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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(2)(d) in The Navy (Pay And Allowances) Regulations, 1966

(d)The full survey bounty of [Rs. 2000] [Substitued by S.R.O. 19(E), dated 23rd October, 1986] per annum shall he admissible to officers of the rank of Captain subject to the fulfilment of the basic condition of employment on field duties fora minimum period of 150 days in the survey year. No proportionate bounty shall be admissible to a Captain who fails to put in the minimum qualifying period of 150 days on field duties.