Section 272(9) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(9)Railway warrants shall be issued to Ex-Servicemen called to an establishment for selection for re-entry. In case of those who have to travel between places not connected by railway, travelling expenses by the shortest route in lieu of railway warrants will be given. Sailors who may subsequently be rejected will similarly be granted railway warrants or travelling expenses in lieu, as the case may be, for their return journey.
