Section 122(12) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(12)Promotion to Lieutenant.(a)Depending on the marks obtained in the examination referred to in sub-regulation (10) officers entered as Acting Sub-Lieutenants will serve for a period of 21h-31i years in the rank of Sub-Lieutenant (acting and confirmed) before promotion to the rank of Lieutenant.(b)No officer shall be promoted to the rank of Lieutenant unless he has obtained a full Naval Watchkeeping Certificate where an officer fails to obtain a full Naval Watchkeeping Certificate before he becomes due for promotion to the rank of Lieutenant, his promotion shall be delayed correspondingly and the time thus lost shall not count as reckonable service for promotion :Provided that where the Chief of the Naval Staff is satisfied that an officer has been unable to obtain the Naval Watchkeeping Certificate owing to the exigencies of service, such officer may be promoted to the rank of acting Lieutenant on the due date and confirmed in the rank of Lieutenant on obtaining the said certificate [with seniority of date of promotion to Acting Lieutenant.] [Inserted by S.R.O. 17-E, dated 5th July, 1967]:Provided further that where the Chief of the Naval Staff is satisfied that an officer specialising as Pilot or Observer for employment in Naval Air Arm has been unable to obtain a Watchkeeping Certificate owing to the exigencies of service such officer may be promoted to the rank of confirmed Lieutenant, when he is due for such promotion.(c)Where an officer has been promoted to the rank of confirmed Lieutenant under the second proviso to cl. (b), such officer shall not be eligible for further promotion, whether acting or substantive, until he obtains the Naval Watchkeeping Certificate and he shall be required to obtain the same within one year of his becoming available for employment in the General Service.
