Section 15 in The Navy (Pay And Allowances) Regulations, 1966
15. Fixation of pay of officers (excluding Special Duties List).
(1)The pay of an officer of the rank of Commander and below shall be fixed on the basis of his rank and year of service as an officer (excluding period of antedate, unless otherwise stated) as shown under Appendices II, III, [***] [Omitted and Substitued by S.R.O. 19(E), dated 23rd October, 1986]and V subject to the minimum pay specified for each rank.Commanders and below-Captains. - (2) The pay of an officer promoted to the rank of Captain shall be fixed in the time scale given in [appendices II and III] [Omitted and Substitued by S.R.O. 19(E), dated 23rd October, 1986] (ii) with reference to the service rendered in that or higher ranks.Special Duties List officers. - (3) The pay of an officer in the Special Duties list shall be fixed according to his seniority in the rank held.[Note.-Acting Sub-Lieutenant (Special Duty) (on probation) who, on satisfactory completion of probationary period and on being considered fit in all respects for promotion to Sub-Lieutenant (Special Duty) cannot be confirmed on account of non-availability of a vacancy in the stabilised cadre, shall be designated as Acting Sub-Lieutenant (Special Duty) (Temporary) and shall be entitled to increments in the scale of pay as laid down in Appendix VI.] [Added by S.R.O. 9-E, dated 19th March, 1974]Pilots and Observers of the Navy. - (4) Naval Aviation Officers of the Indian Navy who have specialised as Pilots (P) and Observers (O), and who fall within the authorised cadre of Pilots (P) and Observers (O) shall receive pay at the rates specified in Append ices III and IV from the dates they obtain their Wings for so long as they are fit and liable for flying duties, irrespective of the appointments actually held by them from time to time.Explanation. - Appointments authorised as tenable by Pilots (P) and Observers (O) in various establishments from time to time constitute the authorised cadre of Pilots and Observers referred to in sub-regulation (4).Midshipmen. - (5) Midshipmen of the Indian Navy shall receive pay at the rate laid down in Appendix VII.
