Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 174 in The Navy (Pay And Allowances) Regulations, 1966

174. Rates.

- The rates of survey bounty admissible to sailors shall be as shown in the following table, namely:[TABLE [Inserted & Substitued by S.R.O. 19(E), dated 23rd October, 1986]
Category   Rupeesper annum
1stClass Survey Recorder MasterChief Petty Officers Class I & II 700
  ChiefPetty Officer 600
  PettyOfficers and below 500
  2ndclass Survey Recorder 400
  3rdclass Survey Recorder 300
Explanation. - A sailor who is promoted from one survey class to another or advanced in rate during the course of a survey year shall be eligible for the grant of survey bounty at the appropriate rate for the period during which each class or rate is held.