Section 130(5) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(5)Though the conduct of an officer may not be such as to warrant disciplinary action by court-martial or disciplinary court, he may be considered unsuitable for the appointment he holds, for example, through lack of professional ability, personal qualities or conduct. Where his shortcomings compel his Commanding Officer to apply for his relief, the officer shall be fully informed before the application is forwarded to the Administrative Authority; the application must be accompanied by or comprised in a report upon the officer, and those adverse parts of the report of which the officer has been informed shall be underlined in red ink. (The adverse remarks shall be shown to the officer in accordance with instructions issued by the Chief of the Naval Staff from time to time.)
