Section 25 in The Navy (Pay And Allowances) Regulations, 1966
25. [ Admissibility during leave and temporary duty.] [Substitued by S.R.O. 9(E), dated 19th March, 1974]
- [The allowance shall continue to be admissible during periods of absence on leave and temporary duty at the same rate at which it was drawn prior to proceeding on leave/temporary duty subject to the following, namely:] [Substitued by S.R.O. 19(E), dated 23rd October, 1986](a)During leave (other than leave pending retirement),(i)four months at a time in the case of officers on annual leave, or annual leave combined with furlough, or on furlough not combined with annual leave, if any;(ii)four months at a time in the case of officers on sick leave, inclusive of the period of annual leave, if any, provided for in sub-clause (i) above.Explanation I. - The limit of four months laid down in Clause (ii) above shall be extended to eight months in the case of an officer suffering from Tuberculosis/Cancer and other prolonged ailments subject to the conditions laid down in these regulations in all other respects. The grant of the allowance to an officer suffering from Tuberculosis/Cancer and other prolonged ailments during leave exceeding eight months shall be decided on merits by Government in each case.Explanation II. - The payment of allowances during the period of leave in excess of first four months shall also be subject to furnishing of the following certificate :He or his family or both continued for the period for which compensatory (city) allowance is claimed to reside at the same station (whether within its qualifying limits or in an adjoining area) from where he proceeded on leave.(b)During temporary duty not exceeding three months.(c)During first three months of leave if combined with temporary duty.Explanation : - For the purpose of the above regulation the "family" means the officer's wife/husband, children and other persons residing with and wholly dependent upon him/her. A husband/wife/child/parents having an independent source of income is not treated as a member belonging to the family of the officer except when he is in receipt only of a gross pension (including temporary increase in pension and pension equivalent of death-cum-retirement gratuity or other retirement benefits) not exceeding Rs. 100 per month."
