Section 138(4) in The Navy (Pay And Allowances) Regulations, 1966
(4)[ When a detachment is permanently located at a station other than that of its parent establishment or that of the base port of its parent ship, the individuals, drafted to the detachment shall be treated as on permanent duty and shall be paid compensatory allowances of the station at which the detachment is located from the date of their posting:Provided that the individuals serving with the detachment on temporary duty at a station other than that of the parent establishment or base port of the parent ship shall receive the allowances admissible at that station under the provisions of Sub-regulation (3).] [Inserted, Substitued & Omitted by S.R.O. 9-E, dated 19th March, 1974]
