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[Cites 0, Cited by 0] [Section 119(5)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(5)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)Before a candidate joins the Academy, the candidate and/or his parent/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 anesthesia administered to him for the treatment of any injury received as aforesaid or otherwise.] [Substitued & Added 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/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.