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Union of India - Section

Section 338 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

338. Types of Commission.

- There shall be three types of commissions in the Indian Naval Reserve and Indian Naval Volunteer Reserve :
(a)Permanent Reserve Commissions. - Officers granted permanent Reserve Commissions shall undergo specified training in the Indian Naval Reserve or Indian Naval Volunteer Reserve, as the case maybe, in peace time and be liable to be called up into actual service in the Indian Navy in case of an Emergency.
(b)Temporary Reserve Commissions. -Officers granted temporary Reserve Commissions shall serve only for the duration of an Emergency or for the period specified in their appointment letter and shall be entitled to all the rights and privileges of permanent Indian N. val Reserve and Indian Naval Volunteer Reserve officers of equivalent ranks whilst holding such commissions.
(c)Honorary Commissions. - Honorary Commissions may be granted to those gentlemen who in the opinion of the Government, are rendering or have rendered such exceptional service in promoting the interests of the Reserve as to merit such recognition. Honorary officers shall receive no remuneration whatsoever.
Section III - Entry, Confirmation, Promotion and Retirement