Section 12(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Where an officer has been convicted and sentenced to imprisonment by a criminal court, his pay and allowances shall be withheld from the date of such conviction until the decision of the Central Government is obtained-(a)with regard to retention in service or otherwise of the officer in accordance with the appropriate regulations, and(b)with regard to the pay and allowances, if any, to be allowed to him for the period during which such pay and allowances have been withheld.
