Section 273(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(5)Where necessary, the Chief of the Naval Staff shall issue instructions for the man to undergo a course of trial in the proposed new branch, the nature and duration of which shall be as directed by the Chief of the Naval Staff. Based on the results of the course and the other conditions in sub-regulation (4) being fulfilled, a final decision shall be conveyed by the Chief of the Naval Staff. Transfer shall generally be to the lowest [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] in which men are normally entered in the new branch but this may be relaxed at the discretion of the Chief of the Naval Staff. If transferred in equivalent [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] (but above O.D. [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] the effective date of transfer shall be the date of commencement of the Conversion Course. The effective date of transfer if in O.D. [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] shall be the basic date of training of the batch with which a transferee is conjoined.
