Section 2 in The Navy (Prescribed Officers) Regulation, 1963
2. Definitions.
- In these regulations, unless the context otherwise requires, --(a)"Act" means the Navy Act, 1957 (62 of 1957).(b)"Administrative Authority" means the authority which is designated as such in the Navy Orders;(c)"Navy Orders" means general orders of the Chief of the Naval Staff issued in the publication entitled 'Navy Orders' and includes Confidential Navy Order;(d)"Section" means a section of the Act.(e)"Sailor" means a seaman as defined in clause (20) of Section 3 of the Navy Act, 1957;(f)All words and expression used in these regulations and not defined but defined in the Act shall be have the meanings respectively assigned ti them in the Act.
