Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(16) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(16)Writer or stores sailors transferred from Cook or Steward branches who fail in the Preliminary Selection Board or at any other stage of their training for commissioned rank shall be given the option of remaining in the Supply and Secretariat Branch, in which case they shall l?e governed by the normal regulations of that branch and shall be required to qualify in all respects for the [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] they hold. Alternately, they can revert to their original branches within 3 months of failure, in which case their service shall be regarded as unbroken.