Section 392 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
392. Leave and Sick List Concessions for officers in continuous service.
- Officers who have completed one year's continuous actual service in the Indian Navy shall be entitled to [60 days] [Substitued & Inserted by S.R.O. 55, dated 2nd February, 1967] annual leave on full pay and allowances. If, on expiry of leave, the officers are to return to appointments, leave travel concessions shall be permissible while proceeding to and returning from leave as for regular officers of the Indian Navy.Explanation I. - Casual leave may be granted on compassionate grounds but such leave shall not exceed twenty days in a calendar year.Explanation II. - For the purpose of sick list concessions, sick leave and allowances during this period, officers shall be governed by the rules applicable to regular officers of the Indian Navy.[Explanation III. [Substitued & Inserted by S.R.o. 55, dated 2nd February, 1967] - The annual leave of 60 days will fall due only after completion of each year of actual service with the Navy.]
