Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 272] [Entire Act]

Union of India - Subsection

Section 272(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(7)[(a) Sailors, who are allowed to count their previous service, shall be re-entered as follows:] [Substitued by S.R.O. 152, dated 10th September, 1973]
SeamanClass II or equivalent rank and below SeamanClass II or equivalent
SeamanClass I and above of all branches other than the RagulatingBranch SeamanClass I or equivalent of all Branches other than RegulatingBranch.
Leadingrank and above of the Regulating Branch LeadingPatrol-man
Mechanician4th Class and above Machanician4th Class
Artificer4th Class and above Artificer4th Class
Artificer5th Class Artificer5th Class
ActingArtificer 4th Class ActingArtificer 4th Class
(b)Sailors re-entering in a lower '[rank] than that held at the time of discharge from service are to be advanced day-by-day in successive stages till they attain the '[rank] held by them at the time of discharge.
(c)Sailors re-entering in a different branch from that in which they previously served shall be re-entered in the lowest grade of that branch in which sailors are normally entered.