Section 23(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)[The allowance referred to in regulation 22] [Substitued by S.R.O. 9-E, dated 19th March, 1974], shall also be admissible to officers borne on ships based at ports other than Bombay or Calcutta during periods of repair or refit of the ship subject to the fulfilment of the following conditions, namely:(a)the ship is required to stay at Bombay or Calcutta beyond thirty days;(b)the Commanding Officer of the ship certifies that the ship is not habitable due to repair, refit, and the like and the officers are therefore, required to stay ashore;["(c) the officers do not avail themselves of the messing and other facilities in the ship while staying ashore except drawing free rations in kind or money in lieu thereof."] [Substitued by S.R.O 19(E), dated 23rd October, 1986](d)hardlying money is not drawn in addition.Explanation 1. - The disposition programme of Indian Naval Ships during a particular month, issued by the Chief of the Naval Staff, shall be the basis for assessing the rate of allowance for such period.Explanation 2. - The term 'family' mentioned in this regulation means an officer's wife, legitimate children and step children, residing with and wholly dependent on him and shall include other dependents and servants.
