Section 247(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)Sailors belonging to any one of the [ranks] [Substitued by S.R.O. 16-e, dated 13th August, 1968] mentioned in sub-regulation (2) shall rank and command among themselves according to their seniority in that [ranks] [Substitued by S.R.O. 16-e, dated 13th August, 1968] provided, that :(a)[Chief Engine-Room Artificers, Chief Ordance Artificers, Chief Electrical Artificers, Chief Shipwright Artificers, Chief Aircraft Artificers, Chief Mechanicians, Chief Aircraft Mechanicians and Chief Electrical Mechanicians shall rank and command over all other' [sailor] of these eight branches. "Chief" [sailor] [Substituted by S.R.O. 16-E, dated 13th August, 1968.] within one of these branches shall rank and command between themselves according to seniority in "Chief" [sailor] [Substitued by S.R.O. 16-e, dated 13th August, 1968] "Chief" [sailor] [Substitued by S.R.O. 16-e, dated 13th August, 1968] of two or more of these branches shall rank and command between themselves by seniority as Chief Petty Officer. Where "Chief" [sailor] [Substitued by S.R.O. 16-e, dated 13th August, 1968] of any of these eight branches are together with Chief Petty Officers of other branches they will rank and command according to seniority as Chief Petty Officer.](b)Engine-Room Artificers, Ordance Artificers, Electrical Artificers, Shipwright Artificers and Aircraft Artificers of a particular class shall rank and command over all Engine-Room Artificers, Ordinance Artificers, Electrical Artificers, Shipwright Artificers and Aircraft Artificers of a lower class. Within one of these branches, sailors of the same class shall rank and command according to their seniority in that class.(c)[ For purposes of departmental work only, in the absence of the departmental officer, the seniormost artificer or mechanician sailor of the department concerned may be directed to take charge of the department and deputise for the departmental officer.] [Relettered by S.R.O. 11-E, dated 13th August, 1968]
