Section 12 in The Navy (Pay And Allowances) Regulations, 1966
12. Authorised deductions from or forfeiture or withholding of pay and allowances of officers.
(1)The deductions from or the forfeiture of the pay and allowances of an officer are governed by the provisions of Sections 28,30,31,32,33,49(2) and 82(6), as the case may be, of the Navy Act, 1957 read with the relevant regulations issued under that Act from time to time.(2)Where an officer has been convicted and sentenced to imprisonment by a criminal court, his pay and allowances shall be withheld from the date of such conviction until the decision of the Central Government is obtained-(a)with regard to retention in service or otherwise of the officer in accordance with the appropriate regulations, and(b)with regard to the pay and allowances, if any, to be allowed to him for the period during which such pay and allowances have been withheld.
