Section 208(a) in The Navy (Pay And Allowances) Regulations, 1966
(a)In respect of claims submitted for the first time(i)a copy of the order authorising the sailor to make private arrangements for accommodation at the duty station where Government married accommodation is not vailable;(ii)a certificate from the sailor that extra expenditure to the extent of the claim has actually been incurred by him in making private arrangements;(iii)in the case of [Master Chief Petty Officers and] [Inserted by S.R.O. 9-E, dated 19th March, 1974] Chief Petty Officer, the claim shall indicate whether he is married and whether he is living with his family or not.
