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Union of India - Section

Section 150 in The Navy (Pay And Allowances) Regulations, 1966

150. Admissibility and rates.

(1)Expatriation allowance shall be admissible to sailors when serving ashore ex-India or afloat outside the limits noted below:-
(a)East of line 20° 45" longitude 92° 21 East South to latitude 15° North thence East to longitude 95° East thence due South to the Equator.
(b)South of the Equator.
(c)West of the meridian of 60° East as tar South as the Equator.
(2)The monthly rates of expatriation allowance admissible to sailors shall be as follows:
  Rs.
ChiefPetty Officers. 20.00
PettyOfficers 15.00
LeadingRates 12.50
Able/OrdinaryRates 10.00
Seagoingboys 5.00
(3)The allowance shall not be admissible in conjunction with daily allowance when on duty in the United Kingdom.[Flying Pay] [Substituted by S.R.O. 9(E), dated 19th March, 1974]