Section 328(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)The only applications for the review of character assessments which may be considered after a sailor has been released are those relating to the final assessment on discharge and such applications shall be considered only if appeal is made on discharge or within three months after the date of discharge. Any sailor who expresses dissatisfaction with the assessment given on his discharge shall be warned that any appeal to the Chief of the Naval Staff must be made within three months.
