Section 142 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
142. Local Appointments and Transfers.
(1)Administrative Authorities and other officers in command of stations or squadrons shall transmit to the Chief of the Naval Staff by every available opportunity a return of all officers appointed by them or directed to act in vacancies.(2)When a Medical Officer is transferred together with his stores from one ship of a squadron to another by local administrative action, as may occur, for instance, with the Squadron Medical Officer of a destroyer or mine sweeping squadron, the Senior Officer of the squadron shall report the date of transfer by letter through proper channel to the Chief of the Naval Staff without delay.(3)On all occasions of transfer of Flag, or of the Senior Officer of a squadron, the Flag or Senior Officer shall report to the Chief of the Naval Staff his proposals for the transfer of officers.
