Section 132(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)[ All Officers are liable for service in any military, civil or other appointment whether in India or abroad as may be directed by the Government or by the Chief of the Naval Staff when specifically so authorised by the Government.] [Substituted by S.R.O. 245, dated 26th July, 1980.]
