Section 179(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)[***] [Omitted by S.R.O.7-E, dated 5th July, 1967]Explanation. - Officers promoted by time-scale, who have completed 26 years' service before reaching this age limit, shall be retired earlier on completion of 26 years' service but not before attaining 48 years of age. Similarly officers who have been able to complete the prescribed period of service as acting, or acting combined with substantive Commander counted for the retiring pension of that rank, either before 24 years or thereafter, shall be retired earlier than 50, but not before attaining 48 years of age.
