Section 366(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)Officers who have served at Fleet Exercises, Firing Exercises, Cruises, and the like, for a period of less than 6 months shall be exempted from any obligatory biennial training they may have been due to undergo during that year and may also be so exempted for the next two financial years.Section V - Service during an emergency
