Section 2 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
2. Definitions.
- In these Regulations unless the context otherwise requires :-(a)"Act" means the Navy Act, 1957 (62 of 1957);(b)"Active list" except in Chapter XIII means the list of officers of the Indian Navy other than those who are placed on the "retired list" or "emergency list";(c)"Appendix" means an Apendix to these regulations;(d)"Captain" means the officer appointed to command a ship;(e)"Emergency list" means the list entitled as such on which officers are placed(i)In accordance with Chapter X of these Regulations; and(ii)In accordance with any other regulations in force for the time being;(f)"General list" means the list of officers in the Indian Navy who are holding the rank of Acting Sub-Lieutenant or above, excluding officers on the special Duties list;(g)"General service" means service in the Indian Navy other than in any specialist capacity;(h)"Government" means the Central Government;(i)"Navy order" means an order issued by the Chief of the Naval staff;(j)"Retired list" means the list entitled as such on which officers holding permanent commissions are placed when they retire from the Service with pension or gratuity;(k)"Service" means Indian Naval Service;(l)All words and expressions used but not defined in these Regulations and defined in the Act shall have the meanings respectively assigned to them in the Act.
