Section 262(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)If a Man, Boy or Artificer Apprentice is found within the period of 3 months from the date of enrolment, to be ineligible by age, or to have entered the service by deception of any kind, he may be discharged by the Captain. Where, however, in such cases an application for discharge is received from the sailor, or in the case of one who is below 18 years, for his parent or guardian, within the said period of 3 months, the sailor shall be discharged by the Captain. After the lapse of the said period of 3 months, prior approval of the Chief of the Naval Staff shall be obtained for discharge of such persons.
