Section 151(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(5)(a)Substantive promotions to the rank of Commander of officers, not promoted by selection against the authorised cadre of Commanders under sub-regulation (3) may be made, subject to their being considered fit in all respects, by time scale on completion of 24 years reckonable commissioned service provided they have not attained the age of compulsory retirement. Officers so promoted shall not be reckoned against the authorised cadre of Commanders, but shall be held in a separate "non-selection" list except that an officer promoted to the acting rank of Commander before completing 24 years' service and made substantive under this sub-regulation while holding the rank of Acting Commander on completing 24 years' service, shall be held against an authorised Commander's appointment.(b)The authorised cadre of Lieutenant-Commanders or Lieutenants or Sub-Lieutenants shall be reduced to the extent of the number of officers borne on the "non-selection" list of Commanders.(c)For purposes of this sub-regulation reckonable commissioned service means the actual commissioned service rendered, except that an ex-Branch List Officer shall be permitted to reckon, on the date of substantive promotion to the rank of Lieutenant-Commander, 11 years commissioned service or the actual commissioned service, including service in the Branch List, whichever is less.(d)Officers promoted by time scale to the rank of Commander shall retain on the "non-selection" list their interse seniority as before their promotion.
