Section 163 in The Navy (Pay And Allowances) Regulations, 1966
163. Commanding Officer authorised to sanction.
- The Commanding Officer shall be competent to sanction ration allowance at the appropriate rate according to the circumstances of each case and the grant of the allowance shall be notified in Genforms. Genforms sanctioning the grant of higher rates of ration allowance under clause (c) of regulation 162 shall specify the particular condition or reason such as is referred to therein which has warranted the grant of the higher rate, as for example, inability of the Government to supply rations in kind, the distance over two miles of the individual's residence from the ship or establishment and the like.
