Section 180(b) in The Navy (Pay And Allowances) Regulations, 1966
(b)If found not guilty, an extension of leave to cover the period in question shall be granted by the authority who sanctions the leave, and the period of such extension shall be debited to his annual leave account for the current year; and if no annual leave is due for that year, such leave shall be treated as an advance of the next year's annual leave.
