Section 278(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)If the Commanding Officer finds that any sailor of the ship's company is unable, either through mental or physical incapacity or through incompetence, to perform the duties of the lowest [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] in his branch to which he can be [reduced in rank] [Substitued by S.R.O. 192, dated 10th September, 1973], or if the retention of any sailor is considered undesirable on grounds of conduct or character, he shall take the appropriate course among the following:(a)If the sailor volunteers for some other [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] the duties of which he is considered competent to perform, application for transfer is to be made in accordance with Regulation 273. When sailors, who are serving in a different branch from that in which they were entered, are found unsuitable for the duties of the lowest [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] to which they can be reverted in their present branch, application may be made for compulsory reversion to their original branch.(b)Full particulars accompanied by the sailor's service documents shall be forwarded to the Captain Naval Barracks through the Administrative Authority, for transmission to the Chief of the Naval Staff, should he think fit, with a recommendation for discharge as 'Unsuitable'.(c)Any sailor whose efficiency, physical condition or value to the Service becomes materially impaired may be recommended for discharge under this clause.
