Section 204(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)[Officers of the Retired and Emergency Lists of the Indian Navy shall be liable to be recalled by the Central Government for service upto the age of fifty five years, in the event of war, during grave emergency or when grave emergency appears imminent.] [Substitued by S.R.O. 344, dated 22nd October, 1975]
