Section 117(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(6)Selection.- (a) U.P.S.C. Examination.-The procedure for submission of application, places of examination, syllabus and other details of the examination shall be notified in the Gazette of India from time to time.(b)Services Selection Board. - Candidates who qualify at the written examination shall 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 Parents /Guardians of the candidates shall be required to sign a certificate to this effect on the form appended to the application.(c)Medical Board. - 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 be medically fit in all respects, in accordance with the medical standards laid down by the Chief of the Naval Staff from time to time for selection as Regular Entry Cadets in the Indian Navy. Those candidates who are not found fit by the Medical Board shall not be admitted to the Academy. The development of the candidate should be such that by the time he attains the age of 171/2 years, he will reach the required standard of medical fitness. Candidates desiring to appeal against the findings of the Medical Board may do so. An appeal fee of Rs. 40 shall be charged which shall, however, be refunded to :(i)all successful candidates except those who, although successful, do not join the Academy for personal reasons;(ii)those candidates who withdraw their appeals before the Appeal Medical Board is convened;(iii)such candidates in whose case the Appeal Medical Board is not convened for administrative reasons.The decision of the Appeal Medical Board shall be final.(d)Final Selection. - Candidates to be finally selected should secure the minimum qualifying marks in the written examination, and the Services Selection Board interview. Subject to this condition and to their being declared medically fit, successful candidates shall be placed in the order of merit on the basis of total marks secured in the written examination and the Services Selection Board interview. The final selection for admission to the Academy shall be made in this order up to the number of vacancies available for each course.
