Section 118(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(7)(a)The cost of training including accommodation and allied services, books, uniform, messing and medical treatment shall be borne by the Government. Parents or guardians of cadets shall however, be required to meet their pocket and other private expenses while they are at the [Naval Academy Cochin] [Substitued by S.R.O. 183, dated 6th June, 1978] When a cadet's parent or guardian has an income less than [350/-] [Added by S.R.O. 19E, dated 5th July, 1967] per mensem and is unable to meet wholly or partly the pocket expenses of the cadet, financial assistance up to Rs. 40 per mensem may be granted by the Government. A candidate desirous of securing financial assistance may, immediately, after his selection, submit an application through the District Magistrate of his District, who shall with his recommendations forward the application to the Director of Military Training, Army Headquarters.[Provided that in a case where two or more sons or wards of a parent or guardian are simultaneously undergoing training at the National Defence Academy, financial assistance as aforesaid may be granted to all of them for the period they simultaneously undergo training if the income of the parent or guardian does not exceed Rs. 400/- p.m.] [Substitued byh S.R.O. 19-E, dated 5th July, 1967](b)In addition to the uniform provided free by the Government, cadets should be in possession of some other items of clothing. In order to ensure correct pattern and uniformity, these items will be made at the Academy and the cost shall be met by the parents or guardians of the cadets. Cadets applying for financial assistance may be issued with some of these items of clothing free or on loan. They may only be required to purchase certain items.(c)During the period of training, Service cadets may receive pay and allowances of the substantive rate held by them as a sailor or as a boy or an apprentice at the time of selection as cadet. They shall also be entitled to receive increments of pay, if any, admissible in that rate. If the pay and allowances of their substantive rate be less than the financial assistance admissible to direct cadets, and provided they are eligible for such assistance, they shall also receive the difference between the two amounts.
