Section 212(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)Where the use of naval rank is permitted under sub-regulation (1), the rank used will be the substantive rank [or the higher paid acting rank held for a minimum period of 2 years at the time of retirement.] [Substitued by S.R.O. 17-E, dated 5th July, 1967]Section II - Flag Officers and Commodores
