Section 140 in The Navy (Pay And Allowances) Regulations, 1966
140. Other conditions same as officers.
- The other conditions laid down in regulations 25(2), 26 and 27 shall apply mutatis mutandis to sailors and apprentices (excluding boys) for the payment of compensatory allowances.CHARIOT PAY[140-A. Admissibility and rates [Inserted by S.R.O. 132, dated 9th May, 1989](1)Cariot Crew whilst borne against the chariot strength shall be entitled to chariot pay equivalent to the submarine pay admissible to Submariners subject to the conditions laid down in note.(2)Chariot Pay will be treated as pay for all purposes.NOTE-Chariot Pay shall be admissible subject to the condition that sailors borne against the chariot strength obtain additional life insurance cover through Naval Group Insurance Scheme against all risks fora minimum of Rupees one lakh, on payment of monthly contribution of rupees one hundred and fifty per month. The Naval Insurance Group will pay 'Survival Benefits' to sailors covered under the above Insurance Scheme on retirement/release, the amount of which will he determined by the Naval Group Insurance Scheme from time to time.]Conservancy Allowance
