Section 313 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
313. Conditions for the Award.
(1)For a sailor to be eligible for the award of the Medal he must:(a)hold the [rank] [Substitued by S.R.O. 192, dated 10th September, 1973] of Chief Petty Officer or Petty Officer and their equivalents in any branch of the Indian Navy;(b)have completed 18 years pensionable service reckoned up to and for the 14th August of the year in which the recommendations are submitted, with a continuous record of "Very Good" character;(c)be in possession of 3 Good Conduct Badges;(d)have been recommeded for the award by the Captain on the sailor's Service Certificate for the 3 consecutive years immediately preceding his application;(e)be recommended by the Captain of the ship or establishment in which he is serving at the time of the application as in every respect deserving of the award.(2)Individuals who distinguish themselves in action after committing an offence which has rendered them ineligible for the award of the Medal, may be recommended for the award if otherwise qualified, at the discretion of the Captain.(3)Conviction for desertion, or reduction to second class for conduct shall disqualify a sailor from being eligible for the award of the Medal throughout his service, except under sub-regulation (2).
