Section 167(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)[Acting Instructor Sub-Lieutenant shall be on probation for a period of [one year] [Substitued by S.R.O. 17-E, dated 5th July, 1967] from the date of entry. At the commencement of this probationary period, they shall undergo a Divisional Course and other prescribed courses of training pertaining to the duties of Instructor Officers. Provided they qualify in their respective courses, and provided they are suitable in all other respects, they shall be confirmed in the permanent cadre of the Instructor Branch on completion of their period of probation in the rank of Sub-Lieutenant their seniority as Instructor Sub-Lieutenants being reckoned from the date of entry. Officers who fail to qualify in the examinations held on conclusion of initial training shall be penalised as follows :](a)Officers failing in the Basic and Divisional Course in the first attempt may be allowed to do the course again in those subjects but they shall lose their seniority in the rank of Instructor Sub-Lieutenants by one month.(b)Officers failing in one or two principal subjects in General Education Course in the first attempt may be allowed to do the course again in those subjects but they shall lose their seniority in the rank of Instructor Sub-Lieutenants by one month for each subject in which they fail.(c)Officers who fail in more than two subjects of the General Education Course shall be discharged.(d)Officers who fail to qualify in the second attempt either in the Basic and Divisional Course or the General Education Course or who are otherwise considered unsuitable shall be discharged.
