Section 113 in The Navy (Pay And Allowances) Regulations, 1966
113. Extension or overstayal of leave.
(1)The right to receive the leave allowances admissible on casual leave or annual leave is contingent on the return to duty of the officer within the period of leave granted; and if he fails to do so or if the period of absence is converted into other leave, his leave allowances shall be readjusted accordingly.(2)If an officer overstays his leave (except casual leave), no pay shall be admissible for the period of overstayal, unless an extension of leave to cover that period is granted by the competent authority.(3)An overstayal of casual leave in excess of the maximum period admissible shall involve the conversion of the entire spell of such leave into annual leave or furlough.
