(3)The power by this section vested in a commanding officer of a ship may, subject to regulations made under this Act,—(a)as respects sailors on board a tender to the ship, be exercised in the case of a single tender absent from the ship, by the officer in command of such tender and in the case of two or more tenders absent from the ship in company or acting together, by the officer in immediate command of such tenders;(b)as respects sailors on board any boat belonging to the ship, be exercised when such boat is absent on detached service by the officer in command of the boat;(c)as respects sailors on detached service either on shore or otherwise, be exercised by the officer in immediate command of those persons;(d)as respects sailors quartered in naval barracks, be exercised by the officer in command of the barracks;(e)as respects sailors attached to or serving with any body of the regular Army or the Air Force under prescribed conditions be exercised by the commanding officer of any such body of the regular Army or the Air Force.
