Section 149(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(7)[ Joining time, as provided in sub-regulation (1) may be allowed to an individual at the time of proceeding to another station to attend a course of instruction of more than three months if he does not retain Service accommodation at the last duty station for the duration of the course. It may also be allowed to an individual who while on temporary duty or on a course of instruction at another station irrespective of its duration„ is posted on permanent duty to a new station and is required to proceed direct from the station of temporary duty or course of instruction. In such a case, the joining time will be reckonable from the station of temporary duty or course of instruction.] [Substitued by S.R.O. 69, dated 4th January, 1972]
