Section 97(d) in The Navy (Pay And Allowances) Regulations, 1966
(d)An officer who is appointed to the General Service during the year, shall be entitled to proportionate bounty, in arrears, at the end of the survey year, provided he fulfils the condition in clause (c); and if he does not resume survey duties during the survey year, he shall be treated as a fresh entrant for the purpose of further entitlement to survey bounty.
