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Union of India - Section
Section 3 in The Navy (Prescribed Officers) Regulation, 1963
3. Prescribed Officers.
- The prescribed officers for the purpose of the provisions of the Act mentioned in Column 1 of the following Table shall be the officers mentioned in the corresponding entry in column 2 thereof :-The Table| 1 | 2 |
| Section13 | Anyofficer not below the rank of lieutenant Commander in the caseof sailors. |
| Sub-section(2) of Section 14 | 1. TheChief of the Naval Staff in the case of any sailor. |
| 2. TheCaptain, Naval Barracks or the Commanding Officer of a TrainingEstablishment in respect of any sailor under probation. | |
| Sub-section(4) of Section 17 | TheCaptain, Naval Barracks. |
| Sub-section(3) of Section 28 | TheDirector of Medical Services (Navy). |
| Sub-section(7) of Section 28 | 1. TheCommanding Officer in respect of any sums due to a service mess. |
| 2. TheAdministrative Authority in respect of sums due to a canteen. | |
| sub-section(3) of Section 29 excluding the proviso. | TheCommand Medical Officer or the Commanding Officer of a naval,army or air force hospital. |
| Provisoto sub-section (3) of Section 29. | AdministrativeAuthority. |
| Sub-section(4) of Section 29. | AdministrativeAuthority. |
| Sub-section(2) of Section 85. | TheExecutive Officer in the case of sailors. |
| Sub-section(2) of Section 134. | ThePresident of a Board of Inquiry in respect of witnesses requiredby the Board. |