Section 233 in The Navy (Pay And Allowances) Regulations, 1966
233. Advance of pay to accepted recruits.
(1)Indian Navy recruits enrolled by recruiting officers are entitled to an advance of pay of [five rupees] [Subtitued by S.R.O. 9-E, dated 19th Marh, 1974] when proceeding to join their training establishments and where the journey to such establishments takes five days or more, the said advance may be increased up to [ten rupees] [Subtitued by S.R.o. 9-E, dated 19th Marh, 1974] at the discretion of the recruiting officer.(2)The said advance shall be recovered in full from the first month's pay of the recruit. Where the pay due to a recruit for the first month is less than the amount of advance, the balance shall be recovered in full from the pay for the following month.In the event of a recruit deserting or becoming non-effective before earning sufficient pay to cover the advance, the amount remaining unrecovered shall be written off.(3)Advances of play up to the maximum of half a month's pay, rounded off to the nearest rupee, may be granted by recruiting officers and assistant recruiting officers to all sailors recruited on mobilisation and each of such advances shall be recoverable in four monthly instalments.
