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Union of India - Section

Section 148 in The Navy (Pay And Allowances) Regulations, 1966

148. Rates and conditions.

- Diving pay at the following rates shall be admissible to qualified sailors when diving in any approved apparatus either for diving operations carried out or when diving for practice with the authority of the Commanding Officer, namely :[TABLE[Substitued by S.R.O. 19(E), dated 23rd October, 1986]
Depth   Ratefor the time under water or Compression
Fathoms Metres Paiseper minute
(a)Upto 20 36.58 10
(b)20 to 30 36.58to 54.86 15
(c)30 to 40 54.86to 73.15 20
(d)40 to 50 73.15to 91.44 30
(e)50 to 60 91.44to 109.73 40
(f)60 to 75 109.73to 137.16 55
(g)75 to 100 137.16to 182.88 70
(2)Diving pay at one-fifth of the amount payable under sub-regulation (1) to divers shall be admissible to sailors when actually employed in attending on divers engaged in such diving duties provided that they are qualified divers; and attendants in decompression or re-compression chambers shall receive the same rate of diving pay as divers.
(3)The period for which payment is made shall be the interval between the time of entering and that of leaving the water, or between that of entering or leaving pressure, the decompression periods being included in the time under water or pressure for which payment is made.
(4)The Commanding Officer may, at his discretion, cancel the whole or any portion of the payment if the work is subsequently found to have been done improperly.
(5)In case the total amount of dip money admissible to a diver under this regulation works out to less than one rupee, a minimum sum of one rupee will be paid to him.
(6)Attendants when attending on trainee divers shall be entitled to payments at the same rates as they are entitled to when attending on fully qualified divers.
(7)The term "attendant" shall include the following personnel :-
(a)Air pipe attendant.
(b)Brest rope attendant.
(c)Operator of oxy-helium control panel.
(d)Operator of diver's control panel, when that panel is fed by a motor-driven air compressor or receiver.
(e)Operator of submerged decompression chamber control panel.
(f)Operator of main decompression or recompression (main or portable).
(g)Attendant in submerged decompression chamber.
(h)Attendant in main or portable decompression or recompression chamber:
Provided that if the same sailor combines the duties of air pipe attendant and brest rope attendant, he shall be entitled to be paid only the one-fifth rate specified in sub-regulation (2).
(8)When more than one diver is being supplied at the same time with air or gas mixture by the same control panel operator
(a)the operator of the diver's control panel shall receive the one-fifth rate in respect of only one such diver;
(b)the operator of the submerged decompression chamber control panel shall receive the one-fifth rate either in respect of an attendant in the submerged decompression chamber, or in respect of the diver in the submerged decompression chamber, but not for both concurrently;
(c)the operator of the main decompression chamber control panel, shall receive the one-fifth rate in respect of only one diver in the chamber, and not in respect of any attendant in the chamber.
(9)A clearance diver who is borne on the authorised complement of such divers shall be entitled to dip money at the rates and under the conditions laid down in sub-regulations (1) to (8) provided that when he is employed in hazardous operations of live mine clearance, he shall be entitled to dip money at double the rates specified in sub-regulation (1).
(10)Payment to qualified attendant shall be made at the rate of one-fifth of the dip money paid to a clearance diver on whom he is attending.
(11)[***] [Omitted & Inserted by S.R.O. 9-E, dated 19th March, 1974][DIVING ALLOWANCE [Omitted & Inserted by S.R.O. 9-E, dated 19th March, 1974]