- In these regulations, unless the context otherwise requires,-(a)"Act" means the Navy Act, 1957 (62 of 1957).(b)"Active list" means the list of officers who are not placed either on the retired list or on the emergency list;(c)"Appendix" means an Appendix to these regulations;(d)"branch list" means the list of officers whose occupational designations are prefixed by the words "Senior Commissioned" or "Commissioned";(e)"Competent authority" with reference to any regulation mentioned in column 2 of Appendix I means the authority specified against that regulation in column 4 thereof;(f)"emergency list" means the list of commissioned officers(i)who having been permanent have withdrawn from the active list without entitlement to retiring benefits and voluntarily accepted liability for recall to service in an emergency but who were not eligible for inclusion in the retired list; and(ii)who were short service officers with liability for a period specified in the original engagement for recall to service in an emergency;(g)"general list" means the list of officers including subordinate officers in the Indian Navy, holding the rank of Sub-Lieutenant and above and acting Sub-Lieutenant;(h)"Pension Regulations, 1943" means the pension regulations for the Indian Navy and other related orders applicable as on the 31st May, 1953;(hh)[ Qualifying active service means all service which under any general or special orders qualifies for pension.] [Inserted by S.R.O. 309, dated 5th September, 1974](i)"retired list" means the list of commissioned officers who have retired from service and who in the event of war or an emergency are liable to be recalled for service till they attain the age of 55 years;(j)"sailor" means a seaman as defined in clause (20) of section 3 of the Navy Act, 1957;(k)"sanctioning authority" with reference to any award mentioned in column 3 of Appendix II means the authority specified against that award in column 4 thereof;(l)"service" means service in the Indian Navy.
