Section 175 in The Navy (Pay And Allowances) Regulations, 1966
175. General conditions of admissibility.
- The grant of survey bounty to a sailor under these regulations shall be subject to the following conditions, namely-(a)The bounty shall he paid to the sailor annually in arrears in respect of each survey year.(b)The sailor must have been employed in survey ships on field duties for a minimum period of 75 days in the survey year.(c)Full survey bounty shall be payable if a sailor has done a minimum of 150 days on field duties; for periods ranging from 75 to 149 days, only proportionate bounty shall be admissible.(d)A sailor who is appointed to the General Service from Survey duties during the course of a survey year and vice versa shall be entitled to proportionate bounty in arrears at the end of the survey year provided he fulfills the condition in clause(b).(e)If a sailor, on being appointed to the General Service, does not resume survey duties during the survey year, he shall be treated as a fresh entrant for the purpose of further entitlement to survey bounty.(f)The sailor's work during the survey must be certified to have been satisfactory by the Commanding Officer of the survey ship.Explanation 1. - The expression "survey year" means the period from the 1st October of a year to the 30th September of the following year.Explanation 2. - Survey bounty shall be taken into account for determining the rates of compensatory (city) and dearness allowances.Submarine Allowance
