Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 321] [Entire Act]

Union of India - Subsection

Section 321(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(4)Sailors who have previously received a character below "V.G." in man's time are not eligible for the concession, nor are sailors who have had an inferior assessment specially altered with the prior approval of the Chief of the Naval Staff to "V.G."unless the alteration followed automatically upon the cancellation of a punishment, and then only with the prior approval of the Chief of the Naval Staff.