Section 142(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)When a Medical Officer is transferred together with his stores from one ship of a squadron to another by local administrative action, as may occur, for instance, with the Squadron Medical Officer of a destroyer or mine sweeping squadron, the Senior Officer of the squadron shall report the date of transfer by letter through proper channel to the Chief of the Naval Staff without delay.
