Section 252 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
252. Power to exercise Command over Members of Naval Forces.
(1)When members of the regular Army and the Air Force or of either of these forces are serving with members of the Indian Navy or Indian Naval Reserve Forces under conditions specified in sub-regulation (2), the members of the regular Army and the Air Force may, under section 7 of the Navy Act, 1957 exercise all powers of command other than powers of punishment, as if they were members of the Naval Forces of corresponding rank and seniority.(2)For the purposes of clause (24) of Section 3 and sub-section (1) of Section 7 of the Navy Act, 1957, the following shall be the conditions in which members of the regular Army and the Air Force or either of these forces serving with members of the Indian Navy or Indian Naval Reserve Forces may exercise the powers of command referred to in sub-regulation (1) or be superior officers in relation to members of the Indian Navy or Indian Naval Reserve Forces, namely-(a)When a member of the Naval Forces is acting with a body of the regular Army or the Air Force which is on active service;(b)When a member of the Naval Forces is being conveyed on any convoy of the Army;(c)When a member of the Naval Forces is on board an aircraft belonging to the Air Force;(d)When a member of the Naval Forces is attached to or serving in any Army or Air Force Unit;(e)When a member of the Naval Forces is serving in or is a patient in a hospital or medical unit, in which an officer of the regular Army or Air Force is on duty or is a patient;(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situation;(iii)in no case, shall any Naval officer appointed to the command of any ship or ships of the Indian Navy, be superseded when afloat by an officer of the regular Army or Air Force and that in no case shall any officer of the regular Army or Air Force appointed to the command of any body of the regular Army or Air Force, be superseded when on land or air as the case may be, by any naval officer; and(iv)any such order, when made, shall be communicated as early as possible for the information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.(g)Where a body of Naval Forces is acting with a body of the regular Army or Air Force and the Government by special order have declared that it is necessary for officers of the regular Army or Air Force to exercise command over persons subject to the Navy Act, 1957 in a particular place with that body of the Naval Forces :Provided that 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 any 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.
