Section 118(8) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(8)No cadet shall normally be permitted to resign while under training. A civilian cadet who is not considered suitable to complete the full course at the Academy and/or at the Indian Naval Ships and establishments may, with the approval of the Government, be withdrawn from training and discharged. A Service cadet under these circumstances may be reverted to his original appointment. A cadet thus discharged or reverted shall not be eligible for re-admission to a subsequent course. Cases of cadets who are allowed to resign on compassionate grounds, may, however, be considered on merits.Section III - Cadets From Training Ship "Dufferin"
