Section 167(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)If an officer voluntarily withdraws from training, or resigns during the probationary period, he shall be liable to pay forthwith to the Government in cash such sums as the Government shall fix, but not exceeding such expenses as shall have been incurred by the Government on account of the officers training and all monies received by him as pay and allowances from the Government, together with interest on the said money calculated at the rate in force for Government loans.
