Section 34 in The Navy (Pay And Allowances) Regulations, 1966
34. When emoluments are drawn from foreign Governments.
- An officer in receipt of any emoluments of the nature of pay, leave salary or pension from a foreign Government or foreign Governments in addition to pay from the Government of India, shall, subject to the total emoluments not exceeding the limit prescribed for eligibility for dearness allowance, draw the allowance on the basis of his pay from the Government of India. For the purpose of this regulation, pension as originally sanctioned, that is, before commutation, if any, shall also be taken into account.
