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Union of India - Section

Section 291 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

291. Service qualification.

(1)Before a sailor can be considered for the award of a Good Conduct Badge, he must have completed the following periods of qualifying service :
For1st Good Conduct Badge 4years
For2nd Good Conduct Badge 8years
For3rd Good Conduct Badge 12years
(2)The whole service in the Indian Navy, including mobilised service of a reservist, shall be reckoned as qualifying service, with the following exceptions-
(a)Time served before attaining the age of 17 years;
(b)Time for which pay is not allowed for example, time lost through imprisonment, detention, cells, custody of civil power, waiting trial for desertion or time during which a man has been out of the Service for any cause;
(c)Time in the second class for conduct;
(d)Time prior to desertion unless the notation "R" (Run) or "R, Q" (Run Query) is removed;
(e)Fleet Reserve Service including time under training as a Reservist;
(f)Time before absence from the Service for the period referred to in Regulations 298(1) and 300(1)(a).
Explanation. - In reckoning service towards badges, care shall be taken that the same period of time forfeited is not deducted more than once; for example, under "cells" and second class for conduct.