15. Tenure of service of officers and sailors.

(1) Every Officer and 2[sailor] shall hold office during the pleasure of the President.

(2) Subject to the provisions of this Act and the regulations made thereunder,

(a) the Central Government may 3[dismiss or] discharge or retire from the naval service any officer or 2[sailor];

1. Subs. by Act 34 of 1987, s. 2, for "fifteen years" (w.e.f. 9-9-1987).

2. Subs. by Act 53 of 1974, s. 2, for "seaman" (w.e.f. 16-12-1974).

3. Ins by s. 5, ibid. (w.e.f. 16-12-197).

(b) the Chief of the Naval Staff or any prescribed officer may 1[dismiss or] discharge from the naval service any 2[sailor].

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