Section 208(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)[ Unpaid acting rank carries with it the same advantages of precedence and command as substantive or paid acting rank and shall have effect so long as the officer is holding the appointment for which it is given.] [Inserted by S.R.O. 3-E, dated 24th March, 1966]
