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Union of India - Section

Section 275 in The Navy (Pay And Allowances) Regulations, 1966

275. [Encashment of leave entitlement of honorary Commissioned Officers who die while in service. [Substitued & Inserted by S.R.o. 19(E), dated 23rd October, 1986]

- In the event of death of an Honorary Commissioned Officer while in service, case equivalent to pay and dearness allowance that the deceased officer would have got, had he gone on annual/accumulated annual leave, but for his death, due and admissible, on the date immediately following the date of death, shall be paid to the heirs.]Explanation. - The term 'pay' for the above purpose shall be as defined in regulation 35 and shall also include submarine pay.Appendix I(See Regulation 2)Rules regulating pay and allowances of Officers of the Army Medical Corps/Army Dental Corps seconded to the Indian Navy
(1)Pay the allowances of officers of the Army Medical Corps and Army Dental Corps seconded to the Indian Navy shall be regulated as under:-
(a)The Pay (including pay for acting rank while in the Navy), specialist pay non-practising allowance and such other allowance shall be governed by the rules laid down for officers of the Army Medical Corps or Army Dental Corps.
[In the case of Lady Medical Officers of the Army Medical Corps an initial outfit allowance of Rs. 1000/- (Rupees one thousand) shall be granted on secondment to the Navy. After an effective service of seven years from the date of secondment, they shall he eligible for the grant of renewal outfit allowance of Rs. 800/- (Rupees eight hundred) under the same terms and conditions as applicable to other Medical Officers of the Navy.] [Inserted & Omitted by S.R.O. 132, dated 9th May, 1989]
(b)Service in the Navy shall count towards increments of pay under the sane conditions as if the officers had remained in the Army Medical Corps or Army Dental Crops as the case may be.
(c)During the period of secondment to the Navy, in addition to any allowances admissible to them as officers of Army Medical Corps or Army Dental Corps, as the case may be, they shall also be eligible for the following concessions which are peculiar to naval service under the same conditions under which they are admissible to naval officers, namely:
(i)Hard-lying money.
(ii)Compensatory (city) allowance which serving afloat.
(iii)Expatriation allowance while serving afloat beyond prescribed geographical limits. Expatriation allowance under Army rules shall not be admissible in addition.
(iv)Grant of free accommodation and allied services to Army Medical Corps or Army Dental Corps officers serving afloat whose pay and allowances are governed by pay and Allowances Regulations (Officers) Army (1954 Edition).
(v)Grant of advances on acquittance rolls to officers serving ashore in India.
(vi)Advance of pay on transfer and on leave. Advance of pay admissible under Army rules shall not be payable in addition.
(vii)[ Submarine Allowance.] [Inserted & Omitted by S.R.O. 132, dated 9th May, 1989]
(2)These officers shall be entitled to Uniform Allowance as under:
(a)On secondment to the Navy, they shall be granted an initial Uniform Allowance at the scale admissible to regular officers of the Navy on first appointment. They shall be eligible for the grant of a renewal outfit allowance under the same terms as for other regular officers of the Na''.
(b)The period of effective service for propose of the grant of renewal allowance shall, however, reckon from the date of secondment to the Navy.
(c)The grant of refund of initial or renewal outfit allowance to these officers seconded or reverted from one service (that is to say, Army, Navy or Air Force) to another shall be regulated in accordance with the orders issued by the Government from time to time.
Appendix-II(excluding Naval Aviation and submarine branches)Rates of pay for General List Officers of all branches(See regulation 4)
Yearof service ActingSub-Lieutenant Sub-LieutenantRs.p.m. LieutenantRs.p.m. LieutenantCommander Rs. p.m. ActingCommanderRs.p.m. CommanderRs. p.m.
1 750   - - - -
2   830 - - - -
3   870 - - - -
4     1100 - - -
5     1150 - - -
6     1200 - - -
7     1250 - - -
8     1300 - - -
9     1350 - - -
10     1400 1450 - -
11     1450 1500 - -
12       1550 1750 -
13       1600 1750 -
14       1650 1750 -
15       1700 1750 -
16       1700 1750 -
17       1750 1800 1800
18       1800 1850 1850
19       1800 1900 1900
20       1800 1950 1950
21       1800 1950 1950
22       1800 1950 1950
23       1800 1950 1950
24       1800 1950 1950
Timesale Commander Rs.1900/- p.m.          
Capital Rs.1950-75-2100-100-2400 Acting or substantive
RearAdmiral Rs.2500-125-2750          
ViceAdmiral Rs.3000/- p.m.          
Chiefof Naval Staff Rs.4000/- p.m.          
Note 1. - Commodores will receive rates of pay to which entitled according to their seniority as Captains.Note 2. - Officers substantively promoted to the rank of Commander by time scale who are not held against authorised appointments will draw a fixed pay of Rs. 1900/-per month. However, such officers when appointed to officiate in the vacancies tenable by Commanders (Selective) for a period not exceeding six months at a time shall draw the pay admissible to the latter.Note 3. - Officers of other than aviation and submarine Branches granted higher paid acting rank of Lieutenant Commander will receive pay as under:Till the completion of