Section 244 in The Navy (Pay And Allowances) Regulations, 1966
244. Information/certificates required in support of the application for advance.
- The following information and certificates are required to be forwarded along with application for an advance for the purchase of a motor car, namely:-(a)Rank (acting or substantive) held by the officer.(b)Pay of acting or substantive rank.(c)Date from which such rank is held.(d)Type of commission.(e)A certificate by the officer to whom the advance is sanctioned endorsed on the contingent bill for the advance that the advance is not being drawn for a conveyance which has already been purchased and paid for, or that the advance claimed in the bill is not more than the minimum amount required to meet the balance of the price of the conveyance, if part of the cost of the conveyance has already been paid.(f)A certificate by the officer that he is aware that no plea of hardship consequent on reversion to a lower rank or appointment would he accepted as a cause for reduction in the amount of monthly instalments originally fixed.(g)[ The date oil which an officer on permanent engagement is due to retire or date of expiry of the present engagement in respect of those holding temporary commission. [Inserted by S.R.O. 9-E, dated 19th March, 1974.](h)A certificate from the officer that he is not under orders of transfer or is likely to proceed abroad on temporary duty, courses of instructions or leave.]Special Provisions for Officers Posted Abroad
