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Union of India - Section

Section 122 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

122. Short Service Commissions.

(1)The following provision shall govern the entry, training and promotion of officers granted Short Service Commissions in the Executive Branch of the Indian Navy.
(2)Nationality.-A candidate must be an unmarried male and must fulfil the conditions regarding the nationality as laid down by the Government.
(3)[ Educational or Technical Qualifications. - A candidate shall possess any of the following qualifications:
(a)A degree of a recognised University and having passed with Mathematics and the Physics either as optional or as compulsory subjects in the degree examination or in Intermediate or Higher Secondary or Pre-University School Certificate Examination; Or
(b)Government of India, Ministry of Shipping and Transport Certificate of Competency (Foreign-going) either as a Second Mate, or Mate Master of other similar certificate recognised by the Central Government or any other qualification which may be recognised by the Central Government as equivalent to the above.
Explanation. - The subjects quoted in Cl. (a) above termed by any other name such as General Mathematics or Physical Science, would be acceptable provided the Chief of the Naval Staff is satisfied for the candidates have attained requisite standard in these subjects.] [ ]
(4)Age limits. - Candidates shall conform to the following age limits on entry:
  Lowerage limit Upperage limit
(a)Graduates 19½years 25years
(b)Those holding a Certificate of Competency mentioned in Cl. (b) ofsub-regulation (3). 20years 30years
Explanation. - Upper age limit in the case of cl. (b) may be relaxed by the Government in exceptional circumstances.
(5)Medical Standards. - Candidates shall conform to the prescribed medical standards.
(6)Selection. - Candidates who are considered prima facie suitable shall be interviewed by a Services Selection Board, and the final selection shall be made by the Government taking into consideration the Board's recommendations subject to medical fitness.[(6-A) Declaration. - Before a candidate reports for training, he and his parent or guardian are required to sign a bond, as given in Appendix XI.] [Substitued by S.R.O. 21-E, dated 6th June, 1970]
(7)Duration of Commission. - The period of Short Service Commission shall be seven years commencing from the date of reporting for, or commencement of, training whichever is later. This may be extended by a specified period at the discretion of the Chief of the Naval Staff with the consent of the officer concerned, provided the period of extension does not exceed two years at a time and the total service of the officer does not exceed ten years. On expiry of their Short Service contract, including any period of extension thereof, officers shall be placed on the Emergency List for a period of 5 years.
(8)Rank on Entry.
(a)Those holding Certificate of Competency as a Master or a Mate shall be entered as Acting Lieutenant. Suitably qualified candidates who are in possession of a Certificate of Competency as a Master, may be granted up to a maximum of 2 years seniority in the rank of Lieutenant, at the discretion of the Chief of the Naval Staff. I'
(b)Those holding Certificate of Competency as a Second Mate shall be entered as Acting Sub-Lieutenant. Suitably qualified candidates may be granted up to a maximum of 11h years seniority in that rank at the discretion of the Chief of the Naval Staff.
(c)Others shall be entered as Acting Sub-Lieutenant.
(9)Period of Probation. - An officer shall be on probation for a period of 1 year or until completion of initial training whichever is later.
(10)Initial Training. - Candidates shall undergo a prescribed course of training. On completion of training they shall be required to pass an examination.Cases of failure in the examination shall be referred to the Chief of the NavalStaff for consideration.Those who fail in the examination may, at the discretion of theChief of the Naval Staff, be given further training in the subjects in which they had failed and be re-examined. Such of these officers who, in the opinion of the Chief of the Naval Staff, will not benefit by further training shall be discharged from the Service as being unsuitable. Those who fail in the examination at the second attempt shall also be discharged from the Service as being unsuitable.
(11)Confirmation. - On completion of their probationary period, provided their progress and conduct have been satisfactory, officer entered as Lieutenant, shall be confirmed as such with their original seniority. Acting Sub-Lieutenants, on completion of their probationary period, provided they have passed the examination referred to in sub-regulation (10) and their progress and conduct have been satisfactory, shall be confirmed in the rank of Sub-Lieutenant, with their original seniority.
(12)Promotion to Lieutenant.
(a)Depending on the marks obtained in the examination referred to in sub-regulation (10) officers entered as Acting Sub-Lieutenants will serve for a period of 21h-31i years in the rank of Sub-Lieutenant (acting and confirmed) before promotion to the rank of Lieutenant.
(b)No officer shall be promoted to the rank of Lieutenant unless he has obtained a full Naval Watchkeeping Certificate where an officer fails to obtain a full Naval Watchkeeping Certificate before he becomes due for promotion to the rank of Lieutenant, his promotion shall be delayed correspondingly and the time thus lost shall not count as reckonable service for promotion :
Provided that where the Chief of the Naval Staff is satisfied that an officer has been unable to obtain the Naval Watchkeeping Certificate owing to the exigencies of service, such officer may be promoted to the rank of acting Lieutenant on the due date and confirmed in the rank of Lieutenant on obtaining the said certificate [with seniority of date of promotion to Acting Lieutenant.] [Inserted by S.R.O. 17-E, dated 5th July, 1967]:Provided further that where the Chief of the Naval Staff is satisfied that an officer specialising as Pilot or Observer for employment in Naval Air Arm has been unable to obtain a Watchkeeping Certificate owing to the exigencies of service such officer may be promoted to the rank of confirmed Lieutenant, when he is due for such promotion.
(c)Where an officer has been promoted to the rank of confirmed Lieutenant under the second proviso to cl. (b), such officer shall not be eligible for further promotion, whether acting or substantive, until he obtains the Naval Watchkeeping Certificate and he shall be required to obtain the same within one year of his becoming available for employment in the General Service.
(13)Refund of Cost of Training. - If an officer voluntarily withdraws from initial training, or resigns during the probationary period, he shall be required to refund the cost of training in whole or in part, as maybe determined by the Government, and all monies received by him as pay and allowances from the Government together with the interest on the said money calculated at the rate in force for Government loans.
(14)Permanent Commissions. - Suitable officers maybe considered for the grant of Permanent Commission in the Indian Navy at any time after successful completion of the period of probation, subject to the existence of vacancies and the regulations current at the time.Section III - Officers in the Engineering Branch-Cadet Entry