Section 204 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
204. Liability of officers on the retired and emergency lists to serve when recalled and other matters arising therefrom.
(1)[Officers of the Retired and Emergency Lists of the Indian Navy shall be liable to be recalled by the Central Government for service upto the age of fifty five years, in the event of war, during grave emergency or when grave emergency appears imminent.] [Substitued by S.R.O. 344, dated 22nd October, 1975](2)Such officers, while re-employed, shall receive pay and allowances as directed by the Government in each case.(3)They shall be required to provide themselves with necessary articles of uniform comprising the following dresses(a)Dress No. 2 (white Dress-Sword optional).Dress No. 4 (white Undress).Dress No. 6 (white Mess Dress).Dress No. 6A (white Mess Undress).Dress No. 6B (Tropical Mess Undress).Dress No. 8 (Tropical Mess Dress).(b)And, if selected for service in cold climate:-Dress No. 1 (Blue Dress-Sword optional).Dress No. 3 (Blue Undress).(c)The provision of the following dresses is optional:-Dress No. 5 (Blue Mess Dress).Dress No. 5A (Blue Mess Undress).Dress No. 7(Blue Working Dress).Dress No. 10 (Blue Tropical Working Dress).(4)A list of ex-naval officers eligible for re-employment in an emergency shall be maintained as the Emergency List. All officers who are permitted to resign from the Active List for private reasons shall be eligible for enrolment on this list.(5)Officers whilst enrolled shall be allowed to retain their Commissions and to wear, on State and other occasions of ceremony, the uniform of their rank at the time of resignation or of any higher rank to which they may be subsequently promoted, but they shall not be entitled to receive pay or pension when not employed.(6)When employed, officers on this list, if promoted subsequently to being placed on the Emergency List, shall receive the rate of full pay of higher rank, and those not so promoted shall receive the current full pay of the rank they held at the time of their resignation from the Service; but time on the Emergency List when the officer is not serving does not count for increases of full pay governed by seniority. Such officers shall be entitled to conveyance at public expense from and to the normal place of residence to the place where they are required to report for duty. Allowances may be granted towards the cost of outfit, the amounts and conditions of payments being determined at the time.(7)Officers actually selected to fill appointments to be taken up in time of war or emergency, shall undergo such instruction as may be considered necessary to fit them for the duties they are called upon to perform. For attendance at such courses of instruction such officers shall be entitled to :(a)pay in accordance with sub-regulation (6),(b)travelling expenses.(c)accommodation when available, if desired.Plain clothes may be worn by such officers and no outfit allowance shall be given to them.(8)The names of Emergency List Officers shall be shown in the Navy List.(9)An officer who withdraws his name from the Emergency List shall be required to resign his Commission.(10)Engineer/ Electrical Officers shall be placed on the List only if their profession continues to be connected with engineering. The nature of their employment or intended employment shall be stated by candidates when volunteering, and also, if enrolled, once a year after their names are placed on the Emergency List.(11)Officers called from the Emergency List for service during war or emergency may be dealt with as regards promotion under the regulations which are in force at the time for officers of the same class on the Active List. In special cases, officers may be promoted at the discretion of the Government irrespective of the regulations governing the promotion of officers on the Active List, but such special promotion shall not extend to Flag or equivalent rank and may, as a rule, only be granted on ceasing service.(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.(13)Before officers on the Emergency List enter into any engagement under or on behalf of foreign governments or accept any form of employment which may take them away from India, thus rendering them not available for service in the Indian Navy at short notice, they shall first obtain the approval of the Government through the Chief of the Naval Staff.(14)Officers on the Emergency List shall not be eligible for promotion when not employed, except as stated below :(a)Lieutenants shall be eligible for promotion to the rank of Lieutenant-Commander on attaining 8 years' seniority as a Lieutenant.(b)Sub-Lieutenants, who have passed for Lieutenant, shall be eligible for promotion to the latter rank on attaining 3 years' seniority as a Sub-Lieutenant.
