Section 135(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)The appointment of a Master Chief Petty Officer II in an officer's vacancy shall, however, be subject to the further following conditions, namely:(a)he should have served for 3 years as Master Chief Petty Officer II;(b)Master Chief Petty Officer I of that Branch is not borne in that ship or establishment.(c)he shall only officiate in the vacancy of a sub-lieutenant of lieutenant.
