Section 202(12) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(12)On transfer. - (a) From one appointment in India to another appointment in India. - An officer holding acting rank in an appointment in India on transfer to another appointment in India shall retain his acting rank during the transit period, provided:(i)the appointment to which he is transferred carries an equivalent or a higher rank;(ii)he had held the acting rank for a minimum period of three months (or for a total period of 91 days when broken periods of paid acting rank are counted) prior to relinquishment of the appointment from which transferred; and(iii)the move is carried out direct by the first available opportunity.Explanation 1. - Subject to the fulfilment of the conditions referred to in sub-clauses (i) and (ii)(i)an officer under transfer from one appointment to another who is granted annual leave with the consent of or by the Captain of his new ship /establishment, may be taken against the new appointment from the date he is struck off strength of his last appointment provided the new appointment is vacant. He shall be deemed to have proceeded on leave from the new appointment and shall retain his acting rank during the period of leave against that appointment;(ii)an officer who is transferred from one appointment to another whilst on annual leave and the relieving officer reports for duty before the expiry of leave of the outgoing officer, may be taken against the new appointment with the consent of the Captain of his new ship/establishment from the date he is struck off the strength of his last appointment provided the new appointment is vacant. He shall retain his acting rank during the balance of his leave against the new appointment.Explanation 2. - Officers who are transferred from one appointment to another carrying a lower rank shall relinquish the higher acting rank during the transit period.(b)From an appointment in India to an appointment ex-India and vice versa.(i)An officer transferred from an appointment in India to an appointment ex-India or vice versa, shall be granted the acting rank, if the new appointment carries a higher rank, from the date of embarkation.(ii)An officer holding acting rank in an appointment in India on transfer to another appointment carrying an equivalent rank ex-India or vice versa shall continue to hold the acting rank until the date of assumption of the new appointment or until the new appointment falls, vacant, whichever is later, but the retention of acting rank within Indian limits prior to embarkation shall be subject to the fulfilment of the conditions in Cl. (a).Explanation 1. - Subject to the fulfilment of the conditions referred to in sub-clauses (i) and (ii) of cl. (a), officers who are appointed ex-India as Naval Attaches or Advisers will retain their acting rank during the transit period from the date of their being struck off the strength to the date of assumption of appointment ex-India, provided that the total period from the date of their being struck off the strength in India to the date of embarkation does not exceed seven days. Officers who proceed to the port of embarkation from a temporary duty station will be struck off the strength of their appointment from the date of leaving the temporary duty station and will retain their acting rank as above, provided the period from that date to the date of embarkation does not exceed seven days.Explanation 2. - Acting rank will be retained subject to the above conditions by such officers during the return journey, that is to say from the date of vacating appointment ex-India to the date preceding that on which appointment is assumed in India.(c)From an appointment ex-India to another appointment ex-India. - An officer holding acting rank in an appointment ex-India on transfer to another appointment carrying equivalent rank ex-India will retain his acting rank during the transit period under the conditions in Cl. (a).
