Section 110 in The Navy (Pay And Allowances) Regulations, 1966
110. Conditions of admissibility.
(1)The issue of this allowance is conditional(i)the officer actually living, messing and sleeping in camp or on hoard a ship;(ii)the administrative authority being satisfied that it is necessary and certifies to that effect.Note. - Where the required certificate cannot be obtained from the authority mentioned in clause (ii) on account of the camp being held at a place where no Naval Authority is stationed or in cases where such camps are run under the direct control and supervision of the National Cadet Corps Directorate, the Director, National Cadet Corps shall he competent to issue such certificates in individual cases.(2)No daily allowance under travel regulations for the Navy or any other subsistence allowance shall be admissible to an officer who claims training camp allowance under regulation 109.Allowances admissible to cadets of the Indian Navy while undergoing training in the training ship
