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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(2)(e) in The Navy (Pay And Allowances) Regulations, 1966

(e)An officer of the rank of Commander and below who is appointed to the General Service during the course of a survey year and vice versa, shall be entitled to proportionate bounty, in arrears, at the end of the survey year, provided he fulfils the condition in clause (b). In such cases, the proportionate bounty shall be calculated on the basis of the period for which an officer is actually employed on survey duties, as also of the number of days of service rendered by him on field duties in the survey year.