Section 123 in The Navy (Pay And Allowances) Regulations, 1966
123. Admissibility.
(1)Short Service Commission Officers of the Indian Navy shall, during casual leave, annual leave, furlough and sick leave, be entitled to pay on the scale and under the conditions laid down in the regulations 117 to 120.(2)Short Service Commission Officers of the Indian Navy shall, during special leave and leave on termination of engagement, be entitled to full pay of the rank held on the date of proceeding on leave.Explanation. - Officers who obtain employment, private or Government, during the terminal leave, shall be admitted one-half of their normal leave emoluments from the date of such employment.Computation of Leave Allowances
