Section 11 in The Navy (Pay And Allowances) Regulations, 1966
11. Relinquishment of an appointment.
(1)Except as otherwise provided for, an officer relinquishes an appointment from the day on which the charge is quited or transferred, if such quitting or transfer takes place before noon or from the following day if it takes place in the afternoon.(2)An officer shall relinquish an appointment from the date of the order abolishing it or from any subsequent date notified in the order, whether such officer is on duty or not at the time.
