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Union of India - Section

Section 382 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

382. Pay and Allowances for Reserve Officers who are not employees of Central Government or State Government.

(1)When called up for training of service, officers shall receive pay and allowances at the rates admissible at the time to regular officers of the Indian Navy of equivalent rank and seniority :Provided that no Kit Maintenance Allowance or Special Disturbance Allowance will be admissible in peace time.
(2)Officers undergoing training as provided for in Regulation 350(b)(ii) and residing at a distance between 5 and 1.5 miles from their training centre shall be paid the actual cost of travel by rail or road, the upper limit for road fare being fixed by Government from time to time for such journeys. Officers residing beyond a distance of 15 miles from the training centre may only claim their fare for a maximum distance of 15 miles.