Section 196 in The Navy (Pay And Allowances) Regulations, 1966
196. Conditions of admissibility.
- The compensation admissible for non-provision of Government accommodation under regulations 194 and 195 is subject to the following conditions:(a)The provision of accommodation under private arrangements or in a hotel or boarding house should be authorised only for a period not exceeding three months at a time and it should he stipulated in the lease, if any, that the hiring maybe terminated without notice at the end of any calendar month.(b)The accommodation arranged in hotels, clubs or boarding houses, or under officers' own private arrangements, shall not be more than is necessary to house the officer and his family and such servants, horses or motor cars as he may be authorised to and does actually maintain; and in any case the officer shall not, under this arrangement, be allowed more accommodation than that which would be allowed in a Government hostel. In towns where there are hostels of different grades, accommodation shall not be arranged in hotel, and the like, in a grade higher than what is suitable to the rank of the officer.Explanation. - The term "family" for the purpose of clause (b) shall mean an officer's wife, legitimate children and step children residing with and wholly dependent on him.(c)The accommodation arranged, which shall be of a class and scale suitable to the rank and status of the officers, shall be approved by the Officer Commanding, Station except in the case of officers of the rank of Captain in which case the approval of the General Officer, Commanding Area shall be obtained.(d)In the case of hotels, clubs and the like, the Officer Commanding, Station shall determine what proportion of the charges made by the hotel, clubs and the like, should be allocated to [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] and the decision on this point shall be based on a consideration of the accommodation occupied and the comparative cost of similar accommodation elsewhere.(e)When necessary arrangements for accommodation in each case have been concluded, the amount of [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] shall be approved in writing by the Officer Commanding. Station except in the case of officers of the rank of Captain in which case it shall be approved by the General Officer, Commanding Area. The [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] fixed under such arrangement shall not, in any case, exceed the [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] payable by Government for similar hired accommodation in the station. In cases in which the [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] is excessive, specific orders in writing of the General Officer, Commanding Area shall be obtained.(f)The [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] and other charges shall be paid direct to the landlord, hotel and the like, as the case may be, by the officer concerned and he shall be entitled to reimbursement admissible under regulations 194 and 195.
