Section 269 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
269. Continuous Service.
- [(1)] [Substitued by S.R.O. 106, dated 28th March, 1978] Old [Entrants] [Substitued by S.R.O. 106, dated 28th March, 1978] Boys, Artificer Apprentices and Direct Entry sailors may be enrolled for a period calculated to permit a period of 10 years' service to be completed from the date of attaining 17 years of age or from the date of being [ranked] [Substitued by S.R.O. 150, dated 10th September, 1973] in the Man is [ranked] [Substitued by S.R.O. 150, dated 10th September, 1973] on successful completion of initial training, whichever is later, provided their services are so long required.Continuous Service sailors of all Branches shall be liable, if required, for a further 10 years' service in the Indian Fleet Reserve, subject to the provisions of the Regulations for the Indian Fleet Reserve.(1A)[ New Entrants. - (a) Boys, [***] [Substitued by S.R.O. 106, dated 28th March, 1978] and Direct Entry sailors may be enrolled for a period calculated to permit a period of 15 years' service to be completed from the date of enrolment or from the date of attaining the age of 17 years, whichever is later, provided their services are so long required.] [Substitued by S.R.O. 201](aa)[ Artificer Apprentices and Direct Entry (Diploma holders) Artificers may be enrolled for a period of 26 years to be completed from the date of enrolment or from the date of attaining the age of 17 years whichever is later, provided their services are so long required."] [Omitted Inserted & Substitued by S.R.O. 363, dated 28th December, 1988](b)All new entrants with 15 years' or 20 years' initial engagement, as the case may be, are to sign a declaration that they shall be liable to resign a declaration that they shall be liable to recall to active service after release upto two years in case of Non-Artificers and three years in case of Artificers":Provided that during the said period they shall not be required to undergo refeesher training or be entitled to any retaining fee, but when recalled they shall be entitled to normal pay and allowances :Provided further that if recalled they shall be liable to serve for so long as their services are required :Provided also that sailors released prematurely from service at their own request shall also be liable to active service upto the period stated above.(1B)(a)In case of the existing sailors, their period of engagement shall be governed by sub-regulation (1), except that they shall not be transferred to Fleet Reserve.(b)The Existing Fleet Reservists shall not be required to undergo refresher training but shall be entitled to the retraining ree till they are wasted out.(IC)Persons joining service on or after 3rd July, 1976 shall be deemed the New Entrants.(2)No sailor shall be re-enrolled unless he fulfills the following conditions(a)Out of the three annual assessments immediately preceding re-enrolment, he must have had at least two assessments of character and efficiency not below 'VG' and 'Sat', respectively.(b)Must be recommended by his Captain as in all respects suitable to continue in Service.(c)Must have been declared medically fit for satisfactorily carrying out the duties required of him.
