Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 224 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

224. Senior Officer proceeding to another Ship.

(1)When it shall be absolutely requisite for the Senior Officer of two or more ships, not being a Flag Officer or Commodore, to be absent from his own ship and to go on board another ship under his orders, for the better conducting of any important service on which he may be engaged, he shall direct the officer commanding such ship, to bear him in his proper rank, as lent for particular service, and while so borne, the said Senior Officer shall have the same command and authority in every respect as he would have had if present in his own ship.
(2)In the event of the ship commanded by the Senior Officer of two or more ships, who is not a Flag Officer, being wrecked or lost, such Senior Officer may direct himself to be borne as additional in his proper rank, in one of the ships under his orders; and while so borne, or until an officer senior to him shall arrive on the spot and otherwise direct, he shall have the same command and authority as he had before his own ship was lost.
(3)In either of the cases covered by sub-regulations (1) and (2), the Senior Officer shall relinquish all command and authority on board the ship in which he is temporarily borne by his own order as soon as the exigencies of the Service will admit thereof, and he shall forthwith report to his superior authority, for the information of the Government, the circumstances which rendered it necessary for him to avail himself of the provisions of this Regulation.Section III - General Regulations