Section 293 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
293. Additional qualification for the award of the 2nd and the 3rd Good Conduct Badges.
- In addition to satisfying the conditions laid down in sub-regulation (1) of Regulation 291 a man must have been properly in continuous possession of the preceding badge (or badges) for the 12 months of actual service immediately prior to the award of the second or the third badge, as the case may be, except when badges are awarded comsequent on removal of notation "R" by the Captain or when, after removal of "R" by the captain the sailor becomes eligible by serive and conduct for the award of the second or the third badge within 12 months of the date of removal of "R.".
