Section 120(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(7)Resignation and discharges. - No cadet shall normally be permitted to resign while under training. A cadet who is not considered suitable to complete the full course at the Academy and/or at Indian Naval Ships and establishments may, with the approval of the Government, be withdrawn from training and discharged. A cadet thus discharged shall not be eligible for re-admission to a subsequent course. Cases of cadets who are allowed to resign on compassionate grounds, may, however, be considered on merits.
