Section 1040(b) in Police Regulations, Bengal , 1943
(b)If the medal is awarded other than for gallantry it is liable to forfeiture if the holder is guilty of crime or disgraceful conduct in the case of a person still serving in the force; and if guilty of treason or sedition in the case of a person no longer serving. In both cases further special conditions apply to persons who at the time in question are serving in the armed force of the Crown.
