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Union of India - Section

Section 121 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

121. Cadet entry.

(1)The following provisions shall govern the training and promotion of cadet entry subordinate and junior officers in the Executive Branch of the Indian Navy.
(2)Length of Training.-  
(a)Cadets  
(i)National Defence Academy  
Regularentry cadets 3years.
Specialentry cadets 1year.
(ii)Afloat training 6months.
(b)Midshipmen  
Afloattraining 1year
(e)Acting Sub-Lieutenants  
Technicalcourses 12months.
(d)Sub-Lieutenants  
A minimum period of 3 months' sea service to obtain a Watch keeping Certificate.
(3)Promotion.
(a)Midshipment. - On completion of 6 months' afloat training as a cadet and subject to passing the Cadet's Passing Out Examination and being recommended for promotion, cadets shall be promoted to Midshipmen.
(b)Acting Sub-Lieutenants. - On completion of [6 months'] [Substitued by S.R.O. 237, dated 24th May, 1975] service as Midshipmen, and subject to passing the Seamanship Examination and being recommended for promotion, Midshipmen shall be granted the rank of Acting Sub-Lieutenant with seniority of the date on which they are promoted.
(c)Sub-Lieutenants. - Acting Sub-Lieutenants shall be confirmed in rank with original seniority on the day following the successful completion of their technical courses.
(d)Lieutenants. - Confirmed Sub-Lieutenants shall be appointed to sea and shall be promoted to the rank of Lieutenant at the discretion of the Chief of the Naval Staff, provide they have obtained the following certificates from their Captains:
(i)that the officer is competent to take charge of a Watch at sea as Lieutenant and to perform efficiently the duties of that rank;
(ii)that he is recommended and is fit in all respects for promotion to the rank of Lieutenant.
Explanation. - These certificates shall not be granted before the officer has served three months at sea as a confirmed Sub-Lieutenant. No officer can, however, be promoted before the date of his seniority as a Lieutenant calculated in accordance with sub-regulation (6).
(4)If a Sub-Lieutenant, through no fault of his own, is unable to obtain a Watchkeeping Certificate by the date on which he becomes due for promotion to Lieutenant, details of the case together with the Captain's recommendation shall be referred to the Chief of the Naval Staff in order that consideration be given to the grant of the acting rank of Lieutenant. If the grant of acting rank is approved, the officer shall be given seniority as from the date on which he became due for promotion to Lieutenant, and pay of rank shall be effective from that date or from six months after date of first effective appointment as a Sub-Lieutenant (confirmed) whichever is later. On obtaining a Watchkeeping Certificate, the acting rank shall be confirmed as from the original date.
(5)Failure in Examination.
(a)Cadets and Midshipmen
(i)Cadets and Midshipmen who fail in the Cadet's Passing Out
Examination or the Seamanship Examination as the case may be, shall be put back for a term of six months and then re-examined.
(ii)A second failure in either of these examinations shall entail liability to discharge from the service.
(b)Acting Sub-Lieutenants
(i)Officers failing in not more than two subjects in any one course, but obtaining pass marks for that course shall be given further instruction and re-examined in the subject(s) in which they have failed.
(ii)Officers failing to obtain pass marks for the course or failing in more than two subjects shall be required to do the whole course again.
(iii)Officers failing in any of the following courses shall be p enalised by the loss of seniority as a Lieutenant as follows:
NavigationDirection  
Gunnery  
T.A.S.  
SignalCommunication onemonth
WarCourse  
[Divisional [Substitued by S.R.O. 17-E, dated 5th July, 1967]  
Electrical  
NavalAviation  
Supplyand Secretariat Halfmonth
MarineEngineering  
A.B.C.D.]  
Note - Failure in a course does not invalidate the concurrent award of any time gained as a result of the number of points earned in other courses.
(iv)Officers passing on re-examination shall be given a 'pass' class only and no marks shall be awarded.
(v)Those who fail in the examination at their second attempt shall be liable to be discharged from the Service.
(6)Seniority. - The period of 'time to serve' as a Sub-Lieutenant (acting and confirmed) for the purpose of calculating seniority as a Lieutenant shall be 3 years subject to adjustment according to the time forfeited or based on the total number of points earned.
(7)Gain in time. - Officers shall be eligible for gain in time for the purpose of calculating seniority as a Lieutenant on the results of the Passing Out Examination in Cadet Training Ship, the Midshipmen's Seamanship examination and Technical Courses up to a maximum period of 12 months based on the total number of points earned.
(8)Cadets and Midshipmen whose period of training is lengthened on account of sickness may be eligible for an ante-date of seniority as a Lieutenant, subject to approval by the Chief of the Naval Staff in each case.Section II - Officers in the Executive Branch on Short Service Commissions