Section 154(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)The said allowance shall also he admissible during casual, annual or sick leave provided that sailors serving afloat shall get the allowance at [Rs. 7] [Substitued and Inserted by S.R.O. 4-E, dated 19th March, 1974] per month only during periods of leave other than casual leave. The allowance shall not he admissible during periods spent in hospital where services are to be provided in kind and also during absence without leave [or leave pending retirement discharge] [Substitued and Inserted by S.R.O. 4-E, dated 19th March, 1974] and while undergoing sentences of imprisonment.Hardlying Money
