Section 268(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)(a)Except as provided in Regulation 270, Continuous Service men who, after completing the period of their initial Continuous Service enrolment, volunteer and are permitted to continue to serve, shall, subject to the provisions of Regulation 269(2), be re-enrolled by the Captain Naval Barracks, for a period not exceeding that required to complete the service necessary to qualify for the minimum pension. In exceptional cases, however, where the exigencies of the Service so warrant, the prior sanction of the Chief of the Naval Staff may be obtained instead for the re-enrolment of the sailor for a period not exceeding 8 years.(aa)[ Re-enrolment of sailors who have been [promoted] [Inserted by S.R.O. 309, dated 17th October, 1969] to the [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] of Master Chief Petty Officers Class I and Class II shall be permissible upto 30 years of service in spells not exceeding five years at a time with the previous approval of the Chief of the Naval Staff. The total period of engagement shall not normally exceed 30 years. The Chief of the Naval Staff may at his discretion, grant extentions of engagement beyond 30 years upto a maximum of five years at a time until the prescribed age of compulsory retirement.](b)Re-enrolment after completing the necessary qualifying service for minimum pension, shall normally be allowed for a period not exceeding 2 years at a time, subject to the proviso in Explanation (ii). Such re-enrolment for the first spell of 2 years shall be made by the Captain Naval Barracks, Bombay, but further re-enrolment of two years at a time may be made by the Captain Naval Barracks with the prior approval of the Chief of the Naval Staff. In cases, however, where the exigencies of Service so warrant, re-enrolment on completion of the necessary qualifying service for minimum pension for a period not exceeding 5 years at a time may be made, subject to the proviso in Explanation (ii), by the Captain Naval Barracks, with the prior approval of the Chief of the Naval Staff.(c)Captains or Captain Naval Barracks are or is to forward their or his recommendations to the Captain Naval Barracks or the Chief of the Naval Staff, as the case may be, for re-enrolment of a sailor or his discharge to shore, not later than six months before the expiry of a sailor's current period of enrolment or re-enrolment. The exigencies of the Service permitting, the annual leave or accumulated annual leave to which he may be entitled shall be granted to a sailor in all cases of discharge, as distinct from dismissal, whatever may be the kind of discharge, subject to the proviso that his period of service shall not be extended for that purpose without the previous sanction of the Government except as provided in Regulation 270.(d)Even after orders have been passed for the discharge of a sailor, he may, if he has not previously volunteered, volunteer to re-enrol. In such cases, provided the re-enrolment can be effected before the expiry of his current period of enrolment or re-enrolment, and provided he satisfies the requirements of Regulation 269(2), he may be re-enrolled in accordance with cl. (a) or cl. (b).Explanation (i). - Cases requiring approval of the Chief of the Naval Staff shall not be submitted unless further retention of the sailor concerned is specially desirable in the interests of the Service.Explanation (ii). - No sailor shall be permitted to serve for more than the qualifying Service required for earning the maximum pension of his confirmed rate except as provided in Regulation 270 and Explanation (iii).[Explanation (iii). - The Chief of the Naval Staff may sanction further extension of service for a period not exceeding three years at a time to a restricted number of sailors who have put in service for the period entitling them for maximum pension, subject to the following conditions, namely:(a)the individual satisfies the requirements of sub-regulation (2) of regulation 269;(b)the extension is certified to be in the interest of service; and(c)the extension is not beyond the age of compulsory retirement provided in regulation 287.]
