Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(14) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(14)Permanent Commissions. - Suitable officers maybe considered for the grant of Permanent Commission in the Indian Navy at any time after successful completion of the period of probation, subject to the existence of vacancies and the regulations current at the time.Section III - Officers in the Engineering Branch-Cadet Entry