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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2)(d) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(d)Medical Boards. - 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 is, however, refundable to:
(i)candidates who, as a result of re-examination, are found fit except those who although successful, do not join the Indian Navy for personal reasons;
(ii)candidates who withdraw their appeals before the Appeal Medical Board is convened; and
(iii)candidates whose request for re-examination is not granted.