Section 143 in The Navy (Pay And Allowances) Regulations, 1966
143. Admissibility during annual leave.
- Conservancy allowance shall also be admissible during periods of annual leave provided that(a)the sailor was in receipt of it immediately prior to proceeding on leave;(b)during his absence he retains the house which he hired while on duty and that the house was not sublet;(c)his Commanding Officer certifies that an equivalent amount of expenditure has been incurred by the sailor on account of conservancy during the period of absence as when on duty;(d)the leave granted to the individual is not leave preparatory to retirement or discharge.
