Section 2 in The Navy (Pay And Allowances) Regulations, 1966
2. Extent of application.
(1)The rates of pay and allowances specified in these regulations shall be applicable to all Commissioned Officers, whether regular or short service, Commissioned Officers (Ex-Branch List). Subordinate Officers while under training in India, Commissioned Officers (Special duties list) and sailors, on the active list of the Indian Navy.(2)Officers of the Army Medical Corps or Army Dental Corps seconded to the Indian Navy shall, with respect to their pay and allowances be governed by the rules for the time being prescribed for the Army Medical Corps or, as the case may be for the Army Dental Corps, read with the rules given in Appendix 1.(3)These regulations shall not apply to-(a)Subordinate Officers (that is Cadets, Midshipmen and Acting Sub-Lieutenants) undergoing initial training in the United Kingdom.ExplanationSubordinate Officers when undergoing initial training in Royal Navy ships, are issued with pay and allowances at Royal Navy rates. The issue of emoluments from Royal Navy Funds ceases on confirmation in the rank of Sub-Lieutenant when they shall be brought on to the rates of pay laid down in these regulations and shall be paid by the High Commissioner for India in the United Kingdom. Midshipmen of the Indian Navy undergoing training in the United Kingdom shall, while drafted for training in the Indian Naval ships, receive pay as specified in Appendix VII.(b)Officers of the Military Nursing Service attached to Indian Naval Hospital Ships or Sick Bays.(c)Defence Security Corps personnel attached to Indian Naval Establishments.(d)Officers on Contract-the pay and allowances of these officers shall be governed by the terms of the contracts.(e)Officers in Civil employ who do not draw Indian Navy rates of pay-the pay and allowances of these officers shall be governed by special orders issued by the Central Government on the subject.
