Section 117(11) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(11)Resignation and discharge.-No cadet shall normally be permitted to resign while under training. A civilian cadet who is not considered suitable to complete the full course at the Academy and/or at the Indian Naval Ships and establishments may with the [approval of the Government or the Chief of the Naval Staff] [Substitued by S.R.O. 195, dated 30th July, 1985], be withdrawn from training and discharged. A Service cadet under these circumstances may be reverted to his original appointment. A cadet thus discharged /reverted shall not be eligible for readmission to a subsequent course. Cases of cadets who are allowed to resign on compassionate grounds, shall however, be considered on merits.[SECTION II [Substitued by S.R.O 183, dated 6th June, 1978] - Graduate Special Entry Cadets]
