Section 35 in The Navy (Pay And Allowances) Regulations, 1966
35. Computation.
(1)Dearness allowance shall be assessed on the basis of the pay of rank actually drawn and for this purpose acting pay, flying pay, personal pay, qualification pay and any other allowance treated as "pay for all purposes" shall he considered as pay of rank.(2)No emoluments other than those mentioned in sub-regulation (1) shall be taken into account for purpose of computation of dearness allowance.
