Section 146 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
146. Rank of Officers holding naval appointments.
- [(1)] [Substitued by S.R.O. 199,dated 10yj December, 1969] All appointments shall normally be filed by officers of the requisite rank who are best qualified to hold them, but the Chief of the Naval Staff is authorised to appoint, in any particular case, an officer of the rank next below or next above that by which the post is normally filled, should administrative convenience require such action, subject to the condition that in the former case acting higher rank is not granted and in the latter case no increase in the number of officers of the higher rank is involved.(2)[ The Chief of the Naval Staff is competent to transfer officers and sailors from one Ship or Shore Establishment to another as supernumeraries for temporary service provided that the total complement of the Indian Navy as a whole is not thereby exceeded.] [Inserted by S.R.O. 17-E, dated 5th July, 1967][146-A. Unpaid acting ranks. [Inserted by S.R.O. 3-E, dated 24th March, 1966]- Unpaid acting ranks appropriate to the appointments held may be granted to officers if considered necessary in the interest of service.]
