Section 329(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

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Section 329(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(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.