Section 119(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(7)No cadet shall normally be permitted to resign while under training. A cadet who is not considered suitable to complete the full course at the Academy and/or at Indian Naval Ships and establishments may, with the approval of the Government, be withdrawn from training and discharged. A cadet thus discharged shall not be eligible for re-admission to a subsequent course. Cases of cadets who are allowed to resign or compassionate grounds may, however, be considered on merits.Section IV - Cadets From National Cadet Corps
