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[Cites 0, Cited by 0] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)No sailor shall be re-enrolled unless he fulfills the following conditions
(a)Out of the three annual assessments immediately preceding re-enrolment, he must have had at least two assessments of character and efficiency not below 'VG' and 'Sat', respectively.
(b)Must be recommended by his Captain as in all respects suitable to continue in Service.
(c)Must have been declared medically fit for satisfactorily carrying out the duties required of him.