Section 181(10) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(10)A candidate for Branch Rank may be given the acting rank on promotion. At the expiration of one year's service, an acting commissioned officer of the Branch List may be confirmed in his rank provided his conduct and qualifications have been satisfactory and he is recommended by his Commanding Officer. This recommendation shall not be forwarded until the officer has completed one year in the acting rank. His seniority shall reckon from the date of his acting appointment. An acting commissioned officer of the Branch List who is invalided before completing one year's service as such, may, at the discretion of the Chief of the Naval Staff, be confirmed in his rank before retirement, provided his record is satisfactory.An acting commissioned officer of the Branch List who, on completion of one year's service as such is not recommended for confirmation in his rank, for reasons of unsuitability, inefficiency or misconduct, may be given the option of discharge from the service or reversion to the lower deck. In the event of reversion, he shall revert to the Chief Petty Officer's [rank] [Substitued by S.R.O. 192,dated 10th September, 1973] unless his reversion is due to misconduct or inefficiency in which case he shall revert to his former [rank] [Substitued by S.R.O. 192,dated 10th September, 1973]The time served as acting commissioned officer of the Branch List shall, if the officer is not confirmed, count as Chief Petty Officer's time unless failure to obtain confirmation is due to misconduct or inefficiency, in which case the time served in the acting capacity shall count as time in the [rank] [Substitued by S.R.O. 192,dated 10th September, 1973] held prior to appointment as acting commissioned officer of the Branch List.
