Section 200 in The Navy (Pay And Allowances) Regulations, 1966
200. Admissibility.
- When family quarters are not provided for sailors at their duty station but they are entitled thereto under the relevant rules in force or if accommodation inferior to that authorised is provided, compensation in lieu of such quarters shall be admissible under these regulations.Explanation 1. - In the case of sailors afloat, the port at which their ship is based shall be deemed to he their duty station for the purpose of grant of compensation.Explanation 2. - Sailors afloat and ex-India who are unable to accept accommodation allotted due to their absence from the base port shall be considered as not having been allotted accommodation till they return to the base port for the purpose of entitlement to compensation, provided always that this shall not result in Government accommodation remaining vacant.
