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[Cites 0, Cited by 0] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(1)Apart from the Commissioned Officers of the Indian Navy and its Reserves on active service, the following categories of persons only are entitled to use naval ranks with their names; the recognised method of doing so is indicated below in each case :
(a)Permanent Commissioned Officers of the Indian Navy who retire with pension or gratuity, for example, Captain .............., I.N. (Retd.).
(b)Persons granted Honorary Commissions-(Hony.) Lieutenant Commander ................I.N.
(c)Officers of the Emergency List of the I.N.-Lieutenant Commander ..............., I.N. (Emergency List).
(d)Officers of the I.N.R. and I.N.V.R. on retirement-Commander ...... I.N.R. (Retd.),-Commander......... I.N.V.R. (Retd.).