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[Cites 0, Cited by 0] [Section 248] [Entire Act]

Union of India - Subsection

Section 248(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)Officer to whom advances for the purchase of motor cycles are admissible and the authorities empowered to sanction them are given in the table below :-
ToWhom Admissible SanctioningAuthorities
(a)Individuals serving a Naval Head-quarters  
(i)AllNaval Officers  
(ii)AllCivilian Officers Chiefof the Naval Staff.
(iii)All sailors of the rank of LS and above whose basic pay in morethan Rs. 500 per months  
(iv)All civilian sub-ordinates whose basic pay is more than Rs. 500per month  
(b)Individuals serving in shore establishments outside NavalHead-quarters.  
(i)AllNaval Officers  
(ii)AllCivilian Officers Respectiveadministrative authorities the Flag officer Commanding-in-Chief,Western Naval Command.
(iii)All sailors of the rank of LS and above whose basic pay in morethan Rs. 500 per months  
(iv)All civilian sub-ordinates whose basic pay is more than Rs. 500per month EasternNaval Command and Southern Naval Command.
(c)InstructionalStaff and Student Officer and other Naval Personnel of the rankof LS and above whose basic pay is more than 500 per month. Commandant,Defence Services Staff College, Wellington.
(d)Staff and Student Officers of the National Defence College, NewDelhi whose basic pay is more than Rs. 500 per months. Commandant,Defence Services Staff College, New Delhi
(e)Naval Officers and other Naval Personnel of the rank of LS andabove basic pay is more than Rs. 500 per month. DirectorGeneral, Naval Project, Visakhapatnam.
(f)(i)Individuals who are eligible for the grant of motor cycle/scooter advance (i)Chiefof the Naval Staff in the case of individuals serving at NavalHead-quarters.
(ii)Allsailors of the rank of LS and above whose basic pay in less thanRs. 500 per month excluding those who are serving in fieldConcessional areas. (The quantum of advance in this case shall beRs. 1500 only recoverable in 60 monthly installments.) (ii)RespectiveAdministrative authorities, namely the Flag Officer Commanding inChief Western Naval Command, Eastern Naval Command and SouthernNaval Command in the case of Individuals serving under theirCommands.
  (iii)Commandant, Defence services Staff College, Wellington in thecase of individuals serving in the Defence Services StaffCollege, Wellington.
  (iv)Commandant National Defence College, New Delhi in the case ofindividuals serving in the National Defence College, New Delhi
  (v)Director General, Naval Project, Visakhapatnam in the Case ofindividuals serving in the Naval Project, Visakhapatnam.
[248-A. Quantum of advance [Substitued & Inserted by S.R.O. 132, dated 9th May, 1989]]. [Substitued by S.R.O. 9-E, dated 19th March, 1974]
(i)On first occasion - The maximum amount admissible shall be Rs. 3500 for ten month's pay of the individual or the anticipated price of the vehicle, whichever is the least.
(ii)On second/subsequent occasion - Quantum of advance that may be granted on the second or subsequent occasions shall be equal to the difference between the price of the vehicle to be purchased and the sale proceeds left over with the individual after repayment of the earlier outstanding advance (including interest), if any, but the amount of the advance so granted shall not exceed Rs. 2750/- or 8 months pay whichever is the least.