Section 197 in The Navy (Pay And Allowances) Regulations, 1966
197. Officers permitted to live in their own houses.
- Officers, for whom Government accommodation is not available in the station pool of accommodation and who are permitted by the Station Commander in writing to live in their own house at their place of duty, shall be reimbursed the amount equivalent to the difference between the rental value of such house as determined by the Station Commander on the basis of their entitlement and the amount of [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] recoverable from them for accommodation for their class.Explanation. - The provisions contained in this regulation are subject to review and shall remain operative so long as a similar concession is applicable to civilian officers of the Central Government.
