Section 124(9) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(9)Period of Probation. - All officers shall be on probation for a period of 11h years. This may be extended up to 2 years at the discretion of the Chief of the Naval Staff, in the case of officers who fail to obtain their Engine Room Watchkeeping Certificates at the first attempt.
