Section 98 in The Navy (Pay And Allowances) Regulations, 1966
98. Admissibility.
- Officers of the Aviation Branch who have specialised as Pilots (P) and Observers (0) and fall within authorised Cadres of Pilots and Observers shall, in addition to their normal pay and allowances, receive a flying pay at the rates given in regulation 100. This will be treated as pay for all purposes, except for pension and gratuity. The flying pay shall be admitted on rendition of a certificate to the Supply Officer-in-Charge, Naval pay Office, Bombay as given below:Note 1. - Officers in receipt of flying pay in terms of regulation 54 for the period of training shall continue to be governed by those provisions.Note 2. - Flying pay will be admissible for the period of annual leave portion of the leave pending retirement. Rendition of the certificate as required above will not be necessary for the drawal of flying pay during annual leave portion of leave pending retirement.Flying pay certificate(To be rendered at the end of quarters ending 31st March, 30th June, 30th September and 31st December) Certified that (Rank).................................................. (Name) ............................(Personal No.).........................................Branch ...................................(a)has made adequate use of flying facilities provided to him and has maintained an acceptable level of proficiency;or did not have any facilities or opportunity to fly, but is capable of flying on return to flying duties;(b)has complied with the requirements prescribed in regulation 101;(c)has obtained additional life insurance coverage against all risks, including flying, through the Group Insurance (Naval) Scheme for the minimum amount of Rs. 2 lakhs.(d)has not been declared permanently medically unfit for flying duties. Commanding Officer/Superior Officer.
