Section 156(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(a)confirmation in the rank of Sub-Lieu tenant.-3[(i) Subject to satisfactory completion of professional courses and recommendation, officers shall be confirmed in the rank of Sub-Lieutenant on completion of one year's service in the rank of Acting Sub-Lieutenant with the seniority of date of promotion to that rank.(ii)[ An Acting Sub-Lieutenant who on completion of one year's service as such is not recommended for confirmation in his rank for reasons of failure in the professional courses on re-examination or for misconduct shall be given the option of discharge from the service under the provisions of the existing rules in respect of subordinate officers of the Indian Navy withdrawn from training or of reversion to the lower deck. In the event of reversion, he shall revert to the Chief Petty Officer's rating unless his reversion is due to misconduct not meriting discharge from service in which case he is to revert to his former rating. [Renumbered & Inserted by S.R.O. 17E, dated 5th July, 1967](iii)The time served as Acting Sub-Lieutenant, shall if the officer is not confirmed, count as Chief Petty Officer's time unless failure to obtain confirmation is due to misconduct not meriting discharge from service in which case the time served in the acting capacity shall count as time in the rating held prior to appointment as Acting Sub-Lieutenant.]
