Section 43 in The Navy (Pay And Allowances) Regulations, 1966
43. Admissibility when officer and his family proceed Ex-India.
- Married officers proceeding overseas on duty from India or other stations Ex-India or returning to India from overseas shall be entitled to disturbance allowance at the rate of [Rs. 600] [Substitued or omitted by S.R.O. 9E, dated 19th March, 1974] provided that the officers move Ex-India with their families or are joined by their families within six months of the date of the movement of the officer and the families move at Government expense.[Explanation. - All married officers who are transferred to India from abroad shall also be entitled to disturbance allowance of Rs. 600 if their families move to India with them at the expense of Government] [Substitued or omitted by S.R.O. 9E, dated 19th March, 1974].
