6. Qualifications for enrolment in the Junior Division.
- No student of the male sex of any School offering himself for enrolment in the Junior Division shall be eligible for enrolment :-(a)unless he is of good character;(aa)[ unless he is a citizen of India or a subject of Nepal; [Ibid.]Provided that the Central Government may, in any suitable case, relax the provision of this clause;](b)unless he has attained the age of 13 years and has not attained the age of [18½] [Substituted by S.R.O. 64, dated 5th February, 1955, Part II, Section 4, Page 37.] years;Provided that the Central Government may, in the case of students of any school or any class of schools, relax the provisions of this clause(c)unless he is on the roll of the school which is providing the unit or part thereof;(d)unless he satisfied such standard of physical fitness in height, chest measurement and other respects as may be specified by the Ministry of Defence, Government of India;(e)if he has at any time been convicted of an offence involving moral turpitude and a sentence other than one of fine or of imprisonment in defaults of payment of fine has been passed in respect of such offence, such sentence not having been subsequently reversed, or remitted or the offence pardoned;Provided that a person who is ineligible under this clause shall be eligible for enrolment if he produces a certificate from the State Government that he is a fir person to be enrolled;(f)if he is a member of any organization of he nature specified in paragraph 1 of Schedule III.
