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Union of India - Section

Section 172 in The Navy (Pay And Allowances) Regulations, 1966

172. Ration allowance for aircrew engaged on long duration flights.

- Aircrew engaged on long duration flights shall receive ration allowance as follows :
  Rs.
(a)Forflights of duration of over three hours but not exceeding fivehours 0.75
(b)For flights of over five hours' duration 1.00
Explanation 1. - The above-said allowances are not admissible when ordinary flying rations or emergency flying rations are issued.Explanation 2. - Periods spent in briefing and debriefing shall not form part of the duration of flight for purposes of the above allowances.Sea duty Allowances[172-A. Ration Allowance to pensioners or discharged sailors while appearing before a re-survey medical board. [Omitted by S.R.O. 9-E, dated 19th March, 1974]- Pensioners or discharged sailors when appearing before a re-survey medical board for re-assessment of their disability which is regarded as attributable to or aggravated by Naval service shall be entitled to free rations or an allowance at the rate of Rupees two per day for the period detained at the station where the medical board is held.] [Substitued by S.R.o. 19(E), dated 23rd October, 1986]