Section 110(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)The issue of this allowance is conditional(i)the officer actually living, messing and sleeping in camp or on hoard a ship;(ii)the administrative authority being satisfied that it is necessary and certifies to that effect.Note. - Where the required certificate cannot be obtained from the authority mentioned in clause (ii) on account of the camp being held at a place where no Naval Authority is stationed or in cases where such camps are run under the direct control and supervision of the National Cadet Corps Directorate, the Director, National Cadet Corps shall he competent to issue such certificates in individual cases.
