Section 151 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
151. Promotions in Gazetted Appointments.
(1)All promotions in the ordinary course up to the rank of Lieutenant Commander and Acting Commander shall be made by the Chief of the Naval Staff, the usual draft notifications being forwarded to the Government for publication in the Gazette of India. Recommendations for promotions to substantive Commander and above shall be submitted to the Government for their approval. Necessary orders for promotion shall be conveyed by the Chief of the Naval Staff.(2)Substantive promotions up to and including the rank of Lieutenant Commander shall be governed by time scale. Promotion up to the rank of Lieutenant shall be subject to passing of professional examinations. To be eligible for promotion, an officer must have a satisfactory record of service and be recommended.(3)[ Substantive promotions to the rank of Commander and above shall ordinarily be made by selection from amongst the officers who are placed in medical categories S1 Al, S2 Al and S2 A2 (permanent) and shall be limited to the number of vacancies in the authorisedcadre :Provided that the cases of officers whose medical categories have made them unfit for sea service in S3 Al, S3 A2 may be considered for promotion for shore establishments only if the following conditions are fulfilled, namely :(a)that the medical authorities certify that the officer is capable of performing the normal ashore duties of the rank in the branch in which he is being promoted in his medical category; and(b)that the medical authorities also certify that any disability, disease or defect from which the officer is suffering is not likely to be aggravated by service conditions when he is employed on duties compatible with his medical category and within the restrictions placed by the medical board :Provided further that only such officers who fulfil the conditions (a) and (b) above shall be considered for promotion as are considered fit by the Chief of the Naval Staff on the basis of their past performance and confidential reports.] [Substitued by S.R.O. 234, dated 11th June, 1977](4)All promotions other than those governed by time scale shall normally be made half-yearly on the 30th June and 31st December.Explanation. - Substantive promotion by time scale under sub-regulation (2) shall be admissible to officers during the period of leave pending retirement.(5)(a)Substantive promotions to the rank of Commander of officers, not promoted by selection against the authorised cadre of Commanders under sub-regulation (3) may be made, subject to their being considered fit in all respects, by time scale on completion of 24 years reckonable commissioned service provided they have not attained the age of compulsory retirement. Officers so promoted shall not be reckoned against the authorised cadre of Commanders, but shall be held in a separate "non-selection" list except that an officer promoted to the acting rank of Commander before completing 24 years' service and made substantive under this sub-regulation while holding the rank of Acting Commander on completing 24 years' service, shall be held against an authorised Commander's appointment.(b)The authorised cadre of Lieutenant-Commanders or Lieutenants or Sub-Lieutenants shall be reduced to the extent of the number of officers borne on the "non-selection" list of Commanders.(c)For purposes of this sub-regulation reckonable commissioned service means the actual commissioned service rendered, except that an ex-Branch List Officer shall be permitted to reckon, on the date of substantive promotion to the rank of Lieutenant-Commander, 11 years commissioned service or the actual commissioned service, including service in the Branch List, whichever is less.(d)Officers promoted by time scale to the rank of Commander shall retain on the "non-selection" list their interse seniority as before their promotion.(6)Full pay commissioned service and periods of leave on furlough rates of pay, that is to say service reckonable for increased pay, shall reckon as qualifying service for substantive promotion by time scale up to and including the rank of Commander (non-selection) and by selection to Commander and higher ranks.(7)The following periods shall also reckon as qualifying service mentioned in sub-regulation 6:(a)Periods of captivity on Prisoner of War rates of pay;(b)Periods of leave without pay, subject to sub-regulation (8); and(c)Any ante-dated seniority granted under the rules from time to time.Explanation. - Seniority forfeited by sentence of Court-martial under the Navy Act, 1957 and the period of absence without leave shall not reckon as service for promotion.(8)An officer who has lost service qualifying for substantive promotion in consequence of his having been granted leave without pay shall, if otherwise qualified, be promoted to the next higher rank, but without the pay and allowances thereof, with effect from the date on which he would have qualified by seniority if he had not been granted leave without pay. On completion of the prescribed period of qualifying service on full pay, the officer shall become entitled to the pay and allowances of his higher rank.(9)Medical Officers shall be governed by the Army rules applicable to officers of the Army Medical Corps and the Army Dental Corps as appropriate.
