Section 91(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Qualification pay shall also cease to be admissible in respect of a qualification from the date of issue of orders downgrading it to a qualification for which only a lump sum grant is admissible, and no protection of such qualification pay shall thereafter he available; and in that case the amount, if any, by which the total of the qualification pay drawn up to the said date falls short of the lump sum grant attached to the qualification on its downgrading shall become admissible as a grant to the officer.
