Section 18 in The Navy (Pay And Allowances) Regulations, 1966
18. Service in paid acting ranks.
(1)Service in a paid acting rank shall be reckoned towards increased pay in that as well as in a lower substantive rank, in cases where increments of pay are based on years of service in a rank.(2)In the case of an officer of the rank of Captain, service, including broken periods of service rendered in that or in a higher paid acting rank, shall reckon equally with service rendered in the substantive rank towards the grant of increased pay dependent on length of service in that rank.
