Section 301 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
301. Restoration of Good Conduct Badges.
(1)Restoration of good conduct badges may be considered when it becomes due whether the sailor prefers his claim or not, the procedure in sub-regulation (1) of regulation 294 for the award of a badge being observed.(2)One badge may be regained by six months "Very Good" conduct, and additional badges by further periods of six months, reckoned in each case, from the date of the preceding restoration. If, however, a sailor has been sentenced to deprivation a second time within three years of service after the first deprivation, the qualification shall be 12 months for the first restoration and six months for each subsequent restoration.Time which does not count for purposes of award shall not be reckoned towards restoration of badges.(3)It shall be within the discretion of the Captain to delay the restoration of a badge if, at the time restoration would normally be due, a sailor has failed to reach the requisite standard of conduct. When restoration of a badge is delayed under this sub-regulation, the continuity of "Very Good" conduct shall be regarded as broken on the date on which the sailor completed six months or twelve months, "Very Good" conduct and a fresh period of qualification commences the following day. This procedure may be repeated until the required standard of conduct is attained. The fact that the restoration of a badge has been delayed shall be noted on the sailor's Recommendations for '[promotion] and Conduct Record Sheet.(4)When a badge is restored after the normal date, the notation of restoration on the Service Certificate shall be underlined to indicate that the restoration has been advisedly delayed.Section X. - Long service and good conduct medal with or without gratuity
