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Union of India - Section

Section 234 in The Navy (Pay And Allowances) Regulations, 1966

234. Advance of pay to meet initial house rent in the United Kingdom.

(1)Naval personnel sent on deputation from India to the United Kingdom shall be entitled to advance up to a maximum of two months' salary for payment of the initial house rent payable by them in advance to the landlord concerned; such advance is payable by the High Commissioner for India in London.
(2)The advance shall be recovered in six monthly instalments; but where the amount of advance granted to any of such personnel falls short of his two months' salary the number of instalments shall be reduced proportionately.