Section 202(14) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(14)Courses of Instruction. - (a) Of less than ten weeks' duration.-An officer detailed to attend a course or courses totalling less than ten weeks' duration shall remain on the strength of his ship or establishment and shall retain acting rank. No acting promotion in his place will be admissible. If however, it becomes definitely known during the course(s) that the officer will not return to his last appointment at the end of his course(s), he will be struck off the strength of his ship or establishment from the date it becomes known that he will not return. In that event, he shall relinquish any acting rank held from the date on which he is struck off.Explanation 1. - An officer attending a course(s) of less than ten weeks duration may be transferred proforma during the course to another ship /establishment in a vacant equivalent appointment. When such a transfer is carried out, the officer shall continue to retain any acting rank which, from the date of transfer, will count against the strength of his new ship or establishment. Acting promotion in replacement in the original ship or establishment shall be permissible from the date the officer is taken on the strength of his new ship or establishment.Explanation 2.-This clause shall apply in all cases of attendance of courses of less than ten weeks, irrespective of the actual duration of absence from ship or establishment.(b)Of ten weeks' duration or more. - An Officer detailed to attend a course or courses of ten weeks' duration or more will be struck off the strength of his ship or establishment from which date acting promotion in replacement will be admissible.He shall retain acting rank in accordance with the following provisions.An officer who has held acting rank for an unbroken period of not less than 3 months at the time of proceeding on a course in or ex-India shall retain such rank as under :(i)during the journey period as well as any pre-course attachment or training that is to say from the date of being struck off duty to the date of commencement of the course;(ii)for the duration of the course;(iii)from the date of the conclusion of the course to the date of the officer reports back for duty, or on completion of any leave (not exceeding 60 days) granted at the end of the course, whichever is earlier. Thereafter, the retention of acting rank shall be governed by the normal regulations;(iv)an officer who falls sick during a course shall relinquish acting rank under clause (c) of sub-regulation (13); but it may be restored to him with effect from the date of relinquishment if he subsequently returns and completes the course.An officer who relinquishes acting rank under this clause, but recovers too late to finish the course may, if he rejoins the course next following without returning to duty in ship or establishment, shall reassume acting rank with effect from the date of commencement of the next course, or the date of joining it, whichever is later;(v)an officer holding acting rank who, on completion of a course of ten weeks' duration or more, proceeds to attend a course of less than ten weeks' duration without having joined his ship or establishment, shall continue to retain his acting rank, provided that the holder of the acting rank will be allowed this concession only if he is reabsorbed in the establishment of his ship or establishment in the same rank on completion of the first course.Explanation 1. - An officer holding acting rank who, on completion of a course falling under clause (a) proceeds to attend a course falling under clause (b) without having joined his ship or establishment shall continue to retain his acting rank.Explanation 2. - An officer holding acting rank who, on completion of a course falling under clause (b), proceeds direct to attend another course falling under that clause, shall continue to retain his acting rank during the second course. On the completion of the second course, the relinquishment of acting rank will be governed by sub-clause (iii) of clause (b).Explanation 3. - An officer granted acting higher rank for a specified period in an officiating capacity, or in an appointment sanctioned for a specified period, shall not be eligible to retain that rank when detailed to attend a course of instruction. If however, such an officer is promoted to that acting rank in the normal course before proceeding on a course and would have continued to retain that rank if he had not proceeded on the course, he shall not be required to relinquish that rank if he fulfils all other conditions for holding that acting rank during the course.
