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[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(18) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(18)The Final Selection Board shall be convened by the Chief of the Naval Staff. All particulars of the candidates including the results of the Services Selection Board shall be made available to the Final Selection Board, which shall report upon the suitability of the candidates for further training for commissioned rank. The Final Selection Board shall place candidates in one of the following categories and forward its recommendations to the Chief of the Naval Staff :
(a)Successsful. - The order of merit of candidates declared successful shall also be shown. Those selected for further training for commissioned rank shall enter their next stage of training as Upper Yardmen.
(b)Deferred. - Candidates who are considered suitable but have not reached the required standard maybe deferred for a further specified period of training. Their Forms C.W. 1 shall be retained and marked 'Deferred' together with a statement of the length and type of training recommended. They shall not appear again before a Preliminary Selection Board but shall be required to attend the next Preliminary Course after the recommended period of training and appear before the Final Selection Board, provided they are still within the age limits. They shall not, however, appear again before the Services Selection Board.
(c)Unsuccessful. - Candidates who are not considered suitable shall be reverted to General Service in their existing [rank] [Substitued by S.R.O. 192, dated 10th September, 1973]; and Forms C.W. 1 destroyed, and a notation made accordingly on page 3 of the Service Certificate.