Section 24 in The Navy (Pay And Allowances) Regulations, 1966
24. Admissibility in general.
(1)[Allowances referred to in regulation 22] [Substitued by S.R.O. 9(E), dated 19th March, 1974] shall normally be admissible only to those officers who are appointed permanently to a qualifying station.(2)Eligibility to [the allowances] [Substitued by S.R.O. 9(E), dated 19th March, 1974] shall be determined with reference to the place of duty of the officer concerned.(3)Officers proceeding to Bombay or Calcutta or Delhi or other qualifying stations on temporary duty or attached to shore establishments located there, when not eligible for daily allowance under the travel regulations for the Navy shall, however, be entitled to the compensatory (city) allowance.
