Section 182(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(4)The educational test may be taken either before or after the seamanship examination, but a candidate who has not passed this test before passing in seamanship examination shall be required to do so within 3 years of the date of passing in seamanship examination. If he does not do so, his name shall be removed from the roster. A candidate whose name has been so removed, and who subsequently passes the educational test, may have his name replaced on the roster, but his position thereon shall be determined by the date of passing the latter examination.
