Section 350(d) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(d)[ Provided that in deserving cases the Chief of the Naval Staff may relax the rules of initial and obligatory training if he considers that such relaxation is necessary. Applications for such relaxation may be made through the Registrar of Reserves stating full reasons for the relaxation.] [Inserted by S.R.O. 244, dated 2nd August, 1973]
