LexSection 15 — Tenure of service of officers and sailors.
The Navy Act, 1957
(1) Every Officer and 1 [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 2 [dismiss or] discharge or retire from the naval service any officer or 1 [sailor]; (b) the Chief of the Naval Staff or any prescribed officer may 3 [dismiss or] discharge from the naval service any 4 [sailor].Open in Lexace · Ask the AI about this section