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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)The grant to such officers, of survey allowance shall be subject to the following conditions :
(a)The allowance shall be admissible to officers of the rank of Commander and below only, both serving ashore and afloat from the date of their getting the minimum grade of 4th Class Assistant Surveyor.
(b)The Allowance shall be credited in the individual Pay Accounts of the officer at the prescribed rates every month for the actual period he is employed on survey duties, irrespective of the month of the survey year in which he joins the survey duties.
(c)No other qualification pay shall be admissible in addition to survey allowance while an officer is employed on survey duties.
(d)The allowance shall cease to be admissible on the reversion of the officer from Survey to general branch.
Explanation 1. - An officer must complete a probationary period of 3 months from the date of joining the Survey branch afloat or ashore under training in hydrography before he can be graded as IVth Class Assistant Surveyor.Explanation 2. - Survey allowance shall be treated as pay for all purposes.