Section 21 in The Navy (Pay And Allowances) Regulations, 1966
21. Officers taken prisoners of war or reported missing or presumed dead.
- The pay and allowances of an officer who is taken prisoner of war or who is reported missing and who dies or who is presumed to be dead, shall he governed by the orders issued by the Central Government from time to time.[21 A. Officers reported prisoners of War. - (1) Officers will be entitled to receive full pay and allowances appropriate to their rank (including paid acting rank), subject to adjustment in respect of the pay they receive from the enemy while in captivity. Separation allowance if in issue prior to capture will also continue, but high altitude/uncongenial climate allowance will not be paid.(2)The pay and allowances, admissible as above, shall remain credited to the individual pay accounts of officers, maintained by the Naval Pay Office. From the amounts at the cred it of officers, monthly allotment will be remitted, as in sub-regulation (3), at State expense by the Supply Officer-in-Charge, Naval Pay Office.(3)Family allotments made by officers will continue to be payable for the period for which pay is admissible. If no family allotment was in issue, fresh allotments of 45%, of pay and allowances may be made to the family."] [Substitued by S.R.O. 19(E), dated 23rd October, 1986]
