Section 228 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
228. Command of Officers of Non-Executive Branches.
(1)Notwithstanding the relative rank and authority conferred by these Regulations on officers of branches other than the Executive Branch, they shall, whatever their rank, be under the command of the Captain and the Executive Officer of the ship in which they may be and of the Officer of the Watch for the time being; and in all matters outside their own departments (except as provided in Regulations 225, 226 and 236) they shall be subject to the authority of the senior officer of the Executive Branch present or in charge of the Service on which they are employed.(2)In no case shall officers of the non-Executive Branches be deemed to be superior in rank to, or take precedence of, the officer appointed to command the ship or establishment in which they are employed or the officer or other person on whom the command of such ship or establishment may properly devolve in the absence of the officer appointed to the command thereof.
