Section 151(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(7)The following periods shall also reckon as qualifying service mentioned in sub-regulation 6:(a)Periods of captivity on Prisoner of War rates of pay;(b)Periods of leave without pay, subject to sub-regulation (8); and(c)Any ante-dated seniority granted under the rules from time to time.Explanation. - Seniority forfeited by sentence of Court-martial under the Navy Act, 1957 and the period of absence without leave shall not reckon as service for promotion.
