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Union of India - Section
Section 7 in The Navy (Enrolment) Regulations, 1965
7. Transfer from one branch of the Indian Navy to another.
- Where the Central Government by any general or special order published in the official gazette so directs, any seaman enrolled under these regulations may, notwithstanding anything to the contrary contained in the conditions of service for which he is enrolled, be transferred to any branch by order of the Chief of the Naval Staff.APPENDIX TO S.R.O. 359 : I.N. 441Indian NavyAnswers to questions Nos. 4(c) and 14 to 22 are to be in the affirmative. Any person who answers any of these questions in the negative is to be rejected.Form Of EnrolmentThe prescribed periods for which persons shall be enrolled are stated in the appropriate orders of the Government of India and save as is hereinafter provided, no person shall by reason of an error of his enrolment paper or otherwise, be entitled to be retained in service or be compelled to serve for a period longer than that for which he should have been enrolled, though he may do so voluntarily, provided his services are required in the sanctioned establishment.NOTE. - At the time of enrolment any alterations or corrections in this Form are invariably to be initialled by the Enrolling Officer.Enrolment OfOFFICIAL NO.(Space to be left vacant if not known.........................................Name In Full (to be inserted in Block Letters)as a......................(Sailor).....................................in THE NAVY and borne on the books of I.N.S..........................Question To Be Put Before EnrolmentYou are warned that if after enrolment, it is found that you have given a wilfully false answer to any of the following first thirteen questions, you will be liable to be punished.| 1.What is you name (in block capitals)? | 1................................. |
| 2.What is your father's name? | 2.......................................... |
| (a)Is your father alive ? | (a)............................................. |
| (b)If not, is your mother alive ? | (b).................... |
| (c)If not, who is your guardian[*] [For Boys and Artificer Apprentices only]next of kin?[*] [Name and relationship are to be stated] | (c)..................... |
| 3.What is your religion, Caste and tribe/Community? | 3....................... |
| 4.(a) Are you married?[*] [Candidates who are married are not eligible for enrolment as Boys or apprentices.]4. (a).............................................. | |
| (b)Have you more than one wife living?* | (b)................................. |
| (c)Do you understand that in the event of your declaration in thenegative being found incorrect after your enrolment in the Navyyou will be liable to be discharged from the service ? | (c)................................ |
| 5.Are you a citizen of India? | 5............................ |
| (a)Where were you born ? | (a)........................................... |
| PostOffice | ................................................................. |
| Thana | ............................................... |
| Parganaor Tehsil | ................................................. |
| District | ............................................. |
| 6.What is your village ? 6........................................... | |
| PostOffice | .......................................... |
| TelegraphOffice | ........................................ |
| Thana | .................................................. |
| Parganaor Tehsil | .............................................. |
| District | ........................................................ |
| 7.Do you belong to the Indian Army, the Indian Navy, the Indian AirForce, the Re serves of the Indian Army/Navy/Air Force, theTerritorial Army, the Nepal State Army, or any of theCommonwealth's Defence Services including Reserves? | 7................................. |
| 8.Have you ever served in the India Army, the Indian Navy, theIndian Air Force, the Reserves of the India Army/Navy/Air Force,the Territorial Army, the Nepal State Army or any of theCommonwealth's Defence Services including Reserves? | 8....................................... |
| (Note.- If discharged the recruit should be asked to produce hisdischarge certificate.) | |
| 9.Do you desire your former service, if any, in the Indian ArmedForces to reckon to wards good conduct badges and play, and, orpension or gratuity, when such are admissible by refunding anygratuity you - may have received on or since discharge in notmore than 36 monthly instalments commencing from the date ofre-enrolment? | 9................................. |
| 10.Are you in receipt of any pay, pension or allowance fromGovernment; if so, on what account? | 10.................................. |
| 11.Are you at present employed in a civil capacity by Central orState Governments? If so, can you furnish written permission toleave your employment? | 11..................................... |
| 12.Are you indentured as an apprentice ? | 12............................ |
| (Note.-Ifthe answer is "yes" the recruit should not be accepted unless written permission from the company to which he isindentured, to join the Navy is produced.) | |
| 13.Have you ever been imprisoned or convicted by a Criminal Court? | 13......................................... |
| 14.Are you aware that, during your service, | 14................................ |
| 15.Are you willing to be vaccinated, re-vaccinated,inoculated/re-inoculated, and protected against other diseases,if necessary? | 15............................ |
| 16.Are you willing to serve overseas in any part of the world and gowherever ordered, by land, sea or air, and not to allow anycaste usage to interfere with the duties for which you areenrolled ? | 16................................ |
| 17.Are you prepared to eat food prepared in a common galley in whichfood is cooked for all communities by cooks of any community orreligion ? | 17.................. |
| Areyou prepared to accept food as supplied in ships andestablishments abroad and on passenger ships and aircraft? (Avegetarian will not be required to eat meat, fish or eggs.) | ......................................................... |
| 18.Are you aware that all advancements (promotions) in the Navy aresubject to vacancies even though a candidate may be fullyqualified in all respects for advancement? | 18.......................................... |
| 19.Do you understand that throughout your period of Naval Service orapart from your professional duties, you will be required toclean all parts of your ship or establishment and that you willbe required to wait upon yourself, your mess-mates, and sailorssenior to you at meal times, clean your own eating utensils andthe utensils of your mess-mates and sailors senior to you, washyour own clothes and make your own bed? | 19..................................... |
| Doyou understand that you will be required to handle rations eatenin the ship including all types of meat, poultry and fish, whenrequired? | ....................................... |
| 20.Are you aware that after enrolment you will be subject to theNavy Act, 1957, and the rules, instructions and regulations forthe Navy in force from time to time ? | 20....................................... |
| 21.Are you willing to enrol in the ...............[*] [State in which branch]Branch of the Navybearing in mind that you may subject to your willingness and/orexigencies of the Service, be transferred to any other branch ofthe I.N. within one year from the date of enrolment? | 21........................................................... |
| 22.Are you aware that you are being recruited for training as asailor and not as an officer and do you confirm that you have notbeen inducted to enter the Navy by the prospect of beingtransferred to another branch at your own request. | 22.............................................. |