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

Union of India - Subsection

Section 289(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(5)If at any stage a candidate is considered to be unsuitable for commissioned rank, his Form C.W. 1 shall be marked across "CANCELLED" and retained in the Service Documents. The sailor concerned shall be informed of the reasons for his failure and the notation "Form C.W. 1 Cancelled" made on page 3 of his Service Certificate. A report shall also be made to the Chief of the Naval Staff with a copy to the Captain Naval Barracks (Drafting Office). Cancellation shall not prevent Form C.W. 1 from being re-started if a sailor is still eligible and recommended again at a later date. This however, shall not apply in the case of sailors whose From C.W. 1 is "DESTROYED".