Section 130 in The Navy (Pay And Allowances) Regulations, 1966
130. Withholding of increments.
- The Chief of the Naval Staff or any of the Commanding Officers, Indian Naval Ships or establishments, however, may at his discretion, direct an increment to be withheld in respect of a sailor whose efficiency or competency is, in his opinion, moderate or inferior, for a period of three months, six months, nine months or twelve months, as the case may be, depending on the circumstances of each case, from the date on which such increment becomes due, and he shall at the time of imposing such penalty, give orders in writing as to whether the withholding shall have the effect of postponing future increments.Changes in Pay
