Section 38 in The Navy (Pay And Allowances) Regulations, 1966
38. to 42.
[***] [Omitted by S.R.O. 19E, dated 23rd October, 1986][Married and single officers shall be entitled to disturbance allowance of Rs. 150 and Rs. 50 respectively under the conditions hereinafter detailed when they are transferred and are required to travel on warrant from one station to another within Indian limits or to a ship or while on temporary duty or when on return from leave, they are appointed to stations other than those from which they proceeded on temporary duty or leave, for the purpose of meeting the incidental expenditure incurred by them in connection with such movements.] [Substitued or omitted by S.R.O. 9E, dated 19th March, 1974]
