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[Cites 0, Cited by 0] [Section 117(6)] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(6)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)Medical Board. - 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 be medically fit in all respects, in accordance with the medical standards laid down by the Chief of the Naval Staff from time to time for selection as Regular Entry Cadets in the Indian Navy. Those candidates who are not found fit by the Medical Board shall not be admitted to the Academy. The development of the candidate should be such that by the time he attains the age of 171/2 years, he will reach the required standard of medical fitness. Candidates desiring to appeal against the findings of the Medical Board may do so. An appeal fee of Rs. 40 shall be charged which shall, 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 reasons.