LexSection 23 — Remedy of aggrieved persons.
The Navy Act, 1957
(1) If an officer or 1 [sailor] thinks that he has suffered any personal oppression, injustice or other ill-treatment at the hands of any superior officer, he may make a complaint in accordance with the regulations made under this Act. (2) The regulations referred to in sub-section (1) shall provide for the complaint to be forwarded to the Central Government for its consideration if the complaint is not satisfied with the decision on his complaintOpen in Lexace · Ask the AI about this section