Section 91 in The Navy (Pay And Allowances) Regulations, 1966
91. Effect of change in the prescribed qualifications.
(1)If a qualification entitling an officer to qualification pay or grant is omitted from the list given in Appendix VIII, the qualification pay or grant in respect of that qualification shall cease to be admissible from the date of issue of the order omitting that qualification and no protection of such qualification pay or grant shall be available thereafter.(2)Qualification pay shall also cease to be admissible in respect of a qualification from the date of issue of orders downgrading it to a qualification for which only a lump sum grant is admissible, and no protection of such qualification pay shall thereafter he available; and in that case the amount, if any, by which the total of the qualification pay drawn up to the said date falls short of the lump sum grant attached to the qualification on its downgrading shall become admissible as a grant to the officer.(3)Whenever new qualifications carrying qualification pay are included in the list given in Appendix VIII, the entitlement to qualification pay shall commence from the date of issue of the relevant orders, irrespective of when the new qualification was acquired by the persons entitled in the past.(4)If new qualifications with entitlement for a qualification grant are added to the list in future, the grant shall be admissible only to those who acquire such qualifications after the issue of the relevant orders.
