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Union of India - Section

Section 3 in The Navy (Pay And Allowances) Regulations, 1966

3. Definitions.

- In these regulations unless the context otherwise requires,
(a)'Active List' means the list of officers of the Indian Navy other than those who are placed on the Retired List or Emergency List.
(b)'General List' means the list of officers of the Indian Navy who are holding the rank of Acting Sub-Lieutenant or above, excluding officers on the Special Duties list.
(c)'Officer' means a Commissioned Officer and includes an acting Sub-Lieutenant.
(d)'Sailor' means a person in the Indian Naval service other than an officer.
(e)'Special Duties List' means the list of officers in the Indian Navy who are promoted to the Commissioner rank from sailors for special duties only.
(f)All other words and expressions used but not defined in these regulations and defined in the Navy Act, 1957, shall have the meanings respectively attributed to them by that Act.