Section 130(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(4)The Captain shall bear in mind that no application for the discharge or transfer of an officer from his ship, nor for such lengthened leave of absence as might render his return improbable, will be entertained unless he shall certify on the application that he is satisfied with the conduct of shall officer; he shall also certify on every application for survey on an officer, as well as for his discharge or transfer, that the request is not made for the purpose of removing the officer from the ship in consequence of any misconduct.
