Section 321(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(3)When an offender's sentence is suspended before committal, he has, having been convicted, made the one slip which the privilege of "V.G.*" is intended to cover, and consequently the character assessment of such a sailor for the year in which he has received a suspended sentence shall not be "VG.". The assessment may be "VG.*" subject to:(a)the provisions of the relevant Regulations regarding effect of suspension of sentences upon consequential penalties;(b)the provisions of sub-regulation (2) and sub-regulation (4);(c)the effect of any other punishment awarded during the year;(d)the award of "V.G.*" not being precluded by a previous award of "V.G."A sailor with a previous assessment of "VG.*" or below, whose character is being assessed for a year in which he had received a suspended sentence, shall not receive a character higher than "Good".
