Section 119(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)An officer placed on the "sick list concession" shall be treated as on duty and shall receive emoluments accordingly.Explanation. - An officer falling sick while on duty or on casual leave taken by itself, shall be said to be on "sick list concession" provided that the total period of absence from duty does not exceed thirty days and the sickness is due to causes beyond his control. If the period of absence exceeds thirty days, the whole period will be converted into sick leave.
