Section 178(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)The lower rate of charge certificate allowance shall be payable(i)during the period of their first ten years' engagement-on completion of two years from the date of qualifying for the charge certificate;NO during the period of re-engagement beyond ten years to complete time for pension-from the date following the date of completion of ten years' service since attaining man's rate or since attaining the age of 17 years whichever is later, if they are already qualified for the Charge Certificate, or from date of qualifying for Charge Certificate whichever is later.(b)The higher rate shall be payable during the period of re-engagement beyond ten years to complete the time for pension from the date following the date of completion of ten years' service since attaining a man's rate or since attaining the age of 17 years whichever is later, provided that the lower rate has been drawn for a period of two years after qualifying for the certificate.Explanation. - The period of the "first ten years' engagement" referred to in sub-regulations (2)(a)(i) and (3)(a)(i), shall in the case of those engine room artificers and mechanicians who have signed for eight years' engagement and have been transferred to continuous service and have re-engaged to complete the time for pension include their period of eight years' engagement plus two years of their period of re-engagement.
