Section 105(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)The allowance shall not be admissible for the period of absence from the submarine for more than three consecutive days.Explanation. - if the absence from the submarine is not more than 3 consecutive days but is intermittently for more than fourteen days in a month, the allowance shall not he admissible for the period of such actual absence.
