Section 263 in The Navy (Pay And Allowances) Regulations, 1966
263. Conditions governing the refund.
- If an officer granted short service commission in the Indian Navy from civil life voluntarily with draws from initial training, or resigns during the probationary period he shall be required to refund the cost of training in whole or in part as may he determined by the Government and all the moneys received by him as pay and allowances from the Government together with interest on the said moneys, calculated at the rate in force for Government loans.
