Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 289(20)] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(20)(e) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(e)Upper Yardmen of all branches shall be messed in a separate mess by themselves but the food and mess traps are to be provided to them from the Wardroom Mess. If, however, it is not considered practicable or feasible to make separate messing arrangements for them, they shall be messed in the Wardroom Mess. The Wardroom Mess shall be re-imbursed by the Government at a flat rate of Rs. 3.50 np. per head per diem. The amount shall be payable on a contingent bill, subject to post audit, to the Commanding Officer of the ship or establishment who shall re-imburse the officers' Mess for the expenses incurred. Normal rations shall not be admissible to the Upper Yardmen for such periods as this allowance may be claimed.