Section 17 in The Navy (Pay And Allowances) Regulations, 1966
17. Grant of ante-date for purposes of seniority, promotion and increments of pay and its effect.
(1)The rules governing the grant of ante-date of commission for purposes of seniority, promotion and increments of pay, are laid down in the appropriate regulations made in that behalf. When an ante-date of commission is granted and published in the Gazette of India, the period of ante-date shall not, unless otherwise stated, reckon for purposes of increments of pay in the commission ranks.(2)Effect of ante-date. - if an officer is granted an ante-date of first commission for purposes of seniority the ante-date shall not, unless otherwise stated, reckon for purposes of increments of pay in the commissioned ranks.(3)The grant of ante-date of commission does not carry back pay prior to the date of commission.(4)An officer promoted from the erstwhile Branch List of the rank of Lieutenant shall he entitled to take into account, for purposes of increments of pay in that rank, any ante-date of seniority granted to him on promotion.
