Section 62 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
62. Approval of Senior Officer.
(1)With regard to the previous approval of the Senior Officer, whenever a requisition is received for the embarkation or conveyance of any of the functionaries mentioned in Regulation 60, the Senior Officer present, in the absence of special orders from senior authority shall issue the necessary directions, provided that, after consultation with, and on requisition from, the official to be embarked, he considers it for the benefit of the service about to be performed that such flag should be hoisted within the authorised limits. Should the officer who has to determine the question consider it, in the circumstances, undesirable that the distinguishing flags should be hoisted, he shall inform the functionary of his reasons, and at once report the same for the information of the Chief of the Naval Staff.(2)In the event of an Ambassador or High Commissioner, or such other officer, being detached on a foreign mission in his official capacity as Ambassador or High Commissioner, special instructions, shall be issued in each case as to the flag which should be hoisted in a man-of-war in which he may be embarked; in the absence of instructions from the senior authority, the Senior Officer present shall exercise his discretion in consultation with the official about to embark.
