Section 291(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(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.
