Section 116 in The Navy (Pay And Allowances) Regulations, 1966
116. Annual leave while on transfer.
- If, during the transit period before joining the new ship or establishment, an officer or transfer takes annual leave with the consent of the commanding officer or such ship or establishment he shall be proforma taken on the strength against the new appointment and shall be regarded as having proceeded on leave from the new appointment.Rates and Conditions-Regular Officers
