Section 202(15) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(15)Officers under arrest. - (a) An officer who ceases to carry out the duties of his appointment through being placed under open or closed arrest, or by suspension from duty shall vacate his appointment and relinquish his acting rank after 21 days.(b)If the officer is subsequently acquitted or, for any reason, is not brought to trial, or his character is vindicated to the satisfaction of the Chief of the Naval Staff, he may be re-appointed to the appointment he has vacated with effect from the date of vacation, and his acting rank shall then be deemed to have been held by him continuously.(c)If such an officer is convicted and receives a sentence of less than dismissal from the Naval Service, he may, at the discretion of the Chief of the Naval Staff be reappointed from the date he returns to duty provided he has not received the punishment of dismissal from the ship.(d)If such an officer is convicted and receives a sentence of dismissal from the ship, he may, at the discretion of the Chief of the Naval Staff be transferred to another appointment carrying the same acting rank.(e)The officer temporarily filling the appointment in place of the officer under arrest may, in the case of the conviction of the latter, be granted acting rank for the period when such rank was not held by the accused (that is to say from the 22nd day after the date on which the accused was placed under arrest or suspended from duty).(f)These provisions shall not affect the principle that two officers cannot draw pay for the same appointment at the same time, and as the officer under arrest may be reappointed under clause (b), and may hold the appointment continuously, the promotion of the officer temporarily performing the duties of the appointment will not be published until the result of the trial and the like is known.
