Section 132 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
132. Appointment to other navies.
(1)All officers are liable for service with any other navy as may be directed by the Government. In selecting officers for such service, preference may be given to volunteers, but if the requisite number of suitable volunteers is not forthcoming, officers may be detailed as for any other appointment.(2)[ All Officers are liable for service in any military, civil or other appointment whether in India or abroad as may be directed by the Government or by the Chief of the Naval Staff when specifically so authorised by the Government.] [Substituted by S.R.O. 245, dated 26th July, 1980.]
