Section 141 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
141. Removal of Captain.
(1)An officer in command of a ship to which he has been properly appointed shall not, except as hereinafter provided be removed from his command by any superior officer without the prior approval of the Chief of the Naval Staff.(2)Where the Flag or the Senior Officer considers it expedient in the interest of public service to change an officer from the command of one ship to the command of another, he may do so with the consent of the two officers concerned.(3)Where the circumstances are such which render the removal of an officer from the command of a ship essentially necessary for the public service and are so urgent as not to permit a prior reference to the Chief of the Naval Staff, the Flag or Senior Officer may direct the removal of the officer from command, reporting the circumstances immediately to the Chief of the Naval Staff.(4)Where a vacancy arises in command of a ship, the Flag or Senior Officer may appoint a suitable officer to the command of such ship, reporting the circumstances to the Chief of the Naval Staff.(5)Any appointments made under sub-regulations (2) to (4) shall be provisional until the final directions of the Chief of the Naval Staff are obtained.
