Section 179(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

[Cites 0, Cited by 0] [Section 179] [Entire Act]

(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.

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