Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 132 in The Navy (Pay And Allowances) Regulations, 1966

132. Fixation of pay on being reduced, disrated, reverted or re-advanced.

(1)A sailor shall, for and from the date he is reduced, disrated or reverted, receive the pay and allowances pertaining to the rate to which he is so reduced, disrated or reverted. On being disrated or reverted, previous service in the rate to which he is disrated or reverted and service in the higher rate or rates shall together be reckoned for fixation of pay in the rate to which he is disrated or reverted.
(2)On being re-advanced previous service in the higher rate or rates shall be reckoned for fixation of pay in the rate to which re-advancement is made and subsequent increments shall be given from the date fixed on the above basis.Explanation. - In the case of sailors who are given a higher provisional rate on passing an authorised provisional examination and who are subsequently reverted for failure to pass the final examination or due to their withdrawal from the concerned course, the service rendered in the higher provisional rate shall not reckon for fixation of pay on subsequent advancement.[132-A. Admissibility of pay and allowances to sailors reported prisoners of war.] [Inserted by S.R.O. 19(E), dated 23rd October, 1986.]
(a)Sailors reported prisoners of war.-Sailors (including these holding honorary commission ranks) taken prisoners of war will be entitled to normal pay and allowances, subject to adjustment in respect of pay they receive from the enemy while in captivity. The pay and allowances of a sailor (including those holding honorary commission ranks) as prisoner of war shall be forfeited if he is dismissed/discharged from service or awarded any other punishment in consequence of his conduct resulting in his capture by the enemy or his conduct while in enemy hands as a prisoner of war. Such dismissal/discharge/punishment may be as a result of trial by Naval tribunal or administratively under the provision of the Regulations for the Navy part III on the basis of Court of Enquiry proceedings or other investigations.
Explanation. - The term 'Pay and Allowances' referred to above will include the special compensatory allowance. If the high altitude/uncongenial climate allowance was in issue prior to capture, this will be discontinued and a special compensatory allowance at the rates given in table below will be admissible:Table
Rateof sailor Amountper mensemRs.
HonoraryCommissioned Officer 34
MCPOI & II 29
CPOs/POs 22
I.S. 19
SEA/I/SEA OO 17
(b)Family allotments.-Family allotments if already in issue prior to capture will continue. Where allotments are not being paid fresh allotments may be issued upto 60%, of the sailor's net emoluments provided.
(i)he was maintaining the allottee(s);
(ii)allottee(s) is/are in need of financial assistance and
(iii)sanction of the Commanding Officer of the ship/establishment concerned has been obtained.
Forfeiture of Pay and Allowances