Section 179 in The Navy (Pay And Allowances) Regulations, 1966
179. Admissibility.
- Full pay and allowances shall be admissible to sailors, boys and artificer apprentices during all kinds of leave; and the admissibility or otherwise of compensatory allowances, dearness allowance during leave shall be regulated in accordance with the relevant provisions contained in Chapter VII.Explanation. - Sailors who take up any civil employment (Government or private) during their leave pending discharge or retirement, transfer to the reserve or pension establishment shall, during the period of such leave, remain entitled to pay and allowances under this regulation provided that dearness allowance and other compensatory allowances shall be admissible only on the basis of the pay of the civil post, and dearness allowance drawn by such sailors from the Navy shall be deducted by the civil employer at the time of payment of the civil pay and allowances.
