Section 353 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
353. Exemption from Obligatory Training.
(1)Officers who undergo voluntary specialist training or temporary service specified in Part B of this Section shall be exempted from obligatory biennial training for the period specified in that Section.(2)Officers who are permitted to undergo a further voluntary specialist training or temporary service as specified in Part B of this Section before the expiry of their exemption from biennial obligatory training, shall be allowed, on completion of such voluntary training or service, either the balance of the period of exemption to their credit or the exemption they will gain as a result of the further voluntary training or service, according to the officers' choice.(3)[ The excesses or shortgages of all training periods upto seven days may be regularised under the powers of the Chief of the Naval Staff.] [Inserted by S.R.O. 244, dated 2nd August, 1973](4)Officers who do not wish to avail themselves of exemptions may be permitted to resume their biennial training.
