Section 118 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
118. Recruitment of Special Entry Cadets.
(1)Recruitment of Special 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 a competitive examination. This examination may be called the Indian Navy Examination 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 Special Entry Cadets of the Indian Navy.(a)Eligibility. - A candidate must be an unmarried male and must fulfil the conditions regarding the nationality as laid down by the Government.Explanation. - A widower or a person who has divorced his wife will not be treated as an unmarried male for the purpose of this regulation.(b)[ Age limits. - A candidate should be between 19 and 22 years of age on the 1st day of the month in which the course at Naval Academy, Cochin is due to commence. [Substitued by S.R.O. 183, dated 6th June, 1978]Note : The age limits shall in no case be relaxed.(c)Educational Qualifications. - A candidate should be a science graduate in Physics and Mathematics or he should possess a degree in Engineering"](3)Selection. - (a) U.P.S.C. Examination. - The procedure for submission of applications, 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 be required to appear before a Service Selection Board for interview and other tests.Explanation. - Candidates appearing before the Services Selection Board shall be required to appear for medical examination before 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. Candidates shall be required to sign a certificate to this effect on the form appended to the application. In the case of candidates who are minors, the required certificate shall be signed by their parents or guardians on the prescribed form.(c)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 conform to the medical standards laid down by the Chief of the Naval Staff from time to time for selection as Special Entry Cadets in the Indian Navy. Those candidates who are not found fit by the Medical Board shall not be selected. Candidates desiring to appeal against the findings of the Medical Board may do so. An appeal fee of Rs. 40 shall be charged which will, 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 reason;The decision of the Appeal Medical Board shall be final.(d)Candidates to be finally selected shall secure the minimum qualifying marks in the written examination and 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 based on the total marks secured in the written examination and the Services Selection Board interview. The final selection shall be made in the order of merit up to the number of vacancies available.(4)[ (a) Selected candidates shall be appointed as cadets and undergo the entire training in Naval Ships or Establishments.(b)The period of training as cadets at Naval Academy, Cochin shall be six months and thereafter their training as cadet (afloat), Midshipman, Acting Sub-Lieutenant and Sub-Lieutenant shall be regulated as provided in regulation 121(2), (a-ii),(b),(c) and (d)."(5) Cadets, during training at the Naval Academy, Cochin in Indian Naval Ships and Establishments, shall be subject to the Navy Act.] [Substitued by S.R.O. 183, dated 6th June, 1978](6)Declaration.(a)Candidates shall undertake not to marry until they complete their full training at the 2[Naval Academy Cochin] and later on at the 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 candidate and/or his parent/guardian shall be required to sign :(1)[ 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 he or 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 control of the candidate, his son/ward wishes to withdraw before 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.(7)(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 while they are at the [Naval Academy Cochin] [Substitued by S.R.O. 183, dated 6th June, 1978] When a cadet's parent or guardian has an income less than [350/-] [Added by S.R.O. 19E, dated 5th July, 1967] per mensem and is unable to meet wholly or partly the pocket expenses of the cadet, financial assistance up to Rs. 40 per mensem may be granted by the Government. A candidate desirous of securing financial assistance may, immediately, after his selection, submit an application through the District Magistrate of his District, who shall with his recommendations 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 byh S.R.O. 19-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 will 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 may 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.(8)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, be withdrawn from training and discharged. A Service cadet under these circumstances may be reverted to his original appointment. A cadet thus discharged or reverted shall not be eligible for re-admission to a subsequent course. Cases of cadets who are allowed to resign on compassionate grounds, may, however, be considered on merits.Section III - Cadets From Training Ship "Dufferin"
