(2A)The Flag Officer Commanding-in-Chief of a naval command may, subject to regulations made under this Act, impose on any officer below the rank of commander one or more of the following punishments, namely:—(a)forfeiture of seniority in rank of not more than three months;(b)forfeiture of time for promotion of not more than three months;(c)severe reprimand or reprimand;(d)mulcts of pay and allowances.
