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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(2)(d) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(d)Medical Boards. - Candidates who are declared qualified at 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 not passed at 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, refunded 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.