Section 212 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
212. Use of Naval ranks.
(1)Apart from the Commissioned Officers of the Indian Navy and its Reserves on active service, the following categories of persons only are entitled to use naval ranks with their names; the recognised method of doing so is indicated below in each case :(a)Permanent Commissioned Officers of the Indian Navy who retire with pension or gratuity, for example, Captain .............., I.N. (Retd.).(b)Persons granted Honorary Commissions-(Hony.) Lieutenant Commander ................I.N.(c)Officers of the Emergency List of the I.N.-Lieutenant Commander ..............., I.N. (Emergency List).(d)Officers of the I.N.R. and I.N.V.R. on retirement-Commander ...... I.N.R. (Retd.),-Commander......... I.N.V.R. (Retd.).(2)Where the use of naval rank is permitted under sub-regulation (1), the rank used will be the substantive rank [or the higher paid acting rank held for a minimum period of 2 years at the time of retirement.] [Substitued by S.R.O. 17-E, dated 5th July, 1967]Section II - Flag Officers and Commodores
