Section 50 in The Navy (Pay And Allowances) Regulations, 1966
50. Period of admissibility.
- Entertainment allowance shall be admissible for the actual period the qualifying appointment is held.[51. Admissibility during absence on leave, sick list concession or temporary duty.- It will be admissible to the permanent incumbent of the appointment entitled to entertainment allowance during leave, sick list concession or temporary duty and will be stopped from the date he is struck off the qualifying appointment."] [Substituted by S.R.O. 19(E), dated 23rd October, 1986]Expatriation Allowance
