Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 304 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

304. Conditions for Award of the Medal with Gratuity.

(1)For a sailor to be eligible for the award he must :
(a)be a continuous service sailor of the rank of Petty Officer or below, excluding ordinary seamen and their equivalents in other branches,
(b)have completed 15 years' pensionable service reckoned up to and for the 14th August of the year in which recommendations are submitted, the last 12 years of which carried a continuous "Very Good" character and with the previous character not inferior to "Good". Where character has been assessed on the sailor's Service Certificates "Good" on 31st December in any year, time reckoning for the Medal shall commence on the 1st January following,
(c)be in possession of 3 Good Conduct Badges,
(d)have been recommended for the award by the Captain on the sailor's Service Certificate for the 3 consecutive years immediately preceding his application,
(e)be recommended by the Captain of the ship or establishment in which he is serving at the time of the application as in every respect deserving of the award.
(2)Individuals who distinguish themselves in action after committing an offence which has rendered them ineligible for the award of the Medal, may be recommended for the award if otherwise qualified, at the discretion of the Captain.
(3)Conviction for desertion, or reduction to second class for conduct, shall disqualify a sailor from being eligible for the award throughout his service, except under sub-regulation (2).