Section 298(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)Ex-Servicemen other than pensioners who are re-entered in the Navy within three years (five years in the case of Reservists) of their discharge, shall be permitted by the Captain, Naval Barracks, if the Audit Report of the Controller of Defence Accounts (Navy), so justifies,(a)to resume any Good Conduct Badges they held on discharge; and(b)to reckon towards the acquisition of Good Conduct Badges under Regulations 290 to 291(1) to their former qualifying service, including mobilised service in the case of Reservists, with the exceptions detailed in Regulations 291(2) to 293:Provided that Ex-Army and Ex-Indian Air Force men refund any bonus or gratuity which they may have received on, or since, their discharge from the Army, Army Reserve, Indian Air Force or Indian Air Force Reserve in not more than 36 monthly instalments from their pay commencing from the date of their enrolment in the Indian Navy.[Provided further that in the case of an Ex-Servicemen other than a pensioner,who is an ex-sailor, no audit report as aforesaid shall be necessary.] [Inserted by S.R.O. 5-E, dated 16th April, 1968]
