Section 279 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
279. Discharge "S.N.L.R."
(1)Discharge S.N.L.R. (Service no longer required) shall not be considered as a punishment but only as the appropriate method of dispensing with the services of a man:(a)who is surplus to requirements,(b)whose retention would be to the detriment of the Service but who has not recently committed a specific offence for which dismissal would be an appropriate punishment in addition to any other sentence awarded.(c)on whom an adverse report has been forwarded in the post-enrolment verification report.(2)Subject to the provisions of sub-regulation (1), if the retention of any sailor is considered undesirable on grounds of conduct or character, a report, accompanied by his Service Documents, shall be forwarded to the Administrative Authority, with a recommendation that the man be discharged 'Service No Longer Required'.(3)In all cases of recommendations for discharge of sailors as 'Service No Longer Required' except those who are to be discharged as being surplus to requirements, Captains shall establish clearly the fact that the sailor recommended for discharge has been given suitable warning and opportunity to improve. Evidence to this effect shall accompany the recommendation. In exceptional cases,when in the opinion of the Captain, the retention of a sailor is clearly undesirable, a recommendation may be forwarded and discharge may be approved although the sailor has not previously been warned.(4)The Administrative Authority, if satisfied that discharge 'Service No Longer Required' is appropriate, shall forward the application to the Chief of the Naval Staff through Captain Naval Barracks with his recommendation. It is essential. The man's Service Documents completed up-to-date shall accompany the application for discharge.(5)Abroad, sailors recommended for discharge 'Service No Longer Required' shall not be sent home until the approval of the Chief of the Naval Staff for discharge has been received. If in the interim, the man is transferred to another ship, the Service Document sent with the man shall be annotated to the effect that an application for his discharge has been made and a copy of the application shall accompany his papers.
