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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(1)(c) in The Navy (Pay And Allowances) Regulations, 1966

(c)During the period of secondment to the Navy, in addition to any allowances admissible to them as officers of Army Medical Corps or Army Dental Corps, as the case may be, they shall also be eligible for the following concessions which are peculiar to naval service under the same conditions under which they are admissible to naval officers, namely:
(i)Hard-lying money.
(ii)Compensatory (city) allowance which serving afloat.
(iii)Expatriation allowance while serving afloat beyond prescribed geographical limits. Expatriation allowance under Army rules shall not be admissible in addition.
(iv)Grant of free accommodation and allied services to Army Medical Corps or Army Dental Corps officers serving afloat whose pay and allowances are governed by pay and Allowances Regulations (Officers) Army (1954 Edition).
(v)Grant of advances on acquittance rolls to officers serving ashore in India.
(vi)Advance of pay on transfer and on leave. Advance of pay admissible under Army rules shall not be payable in addition.
(vii)[ Submarine Allowance.] [Inserted & Omitted by S.R.O. 132, dated 9th May, 1989]