Section 202(16) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(16)Officers on temporary duty. - (a) An officer proceeding on temporary duty shall not be required to relinquish his acting rank, if during such duty he is not filling a vacancy in any other ship or establishment for which an authorised establishment exists. No acting promotion in his place shall be made.(b)If, however, the absence on temporary duty exceeds or is expected to exceed three months and a replacement is considered necessary, steps' may be taken to authorise an appointment for the duty, with a rank commensurate with its responsibilities. Acting promotion shall then be admissible in place of the absentee from the date the new appointment is created.Explanation 1. - The term "period of transit", wherever it occurs, will be deemed to include joining time and periods of handing over or taking over. For this purpose, the maximum periods of handing over or taking over (including all holidays) shall be as follows :(a)Where physical check of stores is involved 7 days.(b)In cases other than (a) above 4 days.Explanation 2. - The grant and retention of acting ranks under this Regulation will not involve any increase in the sanctioned cadre, either in the respective ranks or in the total cadre, of the particular Branch, except as indicated in Explanation 3.Explanation 3. - Any excess in the number of officers of and above the rank of Acting Commander who, are permitted to retain acting ranks under the provisions of Cls. (a), (b) and (c) of sub-regulation (12), the proviso to sub-clause (ii) of Cl. (a) of sub-regulation (13), Cl. (c) of sub-regulation (13), and Cl. (b) of sub-regulation (14), shall be borne against the sanctioned cadre in the lowest rank, that is, Lieutenant-Commander or Lieutenant or Sub-Lieutenant of the particular Branch.
