Section 151(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)[ Substantive promotions to the rank of Commander and above shall ordinarily be made by selection from amongst the officers who are placed in medical categories S1 Al, S2 Al and S2 A2 (permanent) and shall be limited to the number of vacancies in the authorisedcadre :Provided that the cases of officers whose medical categories have made them unfit for sea service in S3 Al, S3 A2 may be considered for promotion for shore establishments only if the following conditions are fulfilled, namely :(a)that the medical authorities certify that the officer is capable of performing the normal ashore duties of the rank in the branch in which he is being promoted in his medical category; and(b)that the medical authorities also certify that any disability, disease or defect from which the officer is suffering is not likely to be aggravated by service conditions when he is employed on duties compatible with his medical category and within the restrictions placed by the medical board :Provided further that only such officers who fulfil the conditions (a) and (b) above shall be considered for promotion as are considered fit by the Chief of the Naval Staff on the basis of their past performance and confidential reports.] [Substitued by S.R.O. 234, dated 11th June, 1977]
