Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(23) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(23)The Board may remove any Upper Yardmen who fail to make satisfactory progress in the course. Such sailors shall be reverted to the General Service in their existing [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] and their Form C.W. 1 destroyed and a notation made accordingly on page 3 of the Service Certificate. In the case of sailors of Communication and Naval Aviation Branches, the provisions of sub-regulation (12)(a)(iv) shall apply.