Section 228(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)In no case shall officers of the non-Executive Branches be deemed to be superior in rank to, or take precedence of, the officer appointed to command the ship or establishment in which they are employed or the officer or other person on whom the command of such ship or establishment may properly devolve in the absence of the officer appointed to the command thereof.
