Section 154(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)In cases falling under clause (a) or clause (b) of sub-regulation (1) the period to serve in the rank of Sub-Lieutenant may be reduced by a maximum of 12 months depending on the results of the examination held on completion of initial training.Explanation 1. - No officer shall be promoted to the rank of Lieutenant unless he has obtained a full Naval Watchkeeping Certificate. Should an officer fail to obtain a full Naval Watchkeeping Certificate before he becomes due for promotion to the rank of Lieutenant, his promotion shall be delayed correspondingly and the time thus lost shall not count as reckonable service for promotion.[Explanation 2. [Inserted & Renumbered by S.R.O. 13-E, dated 23rd June, 1973] - In the case of officers employed permanently on provost duties, the conditions of obtaining full Naval Watchkeeping Certificate may be waived.] [Inserted by S.R.O. 330, dated 18th June, 1970.][Explanation 3. [Inserted & Renumbered by S.R.O. 13-E, dated 23rd June, 1973] - An exception to this Regulation may, however, be made in the case of an officer if the Chief of the Naval Staff is satisfied that the officer has been unable to obtain a Watchkeeping Certificate owing to the exigencies of the Service. In such a case, the officer shall be promoted to the rank of Acting Lieutenant on the due date and confirmed in the rank of Lieutenant on obtaining the requisite certificate, with the seniority of the date of promotion to Acting Lieutenant. An officer, who has been given the opportunity to obtain a Naval Watchkeeping Certificate but fails to do so within one year of being given the opportunity, shall be liable to be discharged from the Service at the discretion of the Government.]
