Section 278(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(4)Any Boy, Artificer Apprentice or Man, during probationary service, shall be liable to be discharged as 'Unsuitable' under orders of the authorities herein stated, if his progress or conduct is unsatisfactory.(a)Boys at the Naval Training Establishments-by the Captain of the Training Establishment. In the case of Boys afloat, by the Captain Naval Barracks on the recommendation of the Captain of the ship in which the boy is borne.(b)Artificer Apprentics-by the Captain of the Training Establishment concerned, unless he can be absorbed in any other branch.(c)Direct Entry Sailors-by the Captain of the Training Establishment concerned during the period of training and thereafter by the Captain Naval Barracks.
