Section 198 in The Navy (Pay And Allowances) Regulations, 1966
198. Provision of furniture.
(1)When an officer is living in Government accommodation, owned or hired by the Military Engineering Service or is permitted with the approval of the Station Commander to arrange for his own accommodation, he shall be provided with furniture according to the authorised scale under the relevant rules. When this is not practicable he may be permitted with the approval of the Military Engineering Service to hire furniture within the authorised scale and any hire charges in excess of two and a half per cent of the officer's pay but subject to a maximum limit of a further two and a half per cent of his pay shall be met by the Central Government.(2)Officers entitled to be provided with free furniture shall, under this regulation, be reimbursed hire charges up to five per cent of their pay.Explanation 1. - Officers living in factory quarters are also entitled to the aforesaid concession. But such officers shall not be provided with furniture either by the Military Engineering Service or factory authorities and they shall hire furniture from private sources. The Barrack Officer shall in that case check and certify that the articles so hired are within the authorised scales and have been hired on reasonable rates in accordance with the prevalent market rates. On the strength of such certificate, the Supply Officer-in-Charge, Naval Pay Office, Bombay, shall reimburse the officer, the excess hire charges on the scales laid down above.Explanation 2. - When the Military Engineering Service authorities are unable to provide any furniture to an officer and he buys his own set, he shall not be entitled to any rebate or reimbursement from Government under the above regulation.
