Section 138 in The Navy (Pay And Allowances) Regulations, 1966
138. Station of eligibility.
(1)Eligibility to compensatory allowances shall be determined with reference to the place of duty of the sailor concerned.(2)The allowance shall be admissible only when a sailor is actually "posted" to a qualifying station.(3)If a sailor in receipt of compensatory allowances at one station, proceeds on temporary duty or attachment to another station, he shall continue to receive the allowances applicable to the former station during the first three months of such temporary duty or attachment; thereafter, the allowances applicable to the temporary duty station or station of attachment, if any, shall be admissible.Explanation. - Sailors drafted to Indian Naval ship ANGRE (DLMOB) in connection with their discharge from the service shall be deemed to be "posted" to that ship for the purpose of admissibility of [these allowances] [Inserted, Substitued & Omitted by S.R.O. 9-E, dated 19th March, 1974].(4)[ When a detachment is permanently located at a station other than that of its parent establishment or that of the base port of its parent ship, the individuals, drafted to the detachment shall be treated as on permanent duty and shall be paid compensatory allowances of the station at which the detachment is located from the date of their posting:Provided that the individuals serving with the detachment on temporary duty at a station other than that of the parent establishment or base port of the parent ship shall receive the allowances admissible at that station under the provisions of Sub-regulation (3).] [Inserted, Substitued & Omitted by S.R.O. 9-E, dated 19th March, 1974]
