Section 143(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)An application from an officer to be released abroad where he is serving, shall be referred to the Chief of the Naval Staff for decision and shall be accompanied by all relevant details about the position of any dependants, so that it may be confirmed that the applicant is making reasonable provision for the maintenance of any dependants in India.
