Section 101(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)An officer serving in the aviation branch from a date prior to 1st December, 1959 shall subscribe to the D.S.O.P. Fund, in addition to the compulsory minimum rate of subscription prescribed under the rules, a sum which when added to the insurance premium paid by him for the endowment assurance, or convertible life policy/policies with the definite conversion to endowment (Life Insurance Corporation of India as well as Postal Life Insurance Fund) total Rs. 150 p.m.