Section 225 in The Navy (Pay And Allowances) Regulations, 1966
225. General conditions while serving in India.
- Under the Centralised Pay Accounting System followed in the Navy, pay and allowances due to an individual are credited in a running ledger account maintained by the Naval Pay Office separately for each individual. Actual monthly payments shall be made in the form of advances only, under the following conditions, namely :(a)Advances shall be made monthly in arrears normally on the first of the month following that for which it is due.[If the first day (irrespective of whether it is Sunday) of a month is a public holiday, disbursement of pay and allowances to sailors may be authorised on the last working day before the holiday, by the administrative authorities at their discretion. The administrative authorities may also authorise disbursement of pay and allowances on the last working day of the previous month, if there is no common working day for ships offices and treasuries/bank during the first two days of a month :Provided that earlier disbursement of pay and allowances is not to be authorised in March, even if the first day of April is a public holiday.] [Inserted by S.R.O. 9-E, dated 19th March, 1974](b)Advances shall not exceed the net entitlement of the individual as exhibited in his Naval Pay Book from time to time and any debit balance intimated by the Naval Pay Office through the statement of entitlement or change statement or otherwise shall be carefully adjusted; and paying officers shall be held personally responsible for any over-payments authorised or made.(c)An individual can draw, in round sum, the whole amount of his entitlement or, if he prefers, may draw a portion only and leave the balance in his pay account. Any sum thus undrawn shall not be drawn during the current month except in special circumstances, for example, advance to personnel proceeding on leave, advances of ration money and the like, and in every such case, prior written concurrence of the Officer-in-Charge, Naval Pay Office or the Commanding Officer shall be obtained.(d)Immediately after each payment, the amount paid shall be entered in the Pay Book of the individual and the payments shall be attested by the paving officer.
