Section 72 in The Navy (Pay And Allowances) Regulations, 1966
72. Dates for Eligibility for renewal of outfit allowance.
(1)In the case of officers (other than those of erstwhile Branch List) who had completed 7 years of effective service on the 1st April, 1948 and had received a fresh outfit allowance on that date, the period of seven years for a further grant shall reckon from the 1st April, 1948.(2)In the case of General List Officers promoted from the erstwhile Branch List, the fresh outfit allowance shall be admissible after 7 years' from the date on which they last drew outfit allowance as Branch List Officers.(3)In the case of officers on the Special Duties List, the fresh outfit allowance shall be granted on completion of 7 years, effective service commencing from the date of promotion to the Special Duties List or the erstwhile Branch List, as the case may he.
