Section 75 in The Navy (Pay And Allowances) Regulations, 1966
75. Computation of the period of seven years.
- The period of seven years' effective service referred to in regulations 71 and 72 shall include all commissioned service (and service in the erstwhile Branch List when applicable) rendered on the active list in the Indian Navy separately or as a short service commission officer or as an officer of the Indian Naval Reserve or as a Regular Permanent Commissioned Officer collectively.
