Section 262(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)If a person is found to have entered the Naval Service while belonging to the Army, Army Reserve, Indian Air Force or Indian Air Force Reserve, reference shall first be made to the Officer Commanding the Unit to which the man belonged, to ascertain whether it is desired to claim him under his original engagement. If he is not claimed, the question of his discharge shall then be decided as in sub-regulation (1).
