Section 289(15) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(15)Candidates who are classified 'Unsuitable' by a Preliminary Selection Board as well as candidates who have been classified A, B or C by the Preliminary Selection Board but are not subsequently selected for further training, may appear again before a subsequent Preliminary Selection Board provided they are still eligible and recommended. No candidate, however, shall be permitted to appear more than twice before a Preliminary Selection Board.
