Section 32 in The Navy (Pay And Allowances) Regulations, 1966
32. Calculation of dearness allowance during leave.
(1)Dearness allowance during leave shall he based on the leave salary actually drawn, both for the purposes of monetary limits within which the allowance is admissible and for calculation of the amount of the allowance.(2)Leave salary for this purpose shall comprise only those elements of pay which have been specified in regulation 35 as pay of rank. The portion of leave salary representing other additions to pay of rank which are excluded for the purpose of 'calculating dearness allowance, shall not be taken into account for calculating the amount of the allowance admissible during leave.
