Section 124(13) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(13)Refund of cost of Training. - If an officer voluntarily withdraws from initial training, or resigns during the probationary period, he shall be required to refund the cost of training in whole or in part, as maybe determined by the Government, and all monies received by him as pay and allowances from the Government together with the interest on the said money calculated at the rate in force for Government loans.
