Section 119 in The Navy (Pay And Allowances) Regulations, 1966
119. Rates during sick leave.
(1)An officer placed on the "sick list concession" shall be treated as on duty and shall receive emoluments accordingly.Explanation. - An officer falling sick while on duty or on casual leave taken by itself, shall be said to be on "sick list concession" provided that the total period of absence from duty does not exceed thirty days and the sickness is due to causes beyond his control. If the period of absence exceeds thirty days, the whole period will be converted into sick leave.(2)An officer proceeding on sick leave shall receive full pay of the rank held on the date he proceeds on leave if such leave is fora period of six months including the period of annual leave for the year; and if the annual leave for the year had been taken earlier, the period of full pay sick leave shall be reduced by a corresponding period.(3)Furlough rates of pay given in regulation 120 shall be admissible for periods of sick leave for which full pay is not due.
