Section 180 in The Navy (Pay And Allowances) Regulations, 1966
180. Overstayal of leave.
- If an individual overstays his leave, his pay and allowances shall be regulated as follows :(a)If found guilty, he shall be dealt with under the Navy Act, 1957 and awarded mulcts of pay.(b)If found not guilty, an extension of leave to cover the period in question shall be granted by the authority who sanctions the leave, and the period of such extension shall be debited to his annual leave account for the current year; and if no annual leave is due for that year, such leave shall be treated as an advance of the next year's annual leave.(c)An overstayal of casual leave in excess of the maximum admissible will involve its conversion into annual leave.[180-A. Encashment of leave entitlement. [Inserted by S.R.O. 132, dated 9th May, 1989]- In the event of death, while in service, the sailors (including apprentice and boys) the cash equivalent of pay and dearness allowance that the deceased individual would have got had be gone on annual/accumulated annual leave but for his death, due and admissible, on the date immediately following the date of death, shall be paid to the heir.Explanation. - The term "pay is for this purpose shall in addition to basic pay include:(i)Good conduct pay,(ii)Flying pay(iii)Submarine pay,]
