Section 9 in The Navy (Pay And Allowances) Regulations, 1966
9. Cessation of pay.
- The pay of rank and allowances shall be discontinued-(a)from the day following the date of the death of an officer;(b)from the day on which an officer retires or resigns;(c)for the period of any absence from duty without leave; and(d)in the case of an officer who is dismissed with or without disgrace, removed from the service, or suspended for absence without leave, from the day following that on which the decision relating to such dismissal, removal or suspension is communicated to such officer.Explanation.-When an officer is dismissed with disgrace, he also forfeits the pay accrued to him from the last pay day until the day of his dismissal under section 81(c) of the Navy Act, 1957.
