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Union of India - Section

Section 329 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

329. "Very Good Conduct"

(1)
(a)The standard required for the maintenance of "Very Good" Conduct is not the same as that for an award of "V.G." character, but is a higher and more exacting one. To maintain the standard a sailor must have conducted himself with sobriety, diligence and attention.
(b)"Very Good" conduct is not governed by a sailor's character as assessed on his service certificate, except as in clause (c) of sub-regulation (2) and, subject to the provisions of the following rules, the latter part of a year for which a character lower than "VG." has been awarded may be regarded by the Commanding Officer as a period of "Very Good" conduct.
(2)A break in continuity of "Very Good" conduct is obligatory under the circumstances stated below :
(a)When a sailor is punished by warrant or receives a sentence by court-martial which is at least the equivalent of a warrant punishment. The mere fact of conviction shall constitute a break in the continuity of "Very Good" conduct, regardless of the fact that a sentence is suspended before committal and subsequently remitted partially or wholly. If however a sentence is proved to be wholly unjustified and is quashed, break in the continuity of "Very Good" conduct shall not be obligatory.
(b)When a discretionary character lower than "V.G." is awarded advisedly as a consequence of a number of minor offences, none of which of itself necessitated a break in continuity of "Very Good" conduct.
(c)When a badge is intentionally not awarded when due or after the period of deferment.
(d)When restoration of a badge has been intentionally delayed.
(e)When on conviction by the civil authority any of the naval penalties, other than forfeiture of pay and time and stoppage of leave, are awarded.
(3)In addition, a break in "Very Good" conduct may be imposed as a separate naval penalty. Further, it is within the discretion of the Commanding Officer to regard any reprehensible act, for example a repeated contraction of venereal disease, any particular naval offence or a series of minor offences as breaking the continuity of "Very Good" conduct, even though a character assessment below "V.G." is not involved. A break shall not be awarded as a punishment or as a substitute, but it may accompany any punishment if the Commanding Officer considers that the circumstances justify such a course.
(4)When a break in continuity of "Very Good" conduct is obligatory under sub-regulation (2) the break need not be specially recorded on the sailor's Record of Offences Sheet because it will be obvious why it has been incurred but in all other circumstances the break shall be recorded in the "Remarks" column of the Sailor's Record of offences Sheet, and not in the "Punishment Awarded" column.
(5)The date on which "Very Good" conduct is broken and the reasons thereof shall be intimated to the Captain, Naval Barracks (Drafting Office) by issue of a Genform immediately on occurrence.
(6)
(a)The date of recommencement of "Very Good" conduct after a break in its continuity shall be recorded in the appropriate column of the sailor's Recommendation for [Promotion] [Substitued by S.R.O. 361, dated 10th November, 1975] and Conduct Record Sheet. The date of recommencement of "Very Good" conduct shall in all cases be inserted in red ink.
(b)If a sailor is transferred to another ship while in prison or detention or in the second class for conduct, the date of recommencement of "Very Good" conduct will not be known and the words "not V.G." shall be inserted in the appropriate column of his Recommendation for [Promotion] [Substitued by S.R.O. 361, dated 10th November, 1975] and Conduct Record Sheet.
(c)When a sailor joins from another ship, "V.G." time for badge purposes shall be reckoned from the date entered on the Recommendation for [Promotion] [Substitued by S.R.O. 361, dated 10th November, 1975] and Conduct Record Sheet.
(7)When a break has been incurred :
(a)under clause (2) (a) (dis-rating, deprivation of subject to theGood Conduct Badges and of Good Conduct Medal, and the like.)Exceptions "VeryGood" conduct shall recommence on the day after the date ofsentence or warrant following exceptions.
Exceptions
(i)Reduction to second class for conduct. "VeryGood" conduct shall recommence on the day after theexpiration of the period in the second class for conduct.
(ii)In the case of sailors committed to cells, detention or prison. "VeryGood" conduct shall recommence on the day after release fromsuch cells, detention or prison, but see sub-clause (iv).
(iii)When a sentence of cells, detention or imprisonment is postponedunder section 151(2), Navy Act, 1957. Thedate of recommencement of “Very Good” conduct shallbe antedated by the number of days of postponement.
(iv)Whena sentence of cells, detention or imprisonment is suspended. “VeryGood” conduct shall recommence on the following day, butwould again be broken if the sentence were subsequently enforcedon account of further misconduct.
(b)Underclause(2)(b) Thedate of recommencement of “Very Good” conduct shallbe the day following the date of the discretionary characterassessment (usually 1stJanuary).
(c)Underclause(2)(c):  
(i)GoodConduct Badge not awarded when due. Thedate of recommencement of “Very Good” conduct is theday after the sailor completed the necessary period of servicewith “Very Good” conduct to qualify for considerationfor the award.
(ii)GoodConduct Badge is not awarded even after the period of deferment. Thedate of recommencement of “Very Good” conduct is theday after the sailor completed the necessary period of servicewith “Very Good” conduct to qualify for considerationfor award of the badge in the first place.
(d)Underclause(2)(d). Thedate of recommencement of “Very Good” conduct is theday after the sailor completed the necessary period of servicewith “Very Good” conduct to qualify for considerationfor the restoration of the badge in the first place.
(e)Underclause(2)(e), or otherwise as a Naval Penalty. “VeryGood” conduct shall recommence on the day after the date onwhich the offence was found proved against the sailor, unless asentence of imprisonment (or detention in a Reformatory Jail) isawarded in which case the date of recommencement of “VeryGood” conduct shall be the day after release. When a sailorforfeits time and pay for the period in civil custody but a breakin continuity of “Very Good” conduct is not involvedas a naval penalty, his existing date of recommencement of “VeryGood” conduct shall be post-dated by the number of daysforfeited and the new date shall be inserted in red ink.
(f)Underclause(3) “VeryGood” conduct shall recommence the following day.