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Union of India - Section

Section 229 in The Navy (Pay And Allowances) Regulations, 1966

229. Occasions and extent of drawing advance of pay.

- Advances of pay may be allowed to the extent and in the circumstances stated below :
(a)[ Officers
(i)on transfer from one ship appointment to another necessitating change of station one month's pay.
(ii)when proceeding abroad on duty or on deputation or returning to India from abroad--one month's pay.
(iii)when proceeding on annual leave or combined leave pay for the annual leave portion of the leave.
NOTE : In determining the quantum of one month's pay for the purpose of payment of advance of pay, the following elements shall be included in pay :-
(a)Pay
(b)Qualification Pay.
(c)Kit-Maintenance Allowance.
(d)Flying pay.
(e)Submarine pay.
(f)Non-practising allowance-in the case of Medical and Dental Officers.
Explanation. - Officers when proceeding on duty or deputation outside India for a period of less than one month are not entitled to advance of pay under sub clause (ii)"] [Substitued by S.R.o. 132, dated 9th May, 1989]
(iv)When returning to India from duty in the United Kingdom :
£
Captain,Commander and Lieutenant Commander of and over 18 year's service. 150
LieutenantCommander of under 18 years' service 100
Lieutenantand Sun-Lieutenant 50
(b)Sailors  
(i)Whentransferred from ship to another necessitating change of station. Onemonth's pay
(ii)when proceeding on leave, other than casual leave. Payincluding good conduct pay and dearness allowances for the periodof leave subject to a maximum of four month's pay, provided thatsuch an advance in covered by the assets of the sailors concernedand that any part of the advance not so covered is guaranteed bythe Welfare Funds at the disposal of Naval Head-quarters.
(iii)The provisions Contain in sub-clause(ii) of clause(b) shall alsoapply to boys and apprentices. Payand allowances for the period of leave.
(iv)Whenproceeding on leave pending discharge or retirement.  
(v)When leaving their duty stations on temporary duty or attachment. Onemonth's pay of rate, when necessary if sanctioned by thecommanding officer.