Section 206 in The Navy (Pay And Allowances) Regulations, 1966
206. Compensation during temporary absence on duty or leave.
- Compensation shall continue to be admissible during periods of temporary absence on duty and during absence on annual. leave, provided that-(a)the sailor concerned was drawing it while on duty immediately before proceeding on leave;(b)during such absence he retains and does not sublet the house which he had hired while on duty;(c)his Commanding Officer certifies that an equivalent amount of expenditure has been incurred on house rent at the station of duty during the period of absence as when on duty; and(d)the leave granted to the sailor is not leave preparatory to retirement or discharge.
