Section 146 in The Navy (Pay And Allowances) Regulations, 1966
146. Reckonable emoluments.
- The reckonable emoluments for the purpose of assessing dearness allowance are:(i)pay;(ii)good conduct pay;(iii)flying bounty [* * *] [Substitued, Omitted & Inserted by S.R.O. 9-E, dated 19th March, 1974](iii a) acting allowance; and](iv)any other allowance specifically mentioned as reckonable for this purpose.
