Section 381 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
381.
Travelling Allowance and Daily Allowance for candidates called up before the Board of Selection.- Candidates called up before the Board of Selection for admission into the Reserves will be granted travelling allowance and daily allowance as follows :(a)(i)By rail, river or sea. - Travelling allowance as for candidates for commission in the Indian Navy, between the place of permanent residence in India and the place of interview and back.(ii)By road. - Travelling allowance for the journey or portion of the journey between points where there is no rail, river or sea connection, at the rates admissible for third grade individuals in the Indian Navy.(b)If the candidate is away from his permanent place of residence when called up before the Board of Selection, travelling allowance will be admissible for the journey actually performed limited to travelling allowance from the permanent place of residence in India to the place of selection.(c)If accommodation and board are not provided at Government expense, daily allowance for each day of detention at the place of selection will be admissible as for civilian candidates for admission to the National Defence Academy, Khadakvasla.(d)[ Civilian Gazetted Officer Class I and Civilians in Central Government Service or those employed in local bodies or reputed firms and in receipt of basic pay exceeding Rs. 800/- per month, will be entitled to the grant of first class fare by rail or highest class fare by steamer, as the case may be, when called up before the Board of Selection for commission in the Indian Naval Reserve or the Indian Naval Volunteer Reserve. They will also be entitled to road mileage and daily allowance as admissible to officers of Grade I if in receipt of pay of Rs. 800/- p.m. on above. Those drawing pay upto Rs. 799/- per month willbe entitled to such allowance as are admissible to officers of Grade II.] [Inserted by S.R.O. 244, dated 2nd August, 1973.]
