Section 135(4) in The Navy (Pay And Allowances) Regulations, 1966
(4)The appointment together with the rank, in which officiating arrangement is made, shall be specified by the Administrative authority for admitting the appropriate rate of acting allowance to Master Chief Officers I and II. The sanctioned cadre of Lieutenant Commanders for this purpose shall be reckoned as 25 per cent of the total sanctioned cadre of Lieutenant Commanders, Lieutenants and Sub-Lieutenants, in each Branch or such other percentage as may be fixed by the Central Government from time to time.Compensatory (City) Allowance, Compensatory (Local) Allowance And Hill (Compensatory) Allowance
