Section 44 in The Navy (Pay And Allowances) Regulations, 1966
44. [ When the family of an officer proceeding Ex-India moves to a selected place of residence in India. [Substitued by S.R.O. 19(E), dated 23rd October, 1986]
- In the case of married officers whose families do not accompany them to their places of duty abroad, and in the case of single officers, the disturbance allowance will he admissible at the same rate at which they would have got transfer grant on their transfer within India.No exchange compensation allowance will be admissible on the above rate of disturbance allowance."
