Section 32(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Leave salary for this purpose shall comprise only those elements of pay which have been specified in regulation 35 as pay of rank. The portion of leave salary representing other additions to pay of rank which are excluded for the purpose of 'calculating dearness allowance, shall not be taken into account for calculating the amount of the allowance admissible during leave.
