Section 379(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)An officer who takes up an appointment either afloat or ashore which, in the opinion of the Government, is not consistent with his status as an officer in the Reserves will be so notified, and if he fails to relinquish such appointment thereafter, he will be liable to be discharged from the Reserves.
