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Union of India - Section

Section 176 in The Navy (Pay And Allowances) Regulations, 1966

176. Admissibility and rates.

(1)Submarine allowance at the following rates shall be admissible to sailors attached for training to or for exercises in a submarine:
Rating DailyRate Monthlyceiling
MasterChief Petty Officer Class I & II Rs.2/- Notlaid down;
(2)The allowance shall not be admissible for the period of absence from the submarine for more than three consecutive days.Explanation. - If the absence from the submarine is not for more than three consecutive days but is intermittently for more than fourteen days in a month, the allowance shall not be admissible for the period of such actual absence.
(3)[ The allowance shall not be admissible in addition to submarine pay.] [Substitued & Inserted by S.R.O. 19(E), dated 23rd October, 1986][SUBMARINE PAY [Inserted by S.R.O. 9(E), dated 19th March, 1974]