Section 198(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Officers entitled to be provided with free furniture shall, under this regulation, be reimbursed hire charges up to five per cent of their pay.Explanation 1. - Officers living in factory quarters are also entitled to the aforesaid concession. But such officers shall not be provided with furniture either by the Military Engineering Service or factory authorities and they shall hire furniture from private sources. The Barrack Officer shall in that case check and certify that the articles so hired are within the authorised scales and have been hired on reasonable rates in accordance with the prevalent market rates. On the strength of such certificate, the Supply Officer-in-Charge, Naval Pay Office, Bombay, shall reimburse the officer, the excess hire charges on the scales laid down above.Explanation 2. - When the Military Engineering Service authorities are unable to provide any furniture to an officer and he buys his own set, he shall not be entitled to any rebate or reimbursement from Government under the above regulation.
