[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 162 in The Navy (Pay And Allowances) Regulations, 1966
162. Conditions of admissibility.
- Ration allowance at the rates notified in Navy Instructions issued by the Government from time to time shall be admissible to sailors under the following conditions, namely :Lower Rate(a)where the Government is in a position to supply free rations, but the sailor for his own convenience, prefers to draw an allowance in lieu thereof;(b)where owing to sickness or other disability, the sailor is unable to consume normal ration and no ration articles are drawn for him;[Higher Rate] [Substitued & Omitted by S.R.O. 9-E, dated 19th March, 1974][***] [Substitued & Omitted by S.R.O. by S.R.O. 9-E, dated 19th March, 1974](c)where it is not possible or economical or convenient for Government to supply free rations or where rations can be supplied but the distance of his residence from the ship or establishment from which the sailor is entitled to draw his free rations is more than 2 miles and the sailor prefers to draw ration allowance;(d)[ when travelling by rail or road on leave;] [Substitued & Omitted by S.R.O. 9-E, dated 19th March, 1974](e)when travelling by rail or road on duty;NOTE.- To meet unforeseen delays caused by late running and/or congested trains small parties of sailors (i.e. sailors proceeding in a batch on draft from one place to another or a party of sailors proceeding on escort duty) to whom ration allowance is issued in lieu of free rations for the period of the journey shall, in addition, be given a reserve of ration money in advance in the following scale, namely:| (i)For a journey over 18 hours but not exceeding 24 hours with nochange of trains | Onedays advance ration money |
| (ii)For a journey as (i)above with a change of train | Twodays advance ration money |
| (iii)For a journey of between 24 and 48 hours with one or morechanges. | Threedays advance ration money |
| (iv)For a journey of between 48 hours and 72 hours with one or morechanges. | Fourdays advance ration money |
| (v)For journeys over 72 hours with one or more changes | Fivedays advance ration money |
| (f)when employed on movement control duties at a station where theyare obliged to take their meals in a refreshment room; | (1)Actual expenses including chargers, if any for Dak Bunglaws, etc.as certified by the individuals Commanding Officer, subject to amaximum of special rate notified from time to time |
| (g)when detained on temporary duty at an outstation or attendingcamps where rations cannot be supplied by Government | (2)Claims for periods in excess of 10 days shall be countersigned bythe Commanding Officer of the nearest Naval Establishment. |
| NOTE1. - Leave ration allowance shall be drawn in full prior toproceeding on leave. | |
| NOTE.2. - Ration allowance due for any sanctioned period of extensionof leave shall be drawn by the sailor on return to his dutystation; | |
| (h)when employed on courier duty; | |
| (i)when employed on secret equipment duty; | |
| (j)when patients travel by ambulance convey or ordinary train,provided free rations are not issued; | |
| (k)when T.B. patients travel on transfer from one Military Hospitalto another for further treatment on recommendation of the MedicalBoard after they have been invalided out of service, providedfree rations are not issued : | |
| (l)when on leave | Atthe lower rate shown at clause-(a) above; |