Section 95(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)The grant of survey bounty shall be subject to the following conditions :-(a)The bounty shall he paid annually in arrears in respect of each survey year.(b)For eligibility to survey bounty, an officer must have been employed in survey ships on field duties for a minimum periods of 75 days in the survey year.(c)Full survey bounty shall be payable only if an officer has done a minimum of 150 days on field duties; for periods ranging from 75 to 149 days, only proportionate bounty shall be admissible to officers of the rank of Commander and below.(d)The full survey bounty of [Rs. 2000] [Substitued by S.R.O. 19(E), dated 23rd October, 1986] per annum shall he admissible to officers of the rank of Captain subject to the fulfilment of the basic condition of employment on field duties fora minimum period of 150 days in the survey year. No proportionate bounty shall be admissible to a Captain who fails to put in the minimum qualifying period of 150 days on field duties.(e)An officer of the rank of Commander and below who is appointed to the General Service during the course of a survey year and vice versa, shall be entitled to proportionate bounty, in arrears, at the end of the survey year, provided he fulfils the condition in clause (b). In such cases, the proportionate bounty shall be calculated on the basis of the period for which an officer is actually employed on survey duties, as also of the number of days of service rendered by him on field duties in the survey year.(f)If an officer, on being appointed to the General Service, does not resume survey duties during the survey year, he shall be treated as a fresh entrant for the purpose of further entitlement to survey bounty.(g)The officer's work in the survey year must be certified to have been satisfactory by the Chief Hydrographer.Explanation 1. - The expression "survey year" means the period from the 1st October of a year to the 30th September of the following year.Explanation 2. - The total amount of a survey allowance drawn by an officer in the Survey Branch whether on field duty or not together with the survey bounty shall, in no case, exceed the annual rates of survey bounty payable to such officer in accordance with regulation 94.Explanation 3. - Survey bounty shall be taken into account for determining the rates of compensatory (city) and dearness allowances.
