Section 112(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)If a recognised holiday or holidays (such as Sunday, Republic Day and the like), immediately precede the day on which the leave begins, or allow immediately the day on which the leave terminates, an officer may have his station at the close of the day preceding such holiday or holidays; or return to the station at the end of such holiday or holidays; and he shall be entitled to draw full pay during such holiday or holidays, provided that suitable arrangements are made for handing over or taking charge of duties and no extra expense to the Central Government is caused.
