Section 140 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
140.
Officers of the Executive Branch below the rank of Commander, and officers of other branches of any rank, whose ships may be captured or lost may, if dismissed their ships by a sentence of court-martial, or if, having been invalided, they have sufficiently recovered before an opportunity has offered of sending them home, be appointed or ordered to do duty by the Administrative Authority, or senior officer, or by any other officer, without the express authority from the Chief of the Naval Staff, should the exigencies of the service require it. Every such case shall, however, be reported by separate letter to the Chief of the Naval Staff.
