Section 117 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
117. Recruitment.
(1)Recruitment of Regular Entry Cadets in the [Executive, Engineering and Electrical Branches] [Substitued by S.R.O. 50, dated 19th February, 1981.] of the Indian Navy shall be made through acompetitive examination. This examination may be called the Army, Navy and Air Force Examination for admission to the National Defence Academy, and shall be held by,the Union Public Service Commission twice a year in accordance with the Government of India, Ministry of Defence Notification published in the Gazette of India on each occasion.(2)The following terms and conditions shall govern the selection and training of Regular Entry Cadets of the Indian Navy.(3)Eligibility. - A candidate shall be an unmarried male and shall fulfil the conditions regarding the nationality as laid down by the Government.Explanation. - A widower or a person who has divorced his wife shall not be treated as an unmarried male for the purpose of this regulation.["(4) Age limits.-The age limits shall be as prescribed in notification issued by the Union Public Service Commission at the time of each recruitment to the Army, Navy and Air Force wings of the National Defence Academy."] [Substitued by S.R.O. 61, dated 3rd March, 1982]["(5) Educational Qualifications.-Candidates must possess the educational qualifications as prescribed, in the rules relating to the National Defence Academy Examination, from time to time] [Substitued by S.R.O. 61, dated 3rd March, 1982](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.(7)Training. - Candidates finally selected shall undergo a three years' course at the National Defence Academy. After this three years' training, the successful candidates shall undergo further specialised training in Indian Naval Ships and establishments.(8)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.(9)Declaration. - (a) Candidates must undertake not to marry until they complete their full training at the National Defence Academy, and later on at Indian Naval Ships and establishments. A candidate who marries subsequent to the date of his application, though successful at the written examination or 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 parent or 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 any injury which 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 by S.R.O. 17-E, dated 5th July, 1967.](ii)A bond to the effect that, if for any reason considered within the control of the cadet, he wishes to withdraw before the 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.(10)Allowances. - (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. Where a cadet's parent or guard;.ln has an income less than [Rs. 350 /-] [Substitued by S.R.O. 17-E, dated 5th July, 1967.] p.m. and is unable to meet wholly or partly the pocket expenses of the cadet, financial assistance up to Rs. 30 p.m. may be granted in the first two years and Rs. 40 p.m. in the third year by the Government. A candidate desirous of securing financial assistance may, immediately after his, final selection, submit an application through the District Magistrate of his District, who shall, with his recommendation, 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 shall 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.(c)During the period of training, Service cadets shall receive pay and allowances of the substantive rate held by them as a sailor or as a boy or an apprentice at the time of selection as cadet. They shall also be entitled to receive increments of pay, if any, admissible in that rate. If the pay and allowances of their substantive rate be less than the financial assistance admissible to direct cadets, and provided they are eligible for such assistance, they shall also receive the difference between the two amounts.(11)Resignation and discharge.-No cadet shall normally be permitted to resign while under training. A civilian cadet who is not considered suitable to complete the full course at the Academy and/or at the Indian Naval Ships and establishments may with the [approval of the Government or the Chief of the Naval Staff] [Substitued by S.R.O. 195, dated 30th July, 1985], be withdrawn from training and discharged. A Service cadet under these circumstances may be reverted to his original appointment. A cadet thus discharged /reverted shall not be eligible for readmission to a subsequent course. Cases of cadets who are allowed to resign on compassionate grounds, shall however, be considered on merits.[SECTION II [Substitued by S.R.O 183, dated 6th June, 1978] - Graduate Special Entry Cadets]
