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Union of India - Section

Section 154 in The Navy (Pay And Allowances) Regulations, 1966

154. Admissibility and rates.

(1)Hair-cutting, hair cleaning and washing allowance shall be admissible to sailors at the rates given below :
  Rs.head per mensem
(a)Sailors serving afloat 8. [75] [Substitued & Inserted by S.R.O. 4-E, dated 19th March, 1974]
(b)Other sailors 10. [00] [Substitued by S.R>O. 132, dated 9th May, 1989]
(2)The said allowance shall also he admissible during casual, annual or sick leave provided that sailors serving afloat shall get the allowance at [Rs. 7] [Substitued and Inserted by S.R.O. 4-E, dated 19th March, 1974] per month only during periods of leave other than casual leave. The allowance shall not he admissible during periods spent in hospital where services are to be provided in kind and also during absence without leave [or leave pending retirement discharge] [Substitued and Inserted by S.R.O. 4-E, dated 19th March, 1974] and while undergoing sentences of imprisonment.Hardlying Money
(1)[ Hardlying money shall be payable to sailors including those belonging to record parties under the conditions specified in Regulation 58 at full or half rate according to the classification of ships laid down in Regulation 60.";] [Substitued by S.R.O. 19(E), dated 23rd October, 1986]
Sailors Monthly
  FullRates HalfRates
  Rupees Rupees
MasterChief Petty Officer I & II 35.00 17.50
ChiefPetty Officers 35.00 17.50
PettyOfficers 30.00 15.00
LeadingSeamen 30.00 15.00
SeamenI & II 25.00 12.50
Boys 20.00 10.00