Section 366 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
366. Exemption for Temporary Service with the Indian Navy.
(1)Officers who cmplete six months continuous temporary service with the Indian Navy shall be exempted from undergoing obligatory biennial training for three years thereafter, and those who complete continuous 9 months or more of such service, shall be so exempted for 4 years.(2)Officers who have served at Fleet Exercises, Firing Exercises, Cruises, and the like, for a period of less than 6 months shall be exempted from any obligatory biennial training they may have been due to undergo during that year and may also be so exempted for the next two financial years.Section V - Service during an emergency
