Section 126 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
126. Training and Promotion of officers in the Electrical Branch.
(1)The following provisions shall govern the entry, training and promotion of officers granted Short Service Commissions in the Electrical Branch of the Indian Navy.(2)Nationality. - A candidate must be an unmarried male and must fulfil the conditions regarding the nationality as laid down by the Government.(3)Technical qualifications. - A candidate must possess a Degree in Electrical Engineering of a recognised University or equivalent qualification in Electrical Engineering recognised by the Institue of Engineers (India) as exempting from Sections 'A' and 'B' of their Associate Membership Examination.(4)Age limits. - Candidates must not be below 19½ years and over [25 years] [Substitued by S.R.O. 17-E, dated 5th July, 1967] of age on entry. The upper age limit may, however, be relaxed in the case of specially suitable candidates at the discretion of the Government.(5)Medical Standards. - Candidates must conform to the prescribed medical standards.(6)Selection. - Candidates who are considered prima facie suitable shall be interviewed by a Services Selection Board and the final selection shall be made by the Government taking into consideration the Board's recommendations subject to medical fitness.(7)Duration of Commission. - The period of Short Service Commission shall be seven years commencing from the date of reporting for, or commencement of, training whichever is later. This maybe extended by a specified period at the discretion of the Chief of the Naval Staff, with the consent of the officer concerned, provided the period of extension does not exceed two years at a time and the total service of the officer does not exceed ten years. On expiry of their Short Service contract, including any period of extension thereof, officers shall be placed on the Emergency List for a period of 5 years.(8)Rank on Entry. - Selected candidates shall be entered in the rank of Acting Sub-Lieutenant.(9)Period of Probation. - An officer shall be on probation for a period of 1 year or until such time as completion of initial training whichever is later.(10)Initial Training.(a)Candidates shall be given an initial prescribed training. On completion of this training they shall be required to pass an examination.(b)Those who pass in this examination shall be sent to sea for further training, where they will have to obtain a certificate of competency on completion of the sea training. Cases of failure in the examination shall be referred to the Chief of the Naval Staff, for consideration. Those who fail in the examination may, at the discretion of the Chief of the Naval Staff, be given further training in the subjects in which they had failed and re-examined. Such of these officers who, in the opinion of the Chief of the Naval Staff, will not benefit by further training shall be discharged from the Service as being unsuitable. Those who fail in the examination at the second attempt shall also be discharged from the Service as being unsuitable.(11)Confirmation. - Acting Sub-Lieutenants on completion of their probationary period and provided they qualify in the examination referred to in sub-regulation (10), and their progress and conduct have been satisfactory, shall be confirmed in the rank of Sub-Lieutenant with seniority of date of entry as Acting Sub-Lieutenant.(12)Promotion to Lieutenant.(a)Depending on the marks obtained in the examination, Sub-Lieutenants shall serve a period of 1½ years to 2½ years in the rank of Sub-Lieutenant (including the period served as Acting Sub-Lieutenant) before promotion to the rank of Lieutenant.(b)No officer shall be promoted to the rank of Lieutenant unless he has obtained a certificate of competency on completion of sea training :-Provided that where the Chief of the Naval Staff is satisfied that any officer has been unable to obtain a certificate of competency owing to the exigencies of Service, such officer may 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 seniority of date of promotion to Acting Lieutenant.(13)Refund of Cost of Training. - If an officer voluntarily withdraws from initial training, or resigns during the probationary period, he shall be required to refund the cost of training in whole or in part, as may be determined by the Government, and all monies received by him as pay and allowances from the Government together with the interest on the said money calculated at the rate in force for Government loans.(14)Permanent Commissions. - Suitable officers maybe considered for the grant of Permanent Commissions in the Indian Navy at any time after successful completion of the period of probation, subject to the existence of vacancies and the regulations current at the time.
