Section 314 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
314. Break in Service.
(1)A break in service not exceeding 3 years (5 years in the case of reservists) if due to any cause other than desertion, imprisonment or misconduct, shall not break the continuity of "V.G." character or of recommendations for the Medal.(2)Ex-servicemen who re-enter may be permitted to reckon their former service which counts for pension towards the award of the Medal.
