Section 138(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)If a sailor in receipt of compensatory allowances at one station, proceeds on temporary duty or attachment to another station, he shall continue to receive the allowances applicable to the former station during the first three months of such temporary duty or attachment; thereafter, the allowances applicable to the temporary duty station or station of attachment, if any, shall be admissible.Explanation. - Sailors drafted to Indian Naval ship ANGRE (DLMOB) in connection with their discharge from the service shall be deemed to be "posted" to that ship for the purpose of admissibility of [these allowances] [Inserted, Substitued & Omitted by S.R.O. 9-E, dated 19th March, 1974].
