Section 228(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)Notwithstanding the relative rank and authority conferred by these Regulations on officers of branches other than the Executive Branch, they shall, whatever their rank, be under the command of the Captain and the Executive Officer of the ship in which they may be and of the Officer of the Watch for the time being; and in all matters outside their own departments (except as provided in Regulations 225, 226 and 236) they shall be subject to the authority of the senior officer of the Executive Branch present or in charge of the Service on which they are employed.
