Section 143(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)The Retired List is restricted to officers with Permanent Commissions who withdraw from the Active List with retiring pension or service gratuity; officers placed on the Retired List are liable to be recalled for further service in war or emergency. Permanent Officers who withdraw without entitlement to retiring pension or service gratuity are not eligible for inclusion in the Retired List, but may voluntarily enrol their names on the Emergency List, in which case they accept liability to recall to service in an emergency. Officers who, on withdrawal from the Active List, are not enrolled on the Retired List or on the Emergency List shall resign their Commissions and serve their connection with the Navy. They shall not be subsequently entitled to use their naval rank. Short Service officers shall have an automatic liability for service on the Emergency List for a period specified in their original engagement.
