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Union of India - Section

Section 149 in The Navy (Pay And Allowances) Regulations, 1966

149. Admissibility and rates.

(1)Sailors belonging to the authorised cadre of the category of divers shall be entitled to retaining fees pertaining to the appropriate class of the respective category as follows:
  Rs.p.m.
(i)Clearance divers  
ClearanceDiver 1st Class 15
ClearanceDiver 2nd Class 10
ClearanceDiver 3rd Class 5
(ii)Ships Divers Rs.75/- per month
(iii)Deep Divers Rs.85/- per month
(2)A sailor who becomes unfit for diving duties shall not be eligible for the retaining fee from the date of his being declared as unfit.
(3)The rates specified in sub-regulation (1) may be drawn in addition to diving pay admissible under regulation 148.
(4)[ ***] [Substitude & Omitted by S.R.O. 9-E, dated 19th March, 1974][Expatriation] [Substitued by S.R.O. 19(E), dated 23rd October, 1986] Allowance