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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(1)With regard to the previous approval of the Senior Officer, whenever a requisition is received for the embarkation or conveyance of any of the functionaries mentioned in Regulation 60, the Senior Officer present, in the absence of special orders from senior authority shall issue the necessary directions, provided that, after consultation with, and on requisition from, the official to be embarked, he considers it for the benefit of the service about to be performed that such flag should be hoisted within the authorised limits. Should the officer who has to determine the question consider it, in the circumstances, undesirable that the distinguishing flags should be hoisted, he shall inform the functionary of his reasons, and at once report the same for the information of the Chief of the Naval Staff.