Section 185(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)The Commanding Officer of an Indian Naval ship may, if he employees any pilot in such ship, make payments to such pilot out of the contingent money in his charge and forward the receipted bills to the Chief of the Naval Staff for his sanction, if such employment is later considered by the Chief of the Naval Staff to be unnecessary in any case, the sum so paid already by the Commanding Officer shall be deducted from his salary unless he can justify such employment to the Chief of the Naval Staff.
