Section 272(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)No sailor shall be re-entered after a break in service without the prior approval of the Captain Naval Barracks, who may approve applications for re-entry, provided the individual is considered to be suitable in all respects for performing the duties of the [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] in which he is being re-entered. Any application that is required to be submitted to the Chief of the Naval Staff is to be accompanied by the recommendation of the Captain Naval Barracks.
