Section 219(1) in The Navy (Pay And Allowances) Regulations, 1966

[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)An officer serving on the staff of any Indian Embassy or High Commission in a foreign country, who has not been provided with an official car for his use and in whose case maintenance of a private car has been certified by the concerned Ambassador or High Commissioner as necessary for the efficient performance of duties at the post abroad, shall be reimbursed at the following rates, the expenses incurred by him on account of Insurance of his private car maintained abroad :

	Rs.per mensem
(a)Captain or Commander	25
(b)Lieutenant Commander or Lieutenant	20

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 219(1) in The Navy (Pay And Allowances) Regulations, 1966