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Union of India - Act

The Navy (Prescribed Officers) Regulation, 1963

UNION OF INDIA
India

The Navy (Prescribed Officers) Regulation, 1963

Rule THE-NAVY-PRESCRIBED-OFFICERS-REGULATION-1963 of 1963

  • Published on 18 December 1963
  • Commenced on 18 December 1963
  • [This is the version of this document from 18 December 1963.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Navy (Prescribed Officers) Regulation, 1963Published vide Notification Gazette of India, 1963, Part 2, Section 4 page 250.

1810.

[18th December, 1963]In exercise of the powers conferred by Section 184 of the Navy Act, 1957 (62 of 1957), the Central Government hereby makes the following regulations, namely :-

1. Short title.

- These regulations may be called the Navy (Prescribed Officers) Regulation, 1963.

2. Definitions.

- In these regulations, unless the context otherwise requires, --
(a)"Act" means the Navy Act, 1957 (62 of 1957).
(b)"Administrative Authority" means the authority which is designated as such in the Navy Orders;
(c)"Navy Orders" means general orders of the Chief of the Naval Staff issued in the publication entitled 'Navy Orders' and includes Confidential Navy Order;
(d)"Section" means a section of the Act.
(e)"Sailor" means a seaman as defined in clause (20) of Section 3 of the Navy Act, 1957;
(f)All words and expression used in these regulations and not defined but defined in the Act shall be have the meanings respectively assigned ti them in the Act.

3. Prescribed Officers.

- The prescribed officers for the purpose of the provisions of the Act mentioned in Column 1 of the following Table shall be the officers mentioned in the corresponding entry in column 2 thereof :-The Table
1 2
Section13 Anyofficer not below the rank of lieutenant Commander in the caseof sailors.
Sub-section(2) of Section 14 1. TheChief of the Naval Staff in the case of any sailor.
  2. TheCaptain, Naval Barracks or the Commanding Officer of a TrainingEstablishment in respect of any sailor under probation.
Sub-section(4) of Section 17 TheCaptain, Naval Barracks.
Sub-section(3) of Section 28 TheDirector of Medical Services (Navy).
Sub-section(7) of Section 28 1. TheCommanding Officer in respect of any sums due to a service mess.
  2. TheAdministrative Authority in respect of sums due to a canteen.
sub-section(3) of Section 29 excluding the proviso. TheCommand Medical Officer or the Commanding Officer of a naval,army or air force hospital.
Provisoto sub-section (3) of Section 29. AdministrativeAuthority.
Sub-section(4) of Section 29. AdministrativeAuthority.
Sub-section(2) of Section 85. TheExecutive Officer in the case of sailors.
Sub-section(2) of Section 134. ThePresident of a Board of Inquiry in respect of witnesses requiredby the Board.