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Union of India - Section

Section 4 in The Navy (Pay And Allowances) Regulations, 1966

4. Admissibility.

(1)For the categories of officers shown in column 1 of the table below, the rates of pay admissible shall be as set out in the appendices indicated in the corresponding entry of column 2 thereof[Table] [Substituted by S.R.O. 19(E), dated 23rd October, 1986]
Categoriesof Officers Appendix
1 2
(a)General list Officers of all Branches (excluding Naval Aviationand Sub-marine Branches) upto Commander (Substantive Rank) Appendix11
(b)General List Officers of Naval Aviation and Submarine Branchesupto Commander (Substantive Rank) AppendixIII.
(c)Blank AppendixIV
(d)General List Officers (Ex-Branch List) Substantive Bank AppendixV
(e)Special Duties List Officers (including special duties listofficers of Submarine Cadre AppendixVI
(f)Midshipmen AppendixVII]
(2)An officer granted higher paid acting rank up to and inclusive of Lieutenant Commander involving promotion to one step higher than his substantive rank, will receive pay appropriate to his substantive rank and length of service reckonable for pay plus an acting rank pay of Rs. 50/- per mensem. Officers other than ex-Branch List Officers of the rank of Commander and Captain whether acting or substantive and officers ex-Branch list of the substantive ranks of Commander and Captain shall receive pay at the rates shown for these ranks in the appropriate appendices referred to in sub-regulation (1).Explanation. - Acting pay shall be treated as pay for all purposes.
(3)An officer who attains the substantive rank of Lieutenant before completion of three years' service on account of accelerated promotion, shall receive pay as for a Lieutenant promoted substantively to that rank in his fourth year of service; and an officer who attains the substantive rank of Lieutenant-Commander before completion of 11 years' service (on account of earlier accelerated promotion to the rank of Lieutenant) shall receive pay as for a lieutenant Commander promoted substantively to that rank in his twelfth year of service. In either case, the officer shall continue to receive pay at the rate mentioned above until he becomes eligible for an increment on completing the same period of service as an officer who does not gut accelerated promotion.