Section 389 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
389. Refund of Uniform Allowance.
- An officer who fails to serve for a period of two years shall be required to refund 25 per cent, of the uniform allowance received for each period of six months (or part of such period) by which his service falls short of 2 years :Provided that the refund may be waived in whole or part at the discretion of the Chief of the Naval Staff if the failure to complete the prescribed period of service is due to death, ill health due to causes beyond the officer's own control or other special circumstances.Explanation. - This regulation will be applicable separately to the uniform allowance received under regulation 386 and Cls. (a), (b) and (c) of regulation 387.
