Section 208 in The Navy (Pay And Allowances) Regulations, 1966
208. Procedure for claims.
- Claims for compensation shall be prepared by the ships and establishments and forwarded to the Supply Officer-in-Charge, Naval Pay Office, Bombay, for crediting the amounts to the respective sailor's accounts. These claims shall be supported by the following certificates and particulars, namely:-(a)In respect of claims submitted for the first time(i)a copy of the order authorising the sailor to make private arrangements for accommodation at the duty station where Government married accommodation is not vailable;(ii)a certificate from the sailor that extra expenditure to the extent of the claim has actually been incurred by him in making private arrangements;(iii)in the case of [Master Chief Petty Officers and] [Inserted by S.R.O. 9-E, dated 19th March, 1974] Chief Petty Officer, the claim shall indicate whether he is married and whether he is living with his family or not.(b)In respect of claims for subsequent months(i)a certificate from the Commanding Officer to the effect that no Government accommodation has been provided since the issue of the order referred to in clause (a) (i);(ii)certificate and particulars as required in sub-clauses (ii) and(iii)of clause (a).(c)In the case of personnel on leave or temporary duty, in addition to the certificate and particulars mentioned in sub-clause (ii) and (iii) of clause (a), certificates in terms of regulation 206 shall also be furnished.(d)The first claim on account of compensation for inferior accommodation shall be supported by a certificate from the Garrison Engineer regarding floor area of the concerned building.Compensation, for Loss or Damage
