Section 8 in The Navy (Pay And Allowances) Regulations, 1966
8. Continuance of pay.
- An officer shall continue to draw full pay of rank (including acting rank he is allowed to retain under the rules in force from time to time) and allowances, if any, admissible under the following circumstances:-(a)while on duty in India or ex-India.Explanation. - Officers deputed to undergo voluntary training course at the Himalayan Mountaineering Institute, Darjeeling shall be treated as on duty during the period of the course and the time spent on journeys and shall continue draw emoluments on the same scale as they would have drawn if they had not volunteered for the course.(b)while attending an authorised course of instruction in India or ex-India;(c)while on the 'Sick List Concession' under rule 19 of Leave Rules for the Services, Part II-Navy;(d)during annual leave, and the first six months of sick leave which shall include the period of annual leave for the year and if the annual leave for the year or a part thereof had been taken earlier, the period of full pay sick leave shall be reduced by the period of annual leave so taken;(e)during the joining time admissible on transfer from one appointment to another;(f)while appointed as supernumerary or additional to the ship or establishment.
