Section 117(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(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]
