Section 119 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
119. Selection and Training of "Dufferin" Cadets.
(1)The following terms and conditions shall govern the selection and training of "Dufferin" cadets 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. 25E, dated 29th October, 1967] 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 the Final Dufferin Passing Out Examination either :(i)with Extra First Class Certificate with at least 50 per cent, marks in Trigonometry; or(ii)with First Class Certificate with at least 50 per cent marks in each academic subject and in Trigonometry.(2)(a)Application shall be submitted by a Dufferin cadet to the Captain Superintendent, Training Ship "Dufferin" who shall forward it to the Chief of the Naval Staff with his recommendation that the cadet is, in his opinion, suitable to hold a commissioned rank in the Indian Navy. The application shall be submitted on the prescribed form. Copies of this form shall be available with the Captain Superintendent, Training Ship "Dufferin".(b)Candidates recommended by the Captain Superintendant, Training Ship "Dufferin" and considered suitable by the Chief of the Naval Staff shall be required to appear before a Services Selection Board for interview and other tests.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 the 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 shall be signed by their parents or guardians on the prescribed form.(c)Candidates to be finally selected should 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 by 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 candidates who are not found 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, refundable 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 undergo one year's training at the National Defence Academy. On completion of this training they shall be required to undergo further training in Indian Naval Ships and establishments.(4)Discipline. - 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 later 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/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.(6)(a)The cost of training including accommodation and allied services, books, uniform, 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 1[Rs. 350/-] 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 will 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)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 or compassionate grounds may, however, be considered on merits.Section IV - Cadets From National Cadet Corps
