Section 280(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(5)Applications that have been subjected to investigation, and have received the recommendations of the civil authorities, shall be submitted to the Chief of the Naval Staff, who shall be the competent authority to determine whether or not the application for discharge on compassionate grounds is to be granted. Personnel whose request for premature discharge from service under such circumstances is granted by the Chief of the Naval Staff, shall, if required, be liable to serve for the unexpired portion of their original service engagement in the Fleet Reserve in addition to the period for which they are normally required to serve in the Fleet Reserve under the terms of their original engagement. If the sailor is required for Reserve Service, the order granting the discharge shall clearly specify in each case :(a)that the discharge is restricted to his obligation to render service for the unexpired portion of such engagement, and(b)that he will be required to serve in the Fleet Reserve for-(i)the unexpired portion of the service engagement;(ii)and for the full period of his original Reserve Service engagement thereafter.If he is not required for Reserve Service, the order granting the discharge shall so specify. A declaration in writing according to the above conditions shall be obtained from him prior to his actual discharge from service.
