Section 178(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)(a)The Lower rate of unit certificate allowance shall be payable(i)during the first ten years' engagement-on completion of two years from the date of qualifying for the unit certificate.(ii)during the period of re-engagement beyond ten years to complete the time for pension-from the date following the date of completion of ten years' service since attaining a man's rate or since attaining the age of 17 years whichever is later, if they are already qualified for the unit certificate, or from date of qualifying for the unit certificate, whichever is later.(b)The higher rate shall he payable during the period of re-engagement to complete the time for pension from the date following the date of completion of ten years' service since attaining man's rate or since attaining the age of 17 years whichever is later, provided that the lower rate has been drawn for a period of two years after qualifying for the certificate.(c)[ The special rate shall be admissible for periods of re-engagement beyond fifteen years provided the higher rate has been drawn for a period of two years.] [Inserted & Substitued by S.R.o. 9-E, dated 19th March, 1974]
