Section 151 in The Navy (Pay And Allowances) Regulations, 1966
151. Rates.
(1)An aircrewman borne against sanctioned vacancy shall, during the period of his aircrew service, be paid in addition to his normal pay and allowances a flying pay of Rs. 374.50 per month. This will be treated as pay for all purposes except for pension and gratuity.(2)Admissibility and its conditions. - The payment will be subject to the following conditions :(a)The aircrewman subscribes monthly the difference between Rs. 75 and monthly amount of the premix paid by him for sustaining endowment assurance policy/policies (Life Insurance Corporation of India or Postal Life Insurance Fund) covering aviation risks also, to the Armed Forces Personnel Provident Fund in addition to the compulsory minimum rate of subscription payable to the Armed Forces Personnel Provident Fund. Such additional subscription will commence from the pay of the month following that in which he qualifies for the flying pay.(b)The aircrew man obtains an additional life insurance cover against all riks for a minimum amount of Rupees One Lakh through the Group Insurance (Naval) Scheme. Survival benefits to the personnel under the above insurance scheme as admissible will also be payable on retirement/release.(3)The flying pay shall he admitted on rendition of a certificate as given below:-Flying Pay Certificate(16 be rendered at the end of quarters 31st March, 30th June, 30th September and 31st December)Certified that (Service No.) .........................Rank..........................(Name) ............................ Trade ...........................................(a)"has made adequate use of flying facilities provided to him and has maintained an acceptable level of proficiency.*did not have any facilities or opportunity to fly, but is capable of flying on return to flying duties.(b)has fulfilled the conditions regarding minimum additional contribution to Armed Forces Personnel Provident Fund/Compulsory Insurance Cover.(c)has not been declared permanently medically unfit for flying duties.Commanding OfficerSuperior Officer.(4)Flying pay will be admissible for the period of annual leave portion of leave pending retirement. Rendition of the certificate as required above will not be necessary for the drawal of flying pay during annual leave portion of leave pending retirement. funeral Expenses
