Section 269(1A) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1A)[ New Entrants. - (a) Boys, [***] [Substitued by S.R.O. 106, dated 28th March, 1978] and Direct Entry sailors may be enrolled for a period calculated to permit a period of 15 years' service to be completed from the date of enrolment or from the date of attaining the age of 17 years, whichever is later, provided their services are so long required.] [Substitued by S.R.O. 201](aa)[ Artificer Apprentices and Direct Entry (Diploma holders) Artificers may be enrolled for a period of 26 years to be completed from the date of enrolment or from the date of attaining the age of 17 years whichever is later, provided their services are so long required."] [Omitted Inserted & Substitued by S.R.O. 363, dated 28th December, 1988](b)All new entrants with 15 years' or 20 years' initial engagement, as the case may be, are to sign a declaration that they shall be liable to resign a declaration that they shall be liable to recall to active service after release upto two years in case of Non-Artificers and three years in case of Artificers":Provided that during the said period they shall not be required to undergo refeesher training or be entitled to any retaining fee, but when recalled they shall be entitled to normal pay and allowances :Provided further that if recalled they shall be liable to serve for so long as their services are required :Provided also that sailors released prematurely from service at their own request shall also be liable to active service upto the period stated above.
