Section 280(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(4)Applications for discharge on compassionate grounds shall be forwarded by the Commanding Officer through the Administrative Authority to the Captain Naval Barracks for transmission to the Chief of the Naval Staff. They shall be scrutinised and if the grounds appear to be reasonable reference shall be made by the Chief of the Naval Staff to the Deputy Commissioner or Collector of the district concerned for verification of the circumstances stated therein and for an opinion as to whether or not the application for discharge is justifiable.
