Section 120(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)(a)Applications shall be submitted by a cadet to his Officer Commanding, N.C.C. Unit, Naval Wing, who shall forward in through the Circle Commander concerned to the N.C.C. Directorate, Ministry of Defence, New Delhi. The N.C.C. Directorate will forward the applications to the Chief of the Naval Staff. The applications shall be submitted on the prescribed form. These forms will be available at all N.C.C. Units.(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.Explanation. - Candidates appearing before the Services Selection Board shall undergo the prescribed tests at their own risk and shall not be entitled to claim any compensation or other relief from Government in respect of any injury which they may sustain in the course of or as a result of these tests, whether due to negligence of any person or otherwise. Candidates shall be required to sign a certificate to this effect on the form appended to the application. In the case of candidates who are minors the required certificate must be signed by their parents or guardians on the prescribed form.(c)Candidates to be finally selected should at least secure the minimum qualifying marks at the Services Selection Board. Subject to this condition and to their being declared medically fit, successful candidates shall be placed in the order of merit based on the total marks secured in the written examination and the Services Selection Board interview. The final selection shall be made in the order of merit up to the number of vacancies available.(d)Medical Boards. - Candidates who are declared qualified at the Services Selection Board shall be required to appear for medical examination before a Board of Military Medical Officers. Candidates should conform to the medical standards laid down by the Chief of the Naval Staff from time to time for selection as special entry cadets in the Indian Navy. Those not passed at fit by the medical board shall not be selected. Candidates desiring to appeal against the findings of the Medical Board may do so. An appeal fee of Rs. 40 shall be charged which is, however, refunded to :(i)candidates who, as a result of re-examination, are found fit except those who although successful, do not join the Indian Navy for personal reasons;(ii)candidates who withdraw their appeals before the Appeal Medical Board is convened; and(iii)candidates whose request for re-examination is not granted.The decision of the Appeal Medical Board shall be final.
