Section 272(13) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(13)(a)Sailors in receipt of ordinary pensions shall be liable for service in the Indian Navy Fleet Reserve, if required to join that reserve, and they may not be re-entered for active service other than under the Regulations for the Indian Fleet Reserve. Sailors in receipt of disability pensions shall not be re-entered. Exceptional cases in which it is desired to re-enter pensioner shall be submitted to the Government for approval.(b)The undermentioned categories of ex-sailors shall not be re-entered:(i)Those discharged unsuitable.(ii)Those discharged as "Service No Longer Required", provided that those discharged "Service No Longer Required" under Regulation 268 consequent on reduction of authorised establishment may be re-entered in accordance with the above provisions.(iii)Those dismissed from the Naval Service.Section III. - Transfer Between Branches
