Section 262(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)When expatriation allowance is admissible to an officer, he shall not be entitled to the concession of free accommodation and allied services except when-(a)his wife has accompanied (preceded or followed) him ex-India, with the permission of the Central Government or he has married during his current tour ex-India and his family is living ex-India and thereafter;(b)he is posted to a station at which for service reasons. Families are not permitted to reside under the orders of the local military Commander.
