Section 289A in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
289A. Eligibility etc.
(1)Honorary commissions in the Special Duties List may be granted to Master Chief Petty Officers Class I and II, who are on active list and have rendered specially distinguished service. The awards may be anounced twice a year i.e. on the independence Day and the Republic Day. The total number of honorary commissioned officers on the active list of the Navy shall not however, exceed the number fixed by the Government from time to time.(2)Rank on Commission and promotion. - Master Chief Petty Officers Class I and II shall be commissioned in the rank of Honorary Sub-Lieutenant (Special Duties). An honorary Sub-Lieutenant (Special Duties), if recommended, shall be eligible for promotion to the rank of Honorary Lieutenant (Special Duties).(3)Method of Promotion. - Recommendations shall be submitted by the Commanding Officers of the Ships or the Establishments to Naval Headquarters through normal channel. The names of suitable candidates recommended by the Chief of the Naval Staff for the grant of honorary commission in the rank of Sub-Lieutenant (Special Duties) or for promotion from the honorary rank of Sub-Lieutenant (Special Duties) to the honorary rank of Lieutenant (Special Duties) shall be submitted to the Government for approval.(4)Seniority and Command. - Honorary Commissioned Officers irrespective of their rank shall be placed in the order of their Master Chief Petty Officer I or II rate, below regular commissioned officers of the General and Special Duties Lists but above the Master Chief Petty Officers. The granted of honorary commission does not confer any additional power of command.(5)Borne in Master Chief Petty Officer Cadre. - These officers shall hold honorary commission against the sanctioned strength of the Master Chief Petty Officers Class I and II of their Branch. No increase in the cadre of Master Chief Petty Officer Class I and II shall be made in the place of Master Chief Petty Officers Class I and II granted honorary commission.(6)Retirement. - Retirement shall be regulated by the rules of engagement or re-engagement and superanuation applicable to such persons prior to the grant of honorary commission to them.Section IX - "Good Conduct Badges"
