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[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(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;