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Union of India - Section
Section 281 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
281. Authorities empowered to authorise discharge.
- The authority mentioned in column 2 of the table appended below shall be the competent authority to authorise discharge from the service of sailors on the grounds stated in the corresponding entry in column 1 thereof.Any power conferred by this regulation on any of the aforesaid authorities shall also be exercised by any other authority superior to it.TABLE| Groundsof Discharge | CompetentAuthority to authorise Discharge | Mannerof Discharge |
| 1 | 2 | 3 |
| 1.On fulfilment of the conditions of his enrolment or havingreached the stage at which discharge may be enforced. | CaptainNaval Barracks. | |
| II.On completion of the period of active service engagement orre-engagement, when the sailor is not eligible under the FleetReserve Regulations or is not required under the order of theChief of the Naval Staff, to be transferred to the FleetReserve. | CaptainNaval Barracks | |
| III.Having been found medically unfit for further service. | CaptainNaval Barracks. | Tobe carried out only on the recommendation of an InvalidingBoard. |
| IVDischarge at his own request before fulfiling the conditions ofhis enrolment. | CaptainNaval Barracks | Withthe prior approval an the Chief of the Naval Staff. |
| VDischarge as unsuitable or Service No Longer Required. | CaptainNaval Barracks | Withthe prior approval the Chief of the Naval Staff. |
| VI.Discharge 'Dead', | CaptainNaval Barracks | |
| VII.Discharge during the period of probation. | (a)Boys and Artificers in training establishments - By the Captainof the training establishment concerned. | |
| (b)Boysat sea-By the Captain Naval Barracks on the recommendation ofthe Captain of the ship in which the boy is borne. | ||
| (c)Direct entry sailors-By the Captain of the trainingestablishment concerned during the period of training andthereafter by the Captain Naval Barracks. | ||
| VIII."Fraudulent Entry". | Bythe Captain of the ship or establishment in which the sailor isborne. | Withthe prior approval of the Chief of the Naval Staff if thedischarge of such sailors is to be effected after a period of 3months from the date of enrolment of sailor concerned. |