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[Cites 0, Cited by 0] [Section 268(3)] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(3)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)Captains or Captain Naval Barracks are or is to forward their or his recommendations to the Captain Naval Barracks or the Chief of the Naval Staff, as the case may be, for re-enrolment of a sailor or his discharge to shore, not later than six months before the expiry of a sailor's current period of enrolment or re-enrolment. The exigencies of the Service permitting, the annual leave or accumulated annual leave to which he may be entitled shall be granted to a sailor in all cases of discharge, as distinct from dismissal, whatever may be the kind of discharge, subject to the proviso that his period of service shall not be extended for that purpose without the previous sanction of the Government except as provided in Regulation 270.