Section 272(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)Except with the prior approval of the Chief of the Naval Staff, no man shall be permitted to re-enter unless he can complete time for pension (reckoning former service where permitted) before attaining the upper age limit prescribed for superannuation. The upper age limit for superannuation in each case shall be the age prescribed for the [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] in which the man is re-entered or to which he may be advanced by day-by-day advancement immediately after re-entry.
