Section 159(ii) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(ii)[ An Acting Sub-Lieutenant who on completion of one year's service as such is not recommended for confirmation in his rank for reasons of failure in the professional courses on re-examination or for misconduct shall be given the option of discharge from the service under the provisions of the existing rules in respect of subordinate officers of the Indian Navy withdrawn from training or of reversion to the lower deck. In the event of reversion, he shall revert the Chief Petty Officer's rating unless his reversion is due to misconduct not meriting discharge from service in which case he is to revert to his former rating.] [Renumbered Inserted & Substitued by S.R.O. 17-E, dated 5th July, 1967]
