Section 88(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)[ An officer, who within two years of having drawn the lower rate of qualification grant acquires a qualification entitling him to the higher rate of qualification pay, shall be allowed to draw the difference between the higher and the lower rate of qualification pay till the expiry of two years after the drawal of the qualification grant. He shall be allowed the higher rate of qualification pay thereafter.] [Inserted by S.R.O. 9(E), dated 19th March, 1974]
