Section 204(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(6)When employed, officers on this list, if promoted subsequently to being placed on the Emergency List, shall receive the rate of full pay of higher rank, and those not so promoted shall receive the current full pay of the rank they held at the time of their resignation from the Service; but time on the Emergency List when the officer is not serving does not count for increases of full pay governed by seniority. Such officers shall be entitled to conveyance at public expense from and to the normal place of residence to the place where they are required to report for duty. Allowances may be granted towards the cost of outfit, the amounts and conditions of payments being determined at the time.
