Section 120 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
120. Selection and Training of Cadets from the National Cadet Corps.
(1)The following terms and conditions will govern the selection and training of cadets of the Senior Division, Naval Wing of the National Cadet Corps as special entry cadets of the Indian Navy.(a)Eligibility. - A candidate must be an unmarried male and must fulfil the conditions regarding the nationality as laid down by the Government.Explanation. - A widower or a person who has divorced his wife will not be treated as an unmarried male for the purpose of this regulation.(b)Age limits. - A candidate must be between [17 years and 20 years] [Substitued by S.R.O. 25-E, dated 29th October, 1967] of age on the 1st day of the month in which the course at the National Defence Academy is due to commence. The age limits shall in no case be relaxed.(c)[ Educational Qualifications. - A candidate must have passed- [Substitued by S.R.O. 25-E, dated 29th October, 1967](i)the Intermediate or an equivalent examination of a University or Board approved by the Government of India with English, Mathematics, and at least one of the subjects Physics or Chemistry as principal subjects or(ii)the first year examination, under the three-year Degree Course of a University approved by the Government of India, with Mathematics and at least one of the subjects Physics or Chemistry as subjects of the examination.Provided that before joining the Degree Course, the candidate passed the Higher Secondary examination or the pre-University or equivalent examination or obtained the Cambridge School Certificate with Mathematics and at least one of the subjects Physics or Chemistry, or(iii)the pre-Engineering examination of the Delhi Polytechnic, Delhi or of a University approved by the Government of India, or(iv)the first year examination under the five-year Engineering Degree Course of a University approved by the Government of India;Provided that before joining the Degree Course, the candidate passed the Higher Secondary examination or pre-University or equivalent examination or obtained the Cambridge School Certificate with,Mathematics and at least one of the subjects Physics or Chemistry, or(v)the Cambridge Higher School Certificate examination with Methematics, Physics and Chemistry as his optional subjects, or(vi)any other examination which may be recognised by the Government of India as equivalent to the above.](d)Other Qualifications. - A candidate must :(a)have served for not less than two academic years in the Senior Division, Naval Wing of the National Cadet Corps;(b)be in possession of Certificate 'C' (Naval); those who have appeared or intend to appear for Certificate 'C' examination are also eligible to apply but their final selection shall depend on producing the Certificate before the commencement of the course; and(c)be in possession of a certificate of good conduct and character from his University or Principal of his College.(e)A candidate shall not be eligible to apply after twelve months of leaving the Senior Division, Naval Wing of the National Cadet Corps.(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.(3)Selected candidates may be appointed as cadets and shall be required to undergo one year's training at the National Defence Academy. On completion of this training, they shall also be required to undergo further training in Indian Naval Ships and establishments.(4)While at the National Defence Academy, cadets shall be subject to the discipline of the Academy. During training in Indian Naval Ships and establishments, they shall be subject to the Navy Act, 1957.(5)(a)Candidates must undertake not to marry until they complete their full training at the National Defence Academy and liter 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 or 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 anaesthesia administered to him for the treatment of any injury received as aforesaid or otherwise.] [Substitued 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 or 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.(6)(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.[Provided that in a case where two or more sons or wards of a parent or guardian are simultaneously undergoing training at the National Defence Academy, financial assistance as aforesaid may be granted to all of them for the period they simultaneously undergo training if the income of the parent or guardian does not exceed Rs. 400/- p.m.] [Substitued by S.R.O. 17-E, dated 5th July, 1967](b)In addition to the uniform provided free by the Government, cadets should be in possession of some other items of clothing. In order to ensure correct pattern and uniformity, these items shall be made at the Academy and the cost shall be met by the parents or guardians of the cadets. Cadets applying for financial assistance may be issued with some of these items of clothing free or on loan. They may only be required to purchase certain items.(7)Resignation and discharges. - No cadet shall normally be permitted to resign while under training. A cadet who is not considered suitable to complete the full course at the Academy and/or at Indian Naval Ships and establishments may, with the approval of the Government, be withdrawn from training and discharged. A cadet thus discharged shall not be eligible for re-admission to a subsequent course. Cases of cadets who are allowed to resign on compassionate grounds, may, however, be considered on merits.
