Section 310(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)In cases where the Chief of the Naval Staff has already awarded the Medal:(a)if the report indicates that misconduct, or punishment awarded for it, would have involved a loss of the medal or that deprivation would have been proposed had the medal been in the sailor's possession at the time of the punishment, the medal should be regarded as awarded and shall be deprived in accordance with prescribed orders.(b)in other cases the medal shall be presented and retained by the awardee, despite the intervening misconduct.
