Section 89 in The Navy (Pay And Allowances) Regulations, 1966
89. Non-eligibility for certain categories of qualifications.
- An officer shall not be eligible for qualification pay or grant in respect of(a)any qualification which was the minimum required for the entry of that officer in commissioned rank; or(b)any qualification acquired before being commissioned in consideration of which a concession in the form of ante-date of seniority, accelerated promotion or special rate of pay or allowance, has been given; or(c)any qualification by merely getting membership of societies or associations by merely paying subscription or by efflux of time.
