Section 102 in The Navy (Pay And Allowances) Regulations, 1966
102.
&103.[* * *] [Substitued Aded & Omitted by S.R.O. 19(E), dated 23rd October, 1986][104-A. Test Pilot Allowance to Naval Aviation Officers. - Test Pilot Allowance of Rs. 250/- per month shall be admissible to the qualified Test Pilots of the Navy, while they are on posted strength, posted supernumerary or on attachment to any unit for carrying out test flying duties in the Navy so long as the sanctioned establishment of lest Pilots is not exceeded.The Test Pilot Allowance shall be treated as an allowance and not as a part of pay at any time and shall continue to be admissible to Test Pilots during the period of their annual leave and also during the period of temporary duty/attachment, provided the period of such temporary duty/attachment does not exceed three months and that they are likely to resume test flying duties after completion of temporary duty/attachment. Test Pilot allowance shall also be admissible during the period of courses of instructions provided they come back to the test flying duties on completion of the course. In case a Test pilot seeks premature retirement, he shall draw test pilot allowance for the period equivalent to his entitlement of annual leave alone, if due, during leave pending retirement.] [Inserted by S.R.O. 132, dated 9th May, 1989]Submarine Allowance
