Section 202(9) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(9)General. - An officer holding acting rank shall be liable to reversion to his confirmed rank under the following circumstances, or such other rules as may be prescribed from time to time :(a)if there is a reduction or re-adjustment of the cadre affecting that rank;(b)if, in the opinion of the Chief of the Naval Staff, he is found to be unable to carry out satisfactorily the duties of the higher rank, or he is otherwise unsuitable for holding the higher rank;(c)if he fails in courses or examinations prescribed by the Government from time to time.
