Section 111(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)Cadets of the Indian Navy while undergoing training in the training ship shall be entitled to(a)board and lodging at Government expense in service messes;Note. - In respect of compulsory expenditure incurred by cadets in consequence of living in a mess, for example, mess subscription and or mess shares reimbursement shall be made up to a maximum of Rs. 5 per mensem per cadet to the mess.(b)a sum of Rs. 20 per mensem per cadet to meet miscellaneous expenditure which shall be placed at the disposal of the Commanding Officer;(c)[ Financial assistance at Rs. 55 per mensem only in the case of cadets whose parents or guardians have an income of less than Rs. 450 per mensem; [Substitued & Inserted by S.R.O. 19(E),dated 23rd October, 1986]Note:-In case where the parents draw income from Central/State Governments, no financial assistance shall be admissible;](d)reimbursement of actual expenditure on account of dhobi charges subject to a maximum limit of Its. 15 per mensem which shall be placed at the disposal of the Commanding Officer who shall ensure that the amount is spent for the purpose for which it is intended; and washing should be done under the arrangements made by the Commanding Officer.Children Education Allowance[111-A. Eligibility. [Substitued & Inserted by S.R.O. 19(E), dated 23rd October, 1986]- Officers who have rendered not less than one year's service and whose pay does not exceed Rs. 1200 p.m. will receive the Children Education Allowance at the rates and under the conditions prescribed in the succeeding regulations 111B and 111C.]Note - Pay for this purpose will be as defined in regulation 35.
