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Union of India - Section

Section 179 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

179.

(1)Ages of Compulsory Retirement of Officers of all Branches (except Branch List Officers, Officers of the Instructor Branch and Medical Branch)
[Admiral] [Substitued by S.R.O. 229, dated 3th March, 1970] 60years
Vice-Admiral 58years
Rear-Admiral 57years
Captain 55years
Commander 50years (See explanation below)
Lieutenant-Commanderand below 48years
Officersof the rank of Commander and below Ex-Branch List. 50years. Extendable at the discretion of the Ministry of Defenceup to 55 years.
(2)Notwithstanding the provisions of sub-regulation (1), officers of all branches shall be allowed to retire, at the discretion of the Government, at any time after reaching the age of 40. They shall normally be placed on the retired list on attaining the maximum pension of their rank, if this occurs earlier than attaining the age limits mentioned in sub-regulation (1), but not before attaining the age of 48 years. They may, if required, be retained [***] [Omitted by S.R.O.7-E, dated 5th July, 1967] on the active list, until reaching the age of compulsory retirement of the rank held.
(3)[***] [Omitted by S.R.O.7-E, dated 5th July, 1967]Explanation. - Officers promoted by time-scale, who have completed 26 years' service before reaching this age limit, shall be retired earlier on completion of 26 years' service but not before attaining 48 years of age. Similarly officers who have been able to complete the prescribed period of service as acting, or acting combined with substantive Commander counted for the retiring pension of that rank, either before 24 years or thereafter, shall be retired earlier than 50, but not before attaining 48 years of age.