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Union of India - Section

Section 272 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

272. Re-entry.

(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.
(2)Except with the prior approval of the Chief of the Naval Staff, no sailor with a break in service of more than 3 years (more than 5 years in the case of Fleet Revervists) shall be re-entered.
(3)Except with the prior approval of the Chief of the Naval Staff, no man shall be permitted to re-enter unless he can complete time for pension (reckoning former service where permitted) before attaining the upper age limit prescribed for superannuation. The upper age limit for superannuation in each case shall be the age prescribed for the [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] in which the man is re-entered or to which he may be advanced by day-by-day advancement immediately after re-entry.
(4)Sailors who have been invalided shall not be re-entered without the sanction of the Government. A full medical report shall be forwarded for consideration. All men invalided from the service whose re-entry is approved shall produce their invaliding or pension, certificate at the time of re-entry in order that their cases may be fully known.
(5)Sailors discharged on compassionate grounds may be permitted to re-enter only exceptionally and with the approval of the Chief of the Naval Staff.
(6)
(a)Ex-Servicemen re-entering after having been absent from the service for more than 3 years (more than 5 years in the case of Reservists) shall not be permitted to count their previous service and shall be treated as new entrants. Sailors re-entering within 3 years (5 years in the case of Reservists) will count their previous qualifying service for all purposes.
(b)On re-entry Ex-Servicemen shall be required to sign a fresh engagement either to complete time for pension or to serve for a period of 10 years or up to the age of superannuation of the rate in which re-entered, whichever is least.
(7)[(a) Sailors, who are allowed to count their previous service, shall be re-entered as follows:] [Substitued by S.R.O. 152, dated 10th September, 1973]
SeamanClass II or equivalent rank and below SeamanClass II or equivalent
SeamanClass I and above of all branches other than the RagulatingBranch SeamanClass I or equivalent of all Branches other than RegulatingBranch.
Leadingrank and above of the Regulating Branch LeadingPatrol-man
Mechanician4th Class and above Machanician4th Class
Artificer4th Class and above Artificer4th Class
Artificer5th Class Artificer5th Class
ActingArtificer 4th Class ActingArtificer 4th Class
(b)Sailors re-entering in a lower '[rank] than that held at the time of discharge from service are to be advanced day-by-day in successive stages till they attain the '[rank] held by them at the time of discharge.
(c)Sailors re-entering in a different branch from that in which they previously served shall be re-entered in the lowest grade of that branch in which sailors are normally entered.
(8)All Ex-Servicemen reporting for re-entry are to be victualled and accommodated in Naval Establishments for a period not exceeding two weeks while awaiting final selection or rejection.
(9)Railway warrants shall be issued to Ex-Servicemen called to an establishment for selection for re-entry. In case of those who have to travel between places not connected by railway, travelling expenses by the shortest route in lieu of railway warrants will be given. Sailors who may subsequently be rejected will similarly be granted railway warrants or travelling expenses in lieu, as the case may be, for their return journey.
(10)All sailors shall be medically examined before re-entry into the Navy, to ensure that they conform to the prescribed medical standards.
(11)On re-entry, the re-entrant shall be required to refund any gratuity other than War Gratuity, received in respect of his former service within a period of 3 years from the date of his re-entry in not more than 36 monthly instalments from his pay. The first instalment shall be payable within three months from the date of re-entry.
(12)The Controller of Defence Accounts (Navy) shall be informed after an Ex-servicemen is re-entered and an audit report shall be obtained on the previous service of the sailor before such service is accepted.
(13)
(a)Sailors in receipt of ordinary pensions shall be liable for service in the Indian Navy Fleet Reserve, if required to join that reserve, and they may not be re-entered for active service other than under the Regulations for the Indian Fleet Reserve. Sailors in receipt of disability pensions shall not be re-entered. Exceptional cases in which it is desired to re-enter pensioner shall be submitted to the Government for approval.
(b)The undermentioned categories of ex-sailors shall not be re-entered:
(i)Those discharged unsuitable.
(ii)Those discharged as "Service No Longer Required", provided that those discharged "Service No Longer Required" under Regulation 268 consequent on reduction of authorised establishment may be re-entered in accordance with the above provisions.
(iii)Those dismissed from the Naval Service.
Section III. - Transfer Between Branches