Section 273(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)Transfer from one Branch to another may be allowed only subject to the approval of the Chief of the Naval Staff, who will, however, not consider such applications unless :(a)there are vacancies in the branch to which transfer is desired, and the training of the applicant for the new branch can be arranged;(b)the applicant is recommended by his Captain and possesses the prescribed educational qualifications and medical standard for the new [rank] [Substitued by S.R.O. 192, dated 10th September, 1973], and(c)the transfer is otherwise in the interest of the Service.
