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[Cites 0, Cited by 0] [Section 261] [Entire Act]

Union of India - Subsection

Section 261(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)Recruitment of sailors shall be made through boy entry, artificer apprentice entry, and direct entry as necessary. The recruitment shall be carried out by the Recruitment Organisation established for the purpose and by any other authority as may be decided upon by the Chief of the Naval Staff from time to time. Persons authorised to enrol sailors, the manner, procedure and terms and conditions of enrolment shall be as laid down in the appropriate Regulations.