Section 46 in The Navy (Pay And Allowances) Regulations, 1966
46. Restriction as to age.
- No officer shall be eligible for disturbance allowance unless he is above 25 years of age.[Explanation. - The conditions relating to the movement of the family and the restriction regarding the age shall not be applicable to single officers] [Substitued & Inserted by S.R.O. 9-E, dated 19th March, 1974].
