Section 88 in The Navy (Pay And Allowances) Regulations, 1966
88. Officer possessing more than one qualification.
(1)An officer can draw only one rate of qualification pay and if he is in possession of qualifications entitling him to qualification pay both at the higher and the lower rates; he shall draw only the higher rate of qualification pay.(2)An officer who has drawn a lump sum grant in respect of a qualification and who subsequently acquires a new qualification, entitling him to a qualification pay or grant, shall commence to draw the qualification pay or shall be allowed to draw the new lump sum grant, as the case may he, on the expiry of a period of two yeahs from the date on which he drew the previous grant.(3)[ An officer, who within two years of having drawn the lower rate of qualification grant acquires a qualification entitling him to the higher rate of qualification pay, shall be allowed to draw the difference between the higher and the lower rate of qualification pay till the expiry of two years after the drawal of the qualification grant. He shall be allowed the higher rate of qualification pay thereafter.] [Inserted by S.R.O. 9(E), dated 19th March, 1974]
