(1) Subject to the provisions of this Act, every officer and member of the staff -shall, whether appointed through Initial recruitment or otherwise, unless he is already so subject, be subject to the Pakistan Navy Ordinance, 1961 (XXXV of 1961), hereinafter referred to as the said Ordinance.

(2) Notwithstanding anything contained in sub-section (1), a civil servant transferred to the Agency on deputation or a person subject to the Pkistan Army Act, 1952 (XXXIX of 1952), or the Pakistan Air Forte Act, 1953 (XXXV of 1953), on secondment to the Agency, not otherwise subject to this Act, shall be so subject to this Act and the said Ordinance to the extent and under such conditions as the Federal Government may direct:

Provided that such civil servant and other person shall he subject to the said Ordinance when they- 

(a) seduce or attempt to seduce any person subject to this Act from his duty or allegiance to the Government-, 

(b) commit any offence in relation to any work of defence, arsenal, naval, 
military, air force or Agency's establishment, station, ship, or aircraft; 

(c) commit any offence under the Official Secret Act, 1923 (XIX of 1923). in relation to the affairs of the Agency. 

(d) commit any offence punishable under any law for the time being in force on the vessel, ship, aircraft or property of the Agency or in relation thereof; and

(e) embark as passenger on board of the Agency's vessel, ship or aircraft.

Explanation-The expression 'civil servant' shall have the same meaning as is 
assigned to it in The Civil Servants Act, 1973 (LXXI of 1973).

(3) The Director-General shall, in respect of all officers and members of the staff, have all the powers conferred by or under the said Ordinance on an officer empowered to convene courts martial. 

(4) Where anything is not provided for in this Act or the rules or regulations, the provisions of the said Ordinance and the rules and regulations made thereunder shall apply.