Section 252(2)(g) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(g)Where a body of Naval Forces is acting with a body of the regular Army or Air Force and the Government by special order have declared that it is necessary for officers of the regular Army or Air Force to exercise command over persons subject to the Navy Act, 1957 in a particular place with that body of the Naval Forces :