94. Power of Central Government, Chief of the Naval Staff and other officers to impose forfeiture of time or seniority.

2[(1) The Central Government may impose on any officer below the rank of commander one or more of the following punishments, namely:

(a) forfeiture of seniority in rank of not more than twelve months;

(b) forfeiture of time for promotion of not more than twelve months;

(c) mulcts of pay and allowances.

(2) The Chief of the Naval Staff may impose on 3[any officer below the rank of commander] one or more of the following punishments, namely:

(a) forfeiture of seniority in rank of not more than six months;

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

2. Subs. by Act 23 of 2005, s. 4, for sub-sections (1), (2), (2A), and (3) (w.e.f. 23-6-2005).

3. Subs. by Act 48 of 1982, s. 5, for "any subordinate officer" (w.e.f. 16-10-1982).

(b) forfeiture of time for promotion of not more than six months;

(c) mulcts of pay and allowances.

(2A) The Flag Officer Commanding-in-Chief of a naval command may, subject to regulations made under this Act, impose on any officer below the rank of commander one or more of the following punishments, namely:

(a) forfeiture of seniority in rank of not more than three months;

(b) forfeiture of time for promotion of not more than three months;

(c) severe reprimand or reprimand;

(d) mulcts of pay and allowances.

(3) The commanding officer of a ship may. subject to regulations made under this Act, may impose on any officer below the rank of commander one or more of the following punishments, namely:

(a) forfeiture of seniority in rank of not more than three months;

(b) forfeiture of time for promotion of not more than three months;

(c) mulcts of pay and allowances.]

(4) In imposing punishments under sub-sections (1) 1[(2) and (2A)], it shall not be necessary for the Central Government or the Chief of the Naval Staff, as the case may be, to hear the accused in person or by any friend or counsel.

2[(5) The commanding officer of a 3[ship] or the officer-in-charge of a naval academy may impose on any subordinate officer whilst under training such minor punishments, not higher than the punishment of severe reprimand or reprimand, as may, from time to time, be prescribed.]

(1) The Central Government may impose the punishment of forfeiture of time or seniority of not more than twelve months on any officer below the rank of commander.

(2) The Chief of the Naval Staff may impose the punishment of forfeiture of time or seniority of not more than six months on any officer below the rank of commander.

(2A) The Flag Officer Commanding-in-Chief of a naval command may, subject to regulations made under this Act, impose on any officer below the rank of commander one or more of the following punishments, namely:

(a) forfeiture of seniority in rank of not more than three months;

(b) forfeiture of time for promotion of not more than three months;

(c) severe reprimand or reprimand.

(3) The commanding officer of a ship may subject to regulations made under this Act, impose the punishment of forfeiture of time or seniority of not more than three months on any subordinate officer.

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