Section 160 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
160. Promotion from Sub-Lieutenant (L) to Lieutenant (L) of Short Service Commission Officers Ex-Direct Entry granted Permanent Commission shall be made.
- On attaining 2' years' seniority in the rank of Sub-Lieutenant. This period may be reduced by a maximum of 12 months depending upon the results of the examination held on completion of initial training.Explanation. - No officer shall be promoted to the rank of Lieutenant unless he has obtained a certificate of competency on completion of sea training. Should an officer fail to obtain a certificate of competency before he becomes due for promotion to the rank of Lieutenant, his promotion shall be delayed correspondingly and the time thus lost shall not count as reckonable service for promotion. An exception to this Regulation may, however, be made in the case of an officer if the Chief of the Naval Staff is satisfied that the officer has been unable to. obtain a certificate of competency owing to the exigencies of the Service. In such a case, the officer shall be promoted to the rank of Acting Lieutenant on the due date and confirmed in the rank of Lieutenant on obtaining a certificate of competency, with the seniority of date of promotion to Acting Lieutenant. An officer who has been given the opportunity to obtain a certificate of competency but fails to do so within one year of being given the opportunity, shall be liable to be discharged from the Service at the discretion of the Government.
