Section 268(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(5)In all cases where the prior approval of the Chief of the Naval Staff is to be obtained for re-enrolment, applications for the requisite permission to re-enrol shall be made sufficiently before the expiry of the period of existing engagement in order that the decision arrived at may be received before completion of time.
