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[Cites 0, Cited by 0] [Section 328(1)] [Section 328] [Entire Act]

Union of India - Subsection

Section 328(1)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)The assessment has come to have an effect which could not have been foreseen at the time it was awarded and which, taking into consideration also the length and quality of subsequent service, is now unduly severe. An application for review on these grounds may be forwarded only within the last year before completion of time for pension or on discharge if earlier. No application shall be entertained when the character record during pensionable service includes an assessment below "Good" or more than one assessment other than "V.G." (for example one "VG.*" and one "Good") except in very exceptional circumstances (for example because of recognition given for an act of personal gallantry).