Section 148(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Diving pay at one-fifth of the amount payable under sub-regulation (1) to divers shall be admissible to sailors when actually employed in attending on divers engaged in such diving duties provided that they are qualified divers; and attendants in decompression or re-compression chambers shall receive the same rate of diving pay as divers.
