Section 204 in The Navy (Pay And Allowances) Regulations, 1966
204. Compensation to [Master Chief Petty Officers and] [Inserted by S.R.O. 9-E, dated 19th March, 1974] Chief Petty Officers.
(1)Married [Master Chief Petty Officers and] [Inserted by S.R.O. 9-E, dated 19th March, 1974] Chief Petty Officers who are permitted to live out with their families under private arrangements shall be entitled to compensation at the rates laid down in regulation 201 irrespective of whether single Government accommodation is available or not. Compensation at those rates shall continue to be admissible to such [Master Chief Petty Officers and] [Inserted by S.R.O. 9-E, dated 19th March, 1974] Chief Petty Officers during the temporary absence of their families provided that such absence does not exceed three months. If they continue to live without their families, after the expiry of three months, compensation shall be restricted to two-thirds of the prescribed rates.(2)Single [Master Chief Petty Officers and] [Inserted by S.R.O. 9-E, dated 19th March, 1974] Chief Petty Officers and married Master Chief Petty Officers andI Chief Petty Officers living without their families, and who are permitted to make their own arrangements, shall be entitled to compensation at two-thirds of the rates specified in regulation 201.
