Section 178(5) in The Navy (Pay And Allowances) Regulations, 1966
(5)Engine room artificers and mechanicians who are released from service after the 1st September, 1952, but who are subsequently re-engaged to complete the time for pension shall also be eligible for these allowances.Note. - The admissibility of the above said allowances shall be subject to specific orders of the Government to be issued from time to time but engine room artificers and mechanicians already in receipt of such allowances shall continue to draw the allowances under these regulations notwithstanding any decision that may be made to withdraw those allowances.[178-A. Flight Charge Certificate Allowance [Inserted & Substitued by S.R.O. 132, dated 9th May, 1989]- Flight Charge Certificate Allowance shall be admissible to the following categories of sailors holding the flight charge certificate at the rates indicated against each :(a)Master Chief Air Artificers/Mechanicians Class I and Class 11 and Chief Air Artificers/Mechanicians-Rs. 100/-per month :(b)Air Artificers/Mechanicians Class I, Class 11 and Class III Rs. 501 per month]Cash Allowance in Lieu of Soap Toilet[178-B. [Inserted by S.R.O. 9-E, dated 19th March, 1974]Sailors (including boys and apprentices), who are authorised to get soap toilet for bathing purposes but are not provided with the same in kind, shall be granted a cash allowance in lieu thereof at the rate of eighty-seven paise per month.]
