Section 126 in The Navy (Pay And Allowances) Regulations, 1966
126. Date of commencement of pay.
(1)Sailors, apprentices and boys shall draw full pay according to their rate from the date of their enrolment; boys selected at recruiting centres for employment as enrolled sailors shall be deemed to have joined the Indian Navy from the date of enrolment by the Officer-in-Charge of the recruiting party.(2)The Naval Aviation sailors shall receive pay as laid down in Appendix IX from the date they qualify as such.Increments of Pay
