Section 225(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)It is the authority vested in officers of the Executive Branch and in sailors mentioned in Regulation 249 to command one or more ships or boats or aircraft according to their training and duties,or to direct any work or undertaking which requires the cooperation of different branches of the Service. It may be conferred on other officers and sailors by appointment or by direction of superior authority.