Section 137 in The Navy (Pay And Allowances) Regulations, 1966
137. Reckonable emoluments.
- For the purpose of assessing the rate of compensatory allowances the emoluments to be taken into account are :-(a)pay;(b)good conduct pay;(c)flying bounty;(cc)[ acting allowance, and] [Inserted, Substitued & Omitted by S.R.O. 9-E, dated 19th March, 1974](d)any other allowance specifically mentioned as reckonable for this purpose.
