Section 2 in The Navy (Disposal Of Private Property) Regulations, 1961
2. Definitions.
- In these regulations, unless the context otherwise requires,(1)"the Act" means the Navy Act, 1957 (62 of 1957).(2)"Administrative Authority" means the authority designated as such in current orders in force.(3)"Commanding Officer" means the Commanding officer of the ship of the Indian Navy to which the deceased belonged and includes any person appointed by the Chief of the Naval Staff under Section 182 to perform the functions and powers of the Commanding Officer.(4)"Section" means a section of the Act.(5)"sub-section" means sub-section of a section of the Act.
