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Union of India - Section
Section 48 in The Navy (Pay And Allowances) Regulations, 1966
48. Admissibility.
- Diving Pay at the rates and under the conditions laid down for sailors in sub-regulations ((1) to (9) of Regulation 1481 shall also be admissible to qualified officers including any officer who has successfully completed a course at a diving school and whose duties necessitate his going under water or pressure, using any approved diving apparatus during diving operations or during diving practices under the authority of the Commanding Officer.[48-A. Admissibility. [Substitued by S.R.O. 9-E, dated 19th March, 1974]- Divers retaining fee at the following rates and under the conditions laid down for sailors in sub-regulations (1) to (3) of regulation 149 shall be admissible to qualified officers of the categories of "Ship's Divers" [Diving Allowance/Retaining Fee"] as shown against each :][Clearance Divers]Officers (General and S.U. List)| (i)ClearanceDiving Officers | Rs.150 p.m. |
| (ii)Deep Diving Officers | Rs.150 p.m. |
| (iii)Ship Diving Officers | Rs.75 p.m. |