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Union of India - Section

Section 87 in The Navy (Pay And Allowances) Regulations, 1966

87. [ Rates. [Added & Inserted by S.R.O. 132, dated 9th May, 1989]

(a)The qualification pay shall be admissible to the officers as follows:]
(i)Higher rates of qualification pay : Those possessing thequalifications listed in Section II of Appendix VIII. - Rs.125/- p.m.
(ii)Those possessing the qualifications listed in Section I ofAppendix-VIII Rs.100/-p.m.
(iii)Lower rate of qualification Pay : Those possessing thequalifications listed in Section III of Appendix-VIII Rs.70/-p.m.
(b)A lump-sum qualification grant shall be admissible to theofficers as follows :  
(i)Those possessing the qualifications listed in Section IV ofAppendix-VIII Rs.6000/-
(ii)Those possessing the qualifications listed in Section V ofAppendix VIII Rs.4500/-
(iii)Those possessing the qualifications listed in Section VI ofAppendix-VIII Rs.2400/-
(iv)Those possessing the qualifications listed in Section VII ofAppendix-VIII Rs.1600/-
NOTE 1. The officers who were already in receipt of qualification pay (including those who were eligible for it but did not receive the said pay on or before the 31st March, 1975, shall be allowed to draw the qualification pay for a period of 10 years from the date of commencement of drawal of qualification pay subject to the condition in Note 2, or till they become ineligible for it due to promotion or otherwise, whichever is earlier.NOTE 2. After the period of 10 years referred to in Note 1 has expired, the qualification pay shall be treated as personal pay and shall be absorbed against allowance due, if any, from or after the 1st March, 1976.NOTE 3. In the case of officers who were initially granted qualification pay at the lower rate and who were later on granted qualification pay at the higher rate, the period of 10 years shall count from the date they began to draw the latter rate.NOTE 4. In the case of Officers who were eligible for higher or lower rates of qualification grants on possession of the qualifications under the existing orders but did not receive the same on or before the 31st March, 1975 shall be allowed to draw the same at the rates of Rs. 2,400/- and Rs. 1,600 for higher and lower qualifications, respectively.NOTE 5. With effect from the 1st April, 1975, an officer who first acquired a lower qualification and later on a higher qualification, shall be entitled to the difference. between the two grants on acquisition of the later qualification.