Section 178 in The Navy (Pay And Allowances) Regulations, 1966
178. Rates and conditions of admissibility.
(1)Engine room artificers and mechanicians of the Indian Navy who are on continuous service terms, shall be granted unit certificate allowance and charge certificate allowance, provided that they are re-engaged, or undertake in writing to re-engage, to complete the minimum qualifying service for pension, at the following rates, namely:(a)[ Unit certificate allowance [Inserted by S.R.O. 19(E), dated 23rd October, 1986](i)Lower rate-at Rs. 25 per mensem;(ii)Higher rate-at Rs. 50 per mensem.(b)Charge certificate allowance--(i)Lower rate-at Rs. 50 per mensem;(ii)Higher rate---at Rs. 75 per mensem;(iii)Special rate-at Rs. 90 per mensem.](2)(a)The Lower rate of unit certificate allowance shall be payable(i)during the first ten years' engagement-on completion of two years from the date of qualifying for the unit certificate.(ii)during the period of re-engagement beyond ten years to complete the time for pension-from the date following the date of completion of ten years' service since attaining a man's rate or since attaining the age of 17 years whichever is later, if they are already qualified for the unit certificate, or from date of qualifying for the unit certificate, whichever is later.(b)The higher rate shall he payable during the period of re-engagement to complete the time for pension from the date following the date of completion of ten years' service since attaining man's rate or since attaining the age of 17 years whichever is later, provided that the lower rate has been drawn for a period of two years after qualifying for the certificate.(c)[ The special rate shall be admissible for periods of re-engagement beyond fifteen years provided the higher rate has been drawn for a period of two years.] [Inserted & Substitued by S.R.o. 9-E, dated 19th March, 1974](3)The lower rate of charge certificate allowance shall be payable(i)during the period of their first ten years' engagement-on completion of two years from the date of qualifying for the charge certificate;NO during the period of re-engagement beyond ten years to complete time for pension-from the date following the date of completion of ten years' service since attaining man's rate or since attaining the age of 17 years whichever is later, if they are already qualified for the Charge Certificate, or from date of qualifying for Charge Certificate whichever is later.(b)The higher rate shall be payable during the period of re-engagement beyond ten years to complete the time for pension from the date following the date of completion of ten years' service since attaining a man's rate or since attaining the age of 17 years whichever is later, provided that the lower rate has been drawn for a period of two years after qualifying for the certificate.Explanation. - The period of the "first ten years' engagement" referred to in sub-regulations (2)(a)(i) and (3)(a)(i), shall in the case of those engine room artificers and mechanicians who have signed for eight years' engagement and have been transferred to continuous service and have re-engaged to complete the time for pension include their period of eight years' engagement plus two years of their period of re-engagement.(4)Unit and charge certificate allowances shall not be drawn concurrently; only one allowance shall be admissible at a time.(5)Engine room artificers and mechanicians who are released from service after the 1st September, 1952, but who are subsequently re-engaged to complete the time for pension shall also be eligible for these allowances.Note. - The admissibility of the above said allowances shall be subject to specific orders of the Government to be issued from time to time but engine room artificers and mechanicians already in receipt of such allowances shall continue to draw the allowances under these regulations notwithstanding any decision that may be made to withdraw those allowances.[178-A. Flight Charge Certificate Allowance [Inserted & Substitued by S.R.O. 132, dated 9th May, 1989]- Flight Charge Certificate Allowance shall be admissible to the following categories of sailors holding the flight charge certificate at the rates indicated against each :(a)Master Chief Air Artificers/Mechanicians Class I and Class 11 and Chief Air Artificers/Mechanicians-Rs. 100/-per month :(b)Air Artificers/Mechanicians Class I, Class 11 and Class III Rs. 501 per month]Cash Allowance in Lieu of Soap Toilet[178-B. [Inserted by S.R.O. 9-E, dated 19th March, 1974]Sailors (including boys and apprentices), who are authorised to get soap toilet for bathing purposes but are not provided with the same in kind, shall be granted a cash allowance in lieu thereof at the rate of eighty-seven paise per month.]
