Section 264 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
264. Instructions to Recruiting Authorities.
- Recruiting Officers shall be responsible for explaining clearly to the recruits the conditions of service in general, the duties of the Branch in which the person is being enrolled, the various items comprising 'Clean Ship' duties and for giving any further information they may require. They shall ensure that the recruits fully understand and accept the conditions of and their liabilities to the Service, before they (the recruits) affix their signatures on the declarations in the Form of Enrolment contracting to serve the Navy for the period specified therein. The declaration shall be duly witnessed by a responsible person, like, Justice of Peace, Gazetted Officer, Headmaster of a school, Lambardar, Tehsildar, Naib Tehsildar or a Police Officer not below the rank of Assistant Sub-Inspector. The witness must be able to vouch for the relationship or the identity (in case of legal guardian) of the person who makes his signature or affixes his thumb impression on the declaration, in the Form of Enrolment, in regard to his willingness to permit his son or ward to be enrolled in the Indian Navy.
