Section 60 in The Navy (Pay And Allowances) Regulations, 1966
60. [ Classification of ships for full and half rates. [Substitued by S.R.O. 132, dated 9th May, 1989]
(1)The classes of ships service on which qualifies for hardlying money at "full rates" are as follows :-](a)Mine-sweepers :(i)Motor Mine-sweepers.(ii)Inshore Mine-sweepers.(iii)Coastal Minesweepers : Bedi Bhavanagar.(iv)Pondicherry.(v)Porbandar.(vi)Allepey.(vii)Ratnagiri.(viii)INS DBT-55(ix)Malvan.(x)Mangrol.(xi)Mahe.(xii)Malse.(xiii)Mulki.(xiv)Magdala.(xv)IN clul-35.(xvi)INSMakar.(b)Salvage vessel and Ocean-going Tug-(c)Landing Craft-Major and Minor Landing Craft and Landing Berges:- L-31, L-32, INCLU-33, INCLU - 34(d)Small Craft:(i)Trawlers and Craft on Mine-sweepers and Anti-Submarine Work.(ii)Examination Vessels.(iii)Motor Torpedo Boats.(iv)Motor Gunnery Boats.(v)Seaward Petrol Craft.(vi)Sea going Lanches.(e)[ Sub-marines: KALVARI, KHANDERI, KARANAJ, KURSURA, MSTAR, VELA, VAGIR, VAGLI, VAGHSHEER. [Substitued by S.R.O. 19(E),dated 23rd October, 1986]Explanation. - Hard lying Money at full rates to officers and sailors of NISTAR, VELA, VAGIR, VAGLI and VAGHSHEER shall be admissible from the date of their commissioning.](f)[ Missile Boats. - Hardlying money shall also be payable to officers serving on board the following missile boats at the full rates, namely:- [Substitued by S.R.O. 19(E), dated 23rd October, 1986]VINASH, NIRCHAT, VIDYUT, NIRBHIK, VIJETA, NASHAK, VEER, NIPAT, PRATAP, PRALAYA, PRABAL, PRACHAND, CHAPAL, CHAMAK, CHARAG, CHATAK.Explanation. - Hardlying money to officers and sailors of these boats shall be admissible from the date of their Commissioning."](2)The classes of ships, service on which qualifies for hardlying money at "half rates" are given below :Mine-sweepers:-Ocean or Fleet Mine-sweepers(a)[ Mine-sweepers:-Ocean or Fleet Mine-sweepers.(b)The following ships of Indian Navy :"GODAVARI, KUTI IAR, KIRPAN, TRISHUL, TALWAR, BRAHMAPUTRA, BEAS, BETWA, KRISHNA, KAVERI, SIIAKTI, MAGAR, GHARIAL, GULDAR, IAMUNA, INVESTIGATOR, KAMORTA, KADMATT, KILTAN, KAVARATTI, KATCHALL, ARNALA, ANDROTLI, ANJADIP, ANDAMAN, AMINI, GAJ, GHORPAD, KESARI, SHARLDUL, and SHARABH, RAJPUT, RANJIT and RANG";] [Substitued by S.R.O. 19(E), dated 23rd October, 1986]Note :- Hardlying money shall not be admissible to Indian Naval personnel on board Ocean Mine-sweepers or Fleet Mine-sweepers as a matter of course but only when such vessels are used as Mine-sweepers.Explanation. - The payment of full or half rates of hardlying money is based on considerations of the living and sleeping conditions on board, which refer not only to the actual messing and sleeping accommodation but all factors that affect the health and comfort of those on board, namely, interference with sleep and rest, the difficult cooking arrangements and the like, and the amenities of life in the ship as a whole. The following broad principle is therefore, followed, namely :(i)When the living and sleeping conditions are considered to be not superior to those experienced in a major landing craft on normal service-Full rates.(ii)When the living and sleeping conditions are considered superior to those experienced in a major landing craft but markedly inferior to those in an Ocean Mine-sweeper or Fleet Mine-sweeper-Half rates.["High Altitude Uncongenial Climate Allowance] [Substituted & Inserted by S.R.O. 19(E), dated 23rd October, 1986]
