Section 258 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
258. Discharge from ship.
- No person is to be discharged from the ship's books without the authority of the Chief of the Naval Staff or of the Administrative Authority except for one of the following reasons :Death, desertion, transfer to some other ship, training, supersession, sickness, or dismissal by sentence of court-martial or, at home, discharge to shore on expiration of engagement.
