Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 202(17)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(17)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)Retention of acting rank by officers who are recovered or released from the enemy's custody shall be governed as under :
(i)Officers who are sent on leave directly after a brief stay at a Reception Camp shall retain their acting rank from the date of their recovery or release from the enemy's custody up to the date of proceeding on leave and thereafter for the period of annual leave, and for the period admissible for taking over the new appointment.
(ii)In the case of sick officers who are admitted into the hospital directly on recovery or release from the enemy's custody, retention of acting rank shall be governed under clause (c) of sub-regulation (13). For this purpose, the date of recovery or release shall be treated as the date of the first absence from duty.