Section 21(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)The pay and allowances, admissible as above, shall remain credited to the individual pay accounts of officers, maintained by the Naval Pay Office. From the amounts at the cred it of officers, monthly allotment will be remitted, as in sub-regulation (3), at State expense by the Supply Officer-in-Charge, Naval Pay Office.
