Section 127 in The Navy (Pay And Allowances) Regulations, 1966
127. Reckonable service for increments.
- All paid service, rendered by sailors shall count for purposes of increments; periods for which pay and allowances are forfeited in circumstances stated in regulation 133 do not reckon towards increment.Explanation. - If during the currency of the leave granted, a sailor qualifies for a periodical increment of pay, he shall be entitled to the increased pay from the date of such qualification.
