Section 151(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)The flying pay shall he admitted on rendition of a certificate as given below:-Flying Pay Certificate(16 be rendered at the end of quarters 31st March, 30th June, 30th September and 31st December)Certified that (Service No.) .........................Rank..........................(Name) ............................ Trade ...........................................(a)"has made adequate use of flying facilities provided to him and has maintained an acceptable level of proficiency.*did not have any facilities or opportunity to fly, but is capable of flying on return to flying duties.(b)has fulfilled the conditions regarding minimum additional contribution to Armed Forces Personnel Provident Fund/Compulsory Insurance Cover.(c)has not been declared permanently medically unfit for flying duties.Commanding OfficerSuperior Officer.
