Section 151(8) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(8)An officer who has lost service qualifying for substantive promotion in consequence of his having been granted leave without pay shall, if otherwise qualified, be promoted to the next higher rank, but without the pay and allowances thereof, with effect from the date on which he would have qualified by seniority if he had not been granted leave without pay. On completion of the prescribed period of qualifying service on full pay, the officer shall become entitled to the pay and allowances of his higher rank.
