Section 379 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
379. Discharge from the Reserves.
(1)An officer will, at the discretion of the Government, be liable to be discharged upon his certificate of competency under the Merchant Shipping Act 1958 being suspended or cancelled.(2)An officer who takes up an appointment either afloat or ashore which, in the opinion of the Government, is not consistent with his status as an officer in the Reserves will be so notified, and if he fails to relinquish such appointment thereafter, he will be liable to be discharged from the Reserves.
