Section 145 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
145. [ Tenure of appointments. [Inserted by S.R.O. 3-E, dated 24th March, 1966]
- The normal tenure of office of the Chief of the Naval Staff shall be three years or upto the prescribed age of compulsory retirement whichever is earlier. Tenure of service in the substantive rank of Vice-Admiral shall be three years which may be extended to four years. Tenure of service in the substantive rank of Rear Admiral shall normally be three years extendible by a second tenure or extensions thereof in all not exceeding three years. There shall be no fixed tenure of service for officers of the rank of Captain and below.]
