents or guardians of cadets shall however, be required to meet their pocket and other private expenses while they are at the National Defence Academy. When a cadet's parent or guardian has an income less than [Rs.350/-] [Substitued by S.R.O. 17-E, dated 5th July, 1967] per mensem and is unable to meet wholly or partly the pocket expenses of the cadet, financial assistance up to Rs. 40 per mensem may be granted by the Government. A candidate desirous of securing financial assistance may immediately after his selection, submit an application through the District Magistrate of his District, who shall with his recommendations, forward the application to the Director of Military Training, Army Headquarters.