Section 131 in The Navy (Pay And Allowances) Regulations, 1966
131. Pay on advancement.
- Sailors (including apprentices and boys) shall draw full pay according to their rates from their respective dates of advancement to such rates whether they are on leave or not. Paid service, if any, rendered in any higher rate previously held, shall also count for the purpose of fixation of pay.Explanation. - In the case of sailors who are given a higher provisional rate on passing an authorised provisional examination and who are subsequently reverted for failure to pass the final examination or due to their withdrawal from the concerned course, the service rendered in the higher provisional rate shall not, on subsequent advancement, reckon as paid service for the purpose of the above regulation.[131-A. Fixation of pay on promotion. [Inserted by S.R.O. 19(E), dated 23rd October, 1986](1)When a sailor is promoted to the next higher rank, a notional amount equal to one increment in the lower rank shall be added to the pay actually drawn by the individual on the date of his promotion and thereafter his pay fixed in higher the scale for the higher rank at the next higher stage.(2)The notional pay in respect of sailors stagnating at the maximum of the lower scale shall be arrived at by increasing the pay by an amount equal to the last increment in the lower scale before pay is fixed in the higher scale at the stage next above the notional pay under sub-regulation (1) above.(3)On promotion to the rank, Master Chief Petty Officer 11 Class, 'Good Conduct Badge Pay' shall also be added to the basic pay drawn as Chief Petty Officer and thereafter the pay fixed as in sub-regulations above.]
