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[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(9) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(9)Sailors of the Communication Branch and Naval Airmen, who are selected as candidates, shall be employed in sea-going ships on duties of Seaman sailors for a probationary period of 6 months in order that their seaman-like qualities may be assessed. If found unsuitable during this period, they shall be reverted to their original duties. Beyond this period those Communication sailors and Naval Airmen found suitable shall remain candidates, and they shall continue to be borne on the strength of their parent branches. They shall also continue to be eligible for all service benefits such as increments in pay '[Promotion], etc. in their own parent branches in the normal course, the time spent as candidates being taken into account as having been served in their original branches for these purposes.