Section 4(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)An officer who attains the substantive rank of Lieutenant before completion of three years' service on account of accelerated promotion, shall receive pay as for a Lieutenant promoted substantively to that rank in his fourth year of service; and an officer who attains the substantive rank of Lieutenant-Commander before completion of 11 years' service (on account of earlier accelerated promotion to the rank of Lieutenant) shall receive pay as for a lieutenant Commander promoted substantively to that rank in his twelfth year of service. In either case, the officer shall continue to receive pay at the rate mentioned above until he becomes eligible for an increment on completing the same period of service as an officer who does not gut accelerated promotion.
