Section 202(13) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(13)During periods of leave. (a) Annual leave. - () An officer holding an acting rank who proceeds on annual leave and on expiry returns to the same appointment, shall retain his acting rank for the entire period of annual leave. No acting promotion in replacement shall be made during this period.(ii)An officer holding acting rank who proceeds on annual leave and on expiry does not return to the same appointment shall retain his acting rank for the entire period of annual leave, provided he continues to be borne against his last appointment for the duration of the annual leave period. No acting promotion shall be made in his place for this period and he shall be struck off the strength of his ship or establishment from the date following that of expiry of annual leave :Provided that an officer who on expiry of annual leave takes up an appointment in which he is granted the same acting rank may be struck off his last appointment and retain the acting rank during the period of annual leave in the following circumstances :On transfer from a shore appointment provided it does not involve an acting promotion being made in replacement; andOn transfer from an afloat appointment even though it may entail making an acting promotion in replacement.(b)Furlough. - An officer holding acting rank who proceeds on furlough shall retain his acting rank if under these regulations he is entitled to retain the acting rank during the period of annual leave :(i)When furlough is taken by itself;(ii)When furlough is combined with annual leave.Officers proceeding on leave pending retirement or resignation shall not be entitled to retain the higher rank during the period of furlough.The retention of acting rank during the period of furlough shall not be taken into account for purposes of any additional pension admissible on the basis of an acting rank nor will it have any other financial effect. Officers will receive their pay and allowances under the Pay and Allowances Regulations for the Indian Navy.(c)Sick leave. - (i) An officer holding acting rank who is granted sick leave shall retain paid acting rank from the date of first absence from duty for a period of six months (which will include the period of annual leave of the year) or until he is taken on the strength of a ship or establishment and fills a specific vacancy in the authorised complement of that ship or establishment carrying a lower rank, whichever is earlier.Explanation. - If the annual leave of the year or a part of that leave had been taken earlier, the period of six months referred to above will be reduced by a corresponding period.(ii)He will remain on the strength of his ship or establishment during that portion of sick leave which represents annual leave. Acting promotion in his place shall be admissible after the expiry of annual leave included in the period of sick leave:Provided that an officer holding an acting rank in an afloat appointment who is granted sick leave, and in whose case a replacement is necessary, shall be struck off the strength of his ship and shall retain acting rank from the date of first absence from duty for a period of six months (which shall include the period of annual leave of the year) or until he is taken on the strength of a ship or establishment and fills a specific vacancy in the authorised complement of that ship or establishment carrying a lower rank whichever is earlier.Explanation 1. - If the annual leave of the year or a part of that leave had been taken earlier, the period of six months referred to above will be reduced by a corresponding period.Explanation 2. - Acting promotion in his place shall be admissible from the first day of absence on sick leave.(d)Leave on termination of engagement of Short Service Commission Officers. - Promotion in replacement shall not be permissible during the period of leave on termination of engagement granted to Short Service Commission Officers.
