Section 97 in The Navy (Pay And Allowances) Regulations, 1966
97. General conditions of admissibility for officers who opt to be governed by the rules in force prior to 1st October, 1959.
- The grant of survey bounty under regulation 96 shall be subject to the following conditions :(a)The bounty shall be paid annually in arrears in respect of each survey year.(b)It shall be admissible to an officer who has been employed on survey duties throughout the survey year in question.(c)The officer must have been employed in survey ships on field duties for a minimum period of 150 days in the survey year.(d)An officer who is appointed to the General Service during the year, shall be entitled to proportionate bounty, in arrears, at the end of the survey year, provided he fulfils the condition in clause (c); and if he does not resume survey duties during the survey year, he shall be treated as a fresh entrant for the purpose of further entitlement to survey bounty.(e)The officer's work in the survey year must be certified to have been satisfactory by the Chief Hydrographer.Explanation 1. - The term "survey year" constitutes the period from the 1st October of a year to the 30th September of the following year.Explanation 2. - Survey bounty shall he taken into account for determining the rates of dearness allowance.Authority for this section may be seen in the Concordance[Flying Pay] [Substituted & Omitted by S.R.O. 19(E), dated 23rd October, 1986]
