Section 195 in The Navy (Pay And Allowances) Regulations, 1966
195. Officer unable or unwilling to make his own arrangements.
- In cases in which accommodation is not available in the station pool of accommodation, an officer entitled to be provided with accommodation and who is unable or unwilling to make his own arrangements for accommodation, may be provided with suitable accommodation in a hotel, club, boarding house, and the like, under the orders of the Station Commander; and the officer, in that case, shall be entitled to reimbursement of the difference, if any, between the approved [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] of the quarter occupied and the normal [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] which he would be required to pay if Government accommodation is provided.
