Section 149(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(6)[ The Chief of the Naval Staff may sanction an extension of joining time beyond what is admissible under the scale authorised in sub-regulation (1); provided the maximum period of thirty days is not exceeded. This will be subject to the following conditions :(i)When an individual has been unable to use the ordinary mode of travelling or, notwithstanding due diligence on his part, has spent more time on the journey than is allowed by the rules; or(ii)When such extension is considered necessary for public convenience or for the saving of such public expenditure as is caused by unnecessary or purely formal transfers;(iii)When the rules have in any particular case operated harshly; as for example, when an individual has through no fault on his part missed a steamer or fallen sick on the journey.]
