Section 400 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
400. Retaining fee when payable though obligatory training not carried out.
- Where the Chief of the Naval Staff is satisfied that owing to active employment in his profession in the Merchant Navy, an officer, who has undergone his initial training, has been unable to carry out his other obligatory training as laid down in these Regulations, he may be allowed to draw his retaining fee.
