Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 252(2)] [Section 252] [Entire Act]

Union of India - Subsection

Section 252(2)(f) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(f)Where a body of the Naval Forces is acting with a body of the regular Army or Air Force and an order in writing applying Section 7 of the Navy Act, 1957 while those bodies are so acting has been made by the officers in command of each such body, provided that
(i)any such order may be made jointly by the respective officers in command of Naval, Army and Air Force formations;
(ii)any such order may be limited to a specified period or to a particular situation;
(iii)in no case, shall any Naval officer appointed to the command of any ship or ships of the Indian Navy, be superseded when afloat by an officer of the regular Army or Air Force and that in no case shall any officer of the regular Army or Air Force appointed to the command of any body of the regular Army or Air Force, be superseded when on land or air as the case may be, by any naval officer; and
(iv)any such order, when made, shall be communicated as early as possible for the information of the Government, who shall have the power to revoke or vary-the provisions of any such order when deemed advisable.