Section 310 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
310. Misconduct pending presentation.
(1)If a sailor's conduct should not have been satisfactory after his name has been forwarded to the Captain, Naval Barracks (Drafting Office) with the recommendation for the award of the medal, the Captain Naval Barracks (Drafting Office) and Naval Headquarters shall be informed by signal.(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.(3)A sailor who has been deprived of a "Good Conduct Badge" shall not be entitled to have the medal presented to him until the badge is restored.(4)In all cases mentioned in sub-regulation (2) the awardee will be paid the gratuity, if attached to the award.Section XI - Meritorious Service Medal
