Section 132(2)(b) in The Navy (Pay And Allowances) Regulations, 1966

[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(2)(b) in The Navy (Pay And Allowances) Regulations, 1966

(b)Family allotments.-Family allotments if already in issue prior to capture will continue. Where allotments are not being paid fresh allotments may be issued upto 60%, of the sailor's net emoluments provided.

(i)he was maintaining the allottee(s);

(ii)allottee(s) is/are in need of financial assistance and

(iii)sanction of the Commanding Officer of the ship/establishment concerned has been obtained.

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Union of India - Subsection

Section 132(2)(b) in The Navy (Pay And Allowances) Regulations, 1966