Section 124 in The Navy (Pay And Allowances) Regulations, 1966
124. Admissibility of allowances during leave.
- The allowances which are classified as "pay for all purposes" shall be treated as part of pay for purposes of calculating leave allowances; as regards allowances which are not so classified, their admissibility during leave shall be governed by the respective regulations relating to such allowances.[124-A. Encashment of leave entitlement of Officers who die while in service. [Substitued by S.R.O. 132, dated 9th May, 1989]- In the event of death of an officer while in service, the cash equivalent of pay and dearness allowance that the deceased officer would have got, had he gone on annual/accumulated leave, but for his death, due and admissible, on the date immediately following the date of death, shall be paid to the heirs.Explanation. - The term 'Pay' for the above purpose shall be as defined in regulation 35 and shall also include submarine pay.]
