Section 384 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
384. Interrupted Training.
- An officer who is permitted to interrupt his period of training at his own request, before completion of the time for which he was called up, shall not be eligible for any travelling allowance for the return journey and, if subsequently permitted to rejoin in order to complete his training, shall do so at his own expense. Travelling allowance shall, however, be admissible for the final return journey on completion of the full training period for which the officer was called up.
