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Union of India - Section

Section 231 in The Navy (Pay And Allowances) Regulations, 1966

231. Recovery of advances.

- The recovery of advances admissible under regulation 229 shall he effected as follows, namely :
(a)Advances payable under sub-clauses (i) and (iii) of clause (a) and under sub-clause (i) of clause (b) of regulation 229 shall be recovered in monthly instalments each equal to one-third of the total monthly emoluments of the individuals concerned. The recovery of advances under sub-clauses (i) and (iii) of clause (a) of regulation 229 shall commence from the pay for the month following that in which the advances are paid.
(b)Advances payable under sub-clause (ii) of clause (a) and sub-clauses NO and (iv) of clause (b) of regulation 229 shall be adjusted in full as the pay falls due monthly and no issue of leave pay shall be made until after the sum advanced has been recovered.
Explanation. - Any loss to the Central Government arising from advances which are guaranteed by the Welfare Funds shall be borne by those funds.
(c)Advances payable under sub-clause (iv) of clause (a) of regulation 229 shall be recovered in India at the uniform rate of exchange of 1 sh. 6d. to the rupee, as follows:
Captain,Commanders and Lieutenant Commanders of and above 18 yearsservices Bymonthly installments each equal to one-third of the monthlyemoluments drawn inclusive of all allowances.
Lieutenant-Commandersof under 18 years service, Lieutenant and sub-Lieutenants. Inten equal monthly installments or in a smaller number ifinstallments, if the officer so desires.
Explanation. - No recovery shall be effected from the leave allowances drawn by an officer for the period between the date or last payment in the United Kingdom and that of joining duty in India.