Section 135 in The Navy (Pay And Allowances) Regulations, 1966
135. Eligibility.
(1)Suitable master Chief Petty Officers I and II other than those holding honorary commissions, shall receive acting allowance at the following rates when appointed in officers' vacancies in ships and establishments other than Command Headquarters and Naval Headquarters, wherever they arise as a result of shortage of officers in both General and Special Duty Lists, but not due to vacancies caused by leave, temporary duty or courses of instructions, namely:Rs. p.m.(a)Master Chief Petty Officer I when officiating in a vacancy of Lieutenant Commander; 100(b)Master Chief Petty Officers I and II when officiating in a vacancy of Lieutenant or Sub-Lieutenant, 75.(2)The appointment of a Master Chief Petty Officer II in an officer's vacancy shall, however, be subject to the further following conditions, namely:(a)he should have served for 3 years as Master Chief Petty Officer II;(b)Master Chief Petty Officer I of that Branch is not borne in that ship or establishment.(c)he shall only officiate in the vacancy of a sub-lieutenant of lieutenant.(3)Such appointments shall be made with the prior approval of the administrative authority. No consequential advancements shall be made in place of Master Chief Petty Officers I and II appointed in lieu of officers.(4)The appointment together with the rank, in which officiating arrangement is made, shall be specified by the Administrative authority for admitting the appropriate rate of acting allowance to Master Chief Officers I and II. The sanctioned cadre of Lieutenant Commanders for this purpose shall be reckoned as 25 per cent of the total sanctioned cadre of Lieutenant Commanders, Lieutenants and Sub-Lieutenants, in each Branch or such other percentage as may be fixed by the Central Government from time to time.Compensatory (City) Allowance, Compensatory (Local) Allowance And Hill (Compensatory) Allowance
