Section 122 in The Navy (Pay And Allowances) Regulations, 1966
122. Rates during leave pending retirement or resignation.
- An officer granted leave pending retirement or resignation colder the Leave Rules for the Services, Part II-Navy for the time being in force, shall be entitled to pay during such leave as follows:(a)full pay of rank under regulation 119 during that portion of leave pending retirement or resignation which is represented by annual leave;(b)at furlough rates under regulation 121 during that portion of leave pending retirement or resignation which is represented by furlough;(c)at furlough rates as provided under clause (b) above during the remainder of leave pending retirement or resignation not covered by annual leave or furlough.Explanation 1. - In the case of officers who are permitted to accept Government or private employment during the period of leave pending retirement, the leave allowances admissible during such period shall he restricted to the furlough rates of pay. Dearness allowance shall not, however, be payable on the furlough rates.so admissible.Explanation 2. - Officers who were in service as commissioned officers in the Indian Navy or undergoing initial training in the United Kingdom on the 1st duly, 1936 and are granted leave pending retirement up to a maximum period of 12 months inclusive of any annual leave and furlough to their credit, shall be entitled to receive 75 per cent of pay of rank drawn on the date of proceeding on such leave rounded oft to the nearest multiple of Rs. 5 plus such allowances, if any, as are admissible (under the conditions regulating such allowances) during portions of leave pending retirement referred to at clauses (b) and (c).[122-A. Leave pending retirement. [Inserted by S.R.O. 9-E, dated 19th March, 1974]- Officers shall be eligible to opt for leave pending retirement for (i) the period shown in regulation 122 or (ii) four months leave with full pay and allowances, which will include annual leave due for the year in which they proceed on leave pending retirement. If annual leave or a portion thereof is availed of earlier in the year, the leave pending retirement will be correspondingly reduced.]Rates and Conditions-Short Service Commission Officers
