Section 4 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
4. Exercise of power vested in holder of Naval office.
- Any power or jurisdiction given to, and any act or thing to be done by or before, any person holding any Naval office for the purposes of these regulations may be exercised by, or done by or before, any other person for the time being authorised in that behalf according to the customs of the Service.
