Section 204(12) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(12)Officers shall be required to write annually on the 1st January to the Chief of the Naval Staff stating their address and, until they reach the age of 55, whether they are still fit to serve; otherwise their names shall be removed from the List, with the approval of the Government. They shall report at once any change in their address, and before proceeding out of India (otherwise than for purely temporary purposes), they shall obtain the approval of the Government through the Chief of the Naval Staff.
