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[Cites 0, Cited by 0] [Section 289(18)] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(18)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)Deferred. - Candidates who are considered suitable but have not reached the required standard maybe deferred for a further specified period of training. Their Forms C.W. 1 shall be retained and marked 'Deferred' together with a statement of the length and type of training recommended. They shall not appear again before a Preliminary Selection Board but shall be required to attend the next Preliminary Course after the recommended period of training and appear before the Final Selection Board, provided they are still within the age limits. They shall not, however, appear again before the Services Selection Board.