Section 143 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
143. Voluntary Retirements and Resignations.
(1)An application from an officer to retire voluntarily or to resign his commission shall be made through, and with the approval of the Captain who shall furnish the certificate prescribed by Regulation 130. When an officer is liable to refund outfit allowance or a portion thereof, an application to resign shall be accompanied by a statement that the officer is aware of such liability and is prepared to refund the amount due in the event of his request being approved.(2)The Retired List is restricted to officers with Permanent Commissions who withdraw from the Active List with retiring pension or service gratuity; officers placed on the Retired List are liable to be recalled for further service in war or emergency. Permanent Officers who withdraw without entitlement to retiring pension or service gratuity are not eligible for inclusion in the Retired List, but may voluntarily enrol their names on the Emergency List, in which case they accept liability to recall to service in an emergency. Officers who, on withdrawal from the Active List, are not enrolled on the Retired List or on the Emergency List shall resign their Commissions and serve their connection with the Navy. They shall not be subsequently entitled to use their naval rank. Short Service officers shall have an automatic liability for service on the Emergency List for a period specified in their original engagement.(3)An application from an officer to be released abroad where he is serving, shall be referred to the Chief of the Naval Staff for decision and shall be accompanied by all relevant details about the position of any dependants, so that it may be confirmed that the applicant is making reasonable provision for the maintenance of any dependants in India.(4)The orders of the Government shall be obtained on all applications from officers to retire voluntarily or to resign their Commissions.
