Section 230 in The Navy (Pay And Allowances) Regulations, 1966
230. General conditions of admissibility.
(1)An advance ordinarily admissible under regulation 229 shall he reduced by the amount, if any, still outstanding under a previous advance.(2)Advances of pay admissible on transfer from one station to another on duty must he drawn prior to departure from the old station.(3)If an officer proceeding on leave in India has not drawn the advance of pay admissible under sub-clause (ii) of clause (a) of regulation 229, he may arrange with the Naval Pay Office for the remittance of his pay, as it falls due, during absence on leave.(4)No advance of pay shall he granted to officers proceeding out of India on duty with their ship.
