Section 252(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)The sanctioning authority may at his discretion grant advances on the basis of the acting temporary rate instead of the pay of substantive rate provided that-(a)the sailor to whom the advance is sanctioned has held the acting temporary rate for 6 months continuously and he is not likely to revert to a rate so low that it becomes difficult for him to repay the amount in regular instalments as originally fixed, and(b)it is made clear in every such case that no plea of hardship consequent on reversion to a lower rate would be accepted as a justification for reduction in the amount recoverable every month.
