Section 262 in The Navy (Pay And Allowances) Regulations, 1966
262. When married Government accommodation not provided.
(1)When a married officer cannot he provided with married accommodation due to service reasons or paucity of accommodation in the station to which he is posted, he shall be provided by the Government, free of charge and for himself only, accommodation and the following allied services provided the station commander certifies that family accommodation is not available at such station, namely:(a)Light and fans.(b)Furniture.(c)Water.(d)Conservancy.Explanation 1. - Climate considerations shall not constitute service reasons for the purpose of sub-regulation (1).Explanation 2. - In the case of officers serving in Delhi or New Delhi, the Quartering Officer on behalf of the Station Commander shall certify that family accommodation is not available.(2)When expatriation allowance is admissible to an officer, he shall not be entitled to the concession of free accommodation and allied services except when-(a)his wife has accompanied (preceded or followed) him ex-India, with the permission of the Central Government or he has married during his current tour ex-India and his family is living ex-India and thereafter;(b)he is posted to a station at which for service reasons. Families are not permitted to reside under the orders of the local military Commander.(3)Roth married and single officers afloat shall be provided by the Government, free of charge and for themselves only, accommodation and the following allied services, namely:(a)Light and fans.(b)Furniture.(c)Water.(d)Conservancy.Explanation - The provisions of sub-regulation (2) shall not be applicable to naval officers serving afloat who by virtue of their appointment afloat shall be entitled to the aforesaid facilities free of charge irrespective of the question whether expatriation allowance is in issue to them or not.Relined of Cost Training
