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Union of India - Section

Section 201 in The Navy (Pay And Allowances) Regulations, 1966

201. Rates of compensation when no accommodation is provided.

- When no quarters are provided, compensation shall be admissible at the following rates:
Rate OrdinaryRs. p.m. SpecialRs. p.m.
MasterChief Petty Officer I and II [Inserted by S.R.O. 9-E, dated 19th March, 1974] 48 61
ChiefPetty Officer 28 42
PettyOfficer 21 31.5
LeadingRate 14.44 21.66
Able/OrdinaryRates 10.5 15.75
Explanation. - The special rates shall be admissible to those employed at Calcutta, Bombay, Madras, Delhi, New Delhi and Simla (including those employed at Armed Forces Headquarters and Inter-Service Organisations at New Delhi or Delhi or Simla). The special rates shall also be admissible in the adjacent localities which are specially included within the limits of these cities for the purposes of Compensatory (City) Allowance.