Section 202(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)General. - (a) Acting ranks under the provisions of this Regulation shall initially be unpaid. Acting rank shall become paid after 21 consecutive days of duty in the appointment carrying the higher rank from the date of its grant, though the grant of pay shall then become retrospective. Acting rank shall not be converted into paid acting rank unless it is held by an officer on the 22nd day.(b)If an officer proceeds on annual leave or combined leave (annual leave plus furlough) or on courses of instruction of less than 10 weeks' duration while holding an unpaid acting rank, the period spent on leave other than furlough, or such courses shall be considered as on duty for the purpose of conversion of unpaid acting rank into paid acting rank, provided he is borne against the same appointment on the date he qualifies for such conversion.(c)When an officer is appointed on return from combined leave (annual leave plus furlough) to the same appointment or another appointment carrying equivalent rank, he shall, for purposes of the grant of paid acting rank, be governed by the provisions of Cl.(b).(d)Acting promotion shall not be granted when the duties of an appointment are carried out as an interim arrangement.
