Section 151(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Admissibility and its conditions. - The payment will be subject to the following conditions :(a)The aircrewman subscribes monthly the difference between Rs. 75 and monthly amount of the premix paid by him for sustaining endowment assurance policy/policies (Life Insurance Corporation of India or Postal Life Insurance Fund) covering aviation risks also, to the Armed Forces Personnel Provident Fund in addition to the compulsory minimum rate of subscription payable to the Armed Forces Personnel Provident Fund. Such additional subscription will commence from the pay of the month following that in which he qualifies for the flying pay.(b)The aircrew man obtains an additional life insurance cover against all riks for a minimum amount of Rupees One Lakh through the Group Insurance (Naval) Scheme. Survival benefits to the personnel under the above insurance scheme as admissible will also be payable on retirement/release.
