Section 262 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
262. Fraudulent Entry.
(1)If a Man, Boy or Artificer Apprentice is found within the period of 3 months from the date of enrolment, to be ineligible by age, or to have entered the service by deception of any kind, he may be discharged by the Captain. Where, however, in such cases an application for discharge is received from the sailor, or in the case of one who is below 18 years, for his parent or guardian, within the said period of 3 months, the sailor shall be discharged by the Captain. After the lapse of the said period of 3 months, prior approval of the Chief of the Naval Staff shall be obtained for discharge of such persons.(2)If a person is found to have entered the Naval Service while belonging to the Army, Army Reserve, Indian Air Force or Indian Air Force Reserve, reference shall first be made to the Officer Commanding the Unit to which the man belonged, to ascertain whether it is desired to claim him under his original engagement. If he is not claimed, the question of his discharge shall then be decided as in sub-regulation (1).(3)Until an enrolled person is finally discharged, no irregularity or illegality in his enrolment or any other ground shall affect his position as an enrolled person or invalidate any proceedings against him under the Act.(4)The reasons for any discharge under the provisions of this Regulation will be 'Fraudulent Entry'.
