Section 332 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
332. Definition.
- In the chapter, unless the context otherwise requires:(a)'Active List' means the list of Reserve Officers other than those who are placed on the Special List and Retired List;(b)'Emergency' means any period during which a proclamation of Emergency issued under clause (1) of Article 352 of the Constitution is in operation;(c)'Qualified Officer' means an officer who acquires or possesses such qualifications as may be laid down by the Chief of the Naval Staff and which, in his opinion, qualify the officer to perform the ordinary duties of an officer of the Indian Navy of corresponding rank and seniority in the class of vessel in which he is serving;(d)'Registrar of Reserves' means an officer appointed as such by the Chief of the Naval Staff and includes an officer performing the duties of the Registrar of Reserves in his absence due to sickness or otherwise;(e)'Retired List' means the list of officers who have retired from the Reserves, but are liable to be called up for actual service in the Indian Navy, if under 50 years of age, when an Emergency is declared;(f)'Special List' means the list of Reserve Officers transferred from the Active List before being due for retirement and liable to be called up for actual service in the Indian Navy, if under 50 years of age, when an Emergency is declared.
