Section 183 in The Navy (Pay And Allowances) Regulations, 1966
183. For nautical assessors.
- When an Officer of the Indian Navy is appointed to act as an assessor t0 a court empowered to make formal investigation under Part XII of the Merchant Shipping Act, 1958 (44 of 1958) he shall receive fifteen rupees per diem, which shall not be subject to any deductions.
