Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 387 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

387. Uniform allowance payable to officers with previous naval service.

- Officers with previous service in the Indian Navy, Indian Naval Reserve or Indian Naval Volunteer Reserve shall receive uniform allowance as follows:
(a)Those who enter or re-enter the Reserve after a break of at least seven years from the time they left the Indian Navy or its Reserves shall receive uniform allowance in full.
(b)Those who enter or re-enter the Reserves before the expiry of seven years from the time they left the Indian Navy or its Reserves shall receive a uniform allowance as follows :
Incase of break not exceeding three years Nil
[Incase of break exceeding three years but not exceeding five years] [Substitued by S.R.O. 17-E, dated 5th July, 1967] Rs.125
Incase of break exceeding five years but not exceeding seven years Rs.250
(c)Officers appointed for temporary service of 12 months or more shall be required to provide themselves with the complete uniform required of an Indian Navy Officer, and shall be given for this purpose the difference between the uniform allowance payable at the time for regular officers of the Indian Navy entering service and Rs. 400.
(d)[ Officers will be entitled, with effect from the 1st January, 1970, to renewal of outfit allowance under the same conditions as are applicable to regular officers of the Indian Navy on the basis of call up service.] [Inserted by S.R.O. 244, dated 2nd August, 1973]
Explanation. - Uniform allowance is granted for the sole purpose of assisting officers in providing themselves with the necessary articles of uniform. An account of expenditure maybe asked for by Naval Headquarters and the payment of uniform allowance restricted to the amount for which proof of expenditure is produced but not exceeding that admissible as above.'Sic. The second and third items should read as follows :"In case of break exceeding three years but not exceeding five years Rs. 125.In case of break exceeding five years but not exceeding seven years Rs. 250."