Section 279(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)In all cases of recommendations for discharge of sailors as 'Service No Longer Required' except those who are to be discharged as being surplus to requirements, Captains shall establish clearly the fact that the sailor recommended for discharge has been given suitable warning and opportunity to improve. Evidence to this effect shall accompany the recommendation. In exceptional cases,when in the opinion of the Captain, the retention of a sailor is clearly undesirable, a recommendation may be forwarded and discharge may be approved although the sailor has not previously been warned.
