Merchant Shipping (standards Of Training, Certification And Watch-keeping For Seafarers) Rules, 2014, India-legitquest

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MERCHANT SHIPPING (STANDARDS OF TRAINING, CERTIFICATION AND WATCH-KEEPING FOR SEAFARERS) RULES, 2014

Preamble - MERCHANT SHIPPING (STANDARDS OF TRAINING, CERTIFICATION AND WATCH-KEEPING FOR SEAFARERS) RULES, 2014

MERCHANT SHIPPING (STANDARDS OF TRAINING, CERTIFICATION AND WATCH-KEEPING FOR SEAFARERS) RULES, 2014

PREAMBLE

In exercise of the powers conferred by sub-section (4) of section 78 and sections 87, 88, 98, 456, 457 and 458 of the Merchant Shipping Act, 1958 (44 of 1958) and in supersession Merchant Shipping ( Standard of Training, Certification and watch keeping for Seafarers) Rules, 1998, except as respects thing done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely:--

Rule 1 - Short title and commencement

(1) These rules may be called the Merchant Shipping (Standards of Training, Certification and Watch-keeping for Seafarers) Rules, 2014.

(2) These rules shall come into force on the date of their publication in the Official Gazette.

Rule 2 - Application

(1) These rules shall apply to,--

(a) any candidate who is a citizen of India; and

(b) any other candidate who is not a citizen of India and is permitted by the Chief Examiner concerned to be examined, assessed and certified under these rules.

Rule 3 - Objective

(1) The objective of these rules is to give full and complete effect of implementation to the amended provisions of International Convention on Standards of Training, Certification and Watch-keeping for Seafarers, 1978 as adopted by Conference of Parties to STCW Convention in Manila on 25th June, 2010 and relevant national requirements.

Rule 4 - Definitions

In these rules, unless the context otherwise requires,--

(1) "Able seafarer deck" means a rating qualified in accordance with the provisions of rule 34 in chapter II of these rules;

(2) "Able seafarer engine" means a rating qualified in accordance with the provisions of rule 47 in chapter III of these rules;

(3) "Act" means the Merchant Shipping Act, 1958 (44 of 1958);

(4) "Approved" means approved by the Director General of Shipping or the Chief Examiner concerned as the case may be;

(5) "Approved sea-going service" means service on board a ship relevant to the issue or revalidation of a certificate or other qualification as approved by the Chief Examiner concerned as prescribed in the Approved training, examination and assessment programme;

(6) "Approved training course" means a course approved by the Director General of Shipping conducted in a training institute for the purpose of issuance of certificate of competency, certificate of proficiency, endorsement, upgradation and revalidation;

(7) "Approved training, examination and assessment programme" means the programme of training and assessment of seafarers as approved by the Director General of Shipping specifying the complete scheme of training and standards including examination and assessments for the purpose of issuance of certificates or endorsements under these rules;

(8) "Approved training institute" means a training institute approved by the Director General of Shipping;

(9) "Assessment Centre" means a centre designated by the Director General of Shipping responsible for assessment of candidates and maintaining records for the purposes of assessment;

(10) "Assistant Engineer Officer" means a person under training to become a certificated engineer officer and includes a "Trainee marine engineer" or "Engine cadet" or "Junior engineer";

(11) "Certificate of competency" means a certificate issued, and endorsed for masters, officers and Global Maritime Distress & Safety Systems radio operators in accordance with the provisions of the Act and these rules, made there under entitling the lawful holder thereof to serve in the capacity and perform the functions involved at the level of responsibility specified therein;

(12) "Certificate of proficiency" means a certificate, other than a certificate of competency, issued to a seafarer, stating that the relevant requirements of training, competencies or sea-going service in the STCW Convention and under these rules have been met;

(13) "Chemical tanker" means a ship constructed or adapted and used for the carriage in bulk of any liquid product listed in chapter 17 of the International Bulk Chemical Code;

(14) "Chief Engineer Officer" means the senior engineer officer responsible for the mechanical propulsion and the operation and maintenance of mechanical, electrical and allied installations of the ship;

(15) "Chief Examiner" means the Nautical Adviser to the Government of India for Master and Deck Department personnel or the Chief Surveyor with the Government of India for Engine Department personnel as the case may be;

(16) "Chief Mate" means the officer next in rank to the master and upon whom the command of the ship shall fall in the event of the incapacity of the master;

(17) "Company" means the owner of the ship or any other organisation or person such as the manager or the bareboat charterer, who has assumed the responsibility for operation of the ship from the ship-owner and who, on assuming such responsibility, has agreed to take over all the duties and responsibilities imposed on the company by the STCW Convention and these rules;

(18) "Deck officer" means an officer qualified in accordance with the provisions of chapter II;

(19) "Documentary evidence" means documentation, other than a certificate of competency or certificate of proficiency, used to establish that the relevant requirements of the STCW Convention and these rules have been met;

(20) "Electro-technical officer" means an officer qualified in accordance with the provisions of rule 48;

(21) "Electro-technical rating" means a rating qualified in accordance with the provisions of rule 49;

(22) "Engineer officer" means an officer qualified in accordance with the provisions under of chapter III;

(23) "Examiner" means Principal Officer Nautical, Deputy Nautical Adviser, Nautical Surveyor or Principal Officer Engineering, Deputy Chief Surveyor, Engineer and Ship Surveyor, Radio Surveyor as the case may be, appointed under section 79 of the Act;

(24) "Form" means a form appended to these rules;

(25) "Function" means a group of tasks, duties and responsibilities, as specified in the STCW Code, necessary for ship operation, safety of life at sea, security or protection of the Marine environment;

(26) "Global Maritime Distress & Safety Systems radio operator" means a person who is qualified in accordance with the provisions of chapter IV;

(27) "ISM Code" means the International Safety Management Code for the safe operation of ships and for pollution prevention;

(28) "ISPS Code" means the International Ship and Port Facility Security Code;

(29) "liquefied gas tanker" means a ship constructed or adapted and used for the carriage in bulk of any liquefied gas or other product listed in chapter 19 of the International Gas Carrier Code;

(30) "Master" means the person having lawful command of a ship;

(31) "Month" means a calendar month or thirty days made up of periods of less than one month;

(32) "Near-Coastal Voyages" means voyages in the vicinity of a party as defined by the party concerned.

(33) The Near-Coastal Voyages-India (NCV) the coastal tradeon voyages from any port or place in Bangladesh, India, Maldives, Myanmar and Sri Lanka and any other country in the vicinity with whom an undertaking is signed by India to any other port or place in these countries;

(34) "Officer" means a member of the crew, other than the Master, designated as such;

(35) "Oil tanker" means a ship constructed and used for the carriage of petroleum and petroleum products in bulk;

(36) "Party" means a State for which the STCW Convention has entered into force;

(37) "Passenger ship" means passenger ship as defined in the International Convention for the Safety of Life at Sea, 1974;

(38) "propulsion power" means the total maximum continuous rated output power, in kilowatts, of all the ship's main propulsion machinery which appears on the ship's certificate of registry;

(39) "radio duties" include, as appropriate, watch-keeping and technical maintenance and repairs conducted in accordance with the radio regulations made under the Indian Telegraph Act, 1885 (13 of 1885) and the International Convention for the Safety of Life at Sea, 1974;

(40) "radio operator" means a person holding an appropriate certificate issued or recognised under the provisions of radio regulations;

(41) "rating" means a member of the ship's crew other than the master or an officer;

(42) "regulations" means regulations contained in the annex to the STCW Convention;

(43) "ro-ro passenger ship" means a passenger ship with ro-ro spaces or special category spaces as defined in the International Convention for the Safety of Life at Sea, 1974;

(44) "Second Engineer Officer" means the Engineer Officer next in rank to the Chief Engineer Officer and upon whom the responsibility for the mechanical propulsion and the operation and maintenance of mechanical, electrical and allied installations of the ship will fall in the event of the incapacity of the Chief Engineer Officer;

(45) "security duties" include all security tasks and duties on board ships as defined under Chapter XI-2 of the International Convention for the Safety of Life at Sea, 1974 and the International Ship and Port Facility Security Code;

(46) "Ship Security Officer" means the person on board the ship, accountable to the master, designated by the company as responsible for the security of the ship including implementation and maintenance of the ship security plan and liaison with the company security officer and port facility security officers;

(47) "Structured shipboard training programme" means an on-board training programme to ensure that the quality of approved seagoing service is planned and monitored by the company, supervised by the master and documented in training record book, as approved by the concerned Chief examiner;

(48) "STCW Code" means the Seafarers' Training, Certification and Watch-keeping Code, 1995; as amended.

(49) "STCW Convention" means the International Convention on Standards of Training, Certification and Watch-keeping for Seafarers, 1978 as amended from time to time;

(50) "Year" means a calendar year;

(51) words and phrases used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them.

Rule 5 - Certificates and endorsements

(1) A Certificate of competency may be issued for the following grades, namely:- -

(a) Second Mate of a Foreign-going Ship;

(b) First Mate of a Foreign-going Ship;

(d) Extra Master;

(e) Navigational Watch-keeping Officer;

(f) Mate of a Home Trade Ship;

(g) Master of a Home Trade Ship;

(h) Marine Engineer Officer Class IV;

(i) Marine Engineer Officer Class III;

(j) Marine Engineer Officer Class II;

(k) Marine Engineer Officer Class I; (l) Extra First Class Engineer;

(m) Chief Mate of a ship of between 500 and 6,000 gross tonnage operating in Near-Coastal Voyages;

(n) Master of a ship of between 500 and 6,000 gross tonnage operating in Near-Coastal Voyages;

(o) Officer in Charge of a navigational watch of a ship of less than 500 gross tonnage engaged on Near-Coastal Voyages;

(p) Master of a ship of less than 500 gross tonnage engaged on Near-Coastal Voyages;

(q) Marine Engineer Officer Class I -Near-Coastal Voyages (between 3000 and 8000kW);

(r) Marine Engineer Officer Class II -Near-Coastal Voyages (between 3000 and 8000kW);

(s) Electro Technical Officer; and

(t) Global Maritime Distress and Safety System Radio Operator

(2) A Certificate of proficiency may be issued for the following, namely:--

(a) Rating forming part of a navigational watch;

(b) Able Seafarer Deck;

(d) Able Seafarer Engine;

(e) Electro Technical Rating;

(f) Basic training for oil, or as the case may be, chemical tanker cargo operations;

(g) Advanced training for oil tanker cargo operations;

(h) Advanced training for chemical tanker cargo operations;

(i) Basic training for liquefied gas tanker cargo operations;

(j) Advanced training for liquefied gas tanker cargo operations;

(k) Crowd management training;

(l) Safety training for personnel providing direct services to passengers in passenger spaces;

(m) Crisis management and human behaviour training;

(n) Passenger safety, cargo safety and hull integrity training;

(o) Personal survival techniques;

(p) Fire prevention and fire fighting;

(q) Elementary first aid;

(r) Personal safety and social responsibilities;

(s) Proficiency in survival craft and rescue boats other than fast rescue boats;

(t) Proficiency in fast rescue boats;

(u) Advanced fire fighting;

(v) Medical first aid;

(w) Medical care;

(x) Security awareness training;

(y) Seafarers with designated security duties; and

(z) Ship Security Officer.

(3) Certificates of competency shall be issued only by the Chief Examiner concerned on behalf of the Government of India, following verification of the authenticity and validity of any necessary documentary evidence.

(4) Certificates shall be issued to masters and officers by an examiner only on behalf of the Government of India in according with the Regulation V/1-1 and V/1-2 of the STCW Convention.

(5) In respect of radio operators, the Chief Examiner or examiners concerned may issue a separate certificate of competency indicating that the holder has the additional knowledge required by applicable rules of chapter I, IV and VI to a candidate holding appropriate certificate issued by the Ministry of Communications, Government of India.

(6) The endorsement required by article VI of the STCW Convention to attest the issue of a certificate shall be issued only after all the requirements of the STCW Convention have been complied with.

(7) Endorsements may be incorporated in the format of the certificates being issued as provided in section A-I/2 of the STCW Code, paragraph 1 and if issued separately, the form of endorsement shall be as provided in paragraph 2, of the said section.

(8) The endorsements for recognition under STCW Convention regulation I/10 for,--

(a) a certificate of competency; or

(b) a certificate of proficiency issued to masters and officers in accordance with the provisions of STCW Convention regulations V/1-1 and V/1-2, shall be attested for its recognition only after ensuring the authenticity and validity of the certificate.

(9) The endorsement referred to in sub-rule (8) be issued if all requirements of the STCW Convention have been complied with and the form of the endorsement shall be made in Form 32 and Form 33 appended to these rules.

(10) The endorsements referred to in sub rules (8) and (9) shall,--

(a) be issued as separate documents;

(b) be issued by the Examiner only;

(d) expire as soon as the certificate endorsed expires or is withdrawn, suspended or cancelled by the Party who issued it.

(11) The capacity in which the holder of an endorsement for recognition of certificate is authorised to serve shall be identified in the form of endorsement in terms identical to those used in the applicable safe manning documents.

(12) Subject to the provisions of regulation 1/10 contained in paragraph 5 of sub rule (5) of rule 13, any certificate required by these rules must be kept available in its original form on board the ship on which the holder is serving.

(13) The Chief Examiner concerned shall ensure that certificates are issued only to candidates who comply with the requirements of these rules.

(14) The Chief Examiner concerned, by means of endorsement on the certificate of competency may restrict, limit or enable the holder thereof to serve in the capacity and perform the functions involved at the level of responsibility specified therein.

(15) Candidates for certification shall provide proof:

(a) of their identity;

(b) of their age;

(d) of having completed the approved sea going service and any related compulsory training required by these rules for the certificate applied for; and

(e) that they meet the standards of competence prescribed by these rules for the capacities, functions and levels that are identified in the certificate or endorsement.

(16) The Chief Examiner concerned shall maintain a register or registers of all certificates and endorsements for masters, officers, and as applicable, ratings which are issued, have expired or have been revalidated, suspended, cancelled or reported lost or destroyed and of dispensations issued.

(17) The Chief Examiner concerned shall make available information on the status of such certificates of competency, endorsements and dispensations to other Parties to the STCW Convention and companies which request verification of the authenticity and validity of certificates produced to them by seafarers seeking recognition of their certificates under STCW Convention regulation I/10 or employment on board ship.

(18) The information referred to in sub-rule (17) shall be made available in English language through electronic means latest by the 1st January, 2017.

Rule 6 - Principles governing Near-Coastal Voyages

(1) The Director General of Shipping shall not impose training; experience or certification requirements on the seafarers serving on board the ships entitled to fly the flag of another Party to the STCW Convention and engaged on Near-Coastal Voyages in a manner resulting in more stringent requirements for such seafarers than for seafarers serving on board Indian flag ships.

(2) The Director General of Shipping affording the ships the benefits of the near-coastal voyage provision of the STCW Convention, which includes voyages off the coast of other Parties within the limits of their Near-Coastal Voyages, shall enter into an undertaking with the Parties concerned specifying the details of involved trading areas and other relevant conditions.

(3) The Director General of Shipping shall prescribe training, experience and certification requirements for seafarers serving on Indian flag ships when regularly engaged on Near-Coastal Voyages off the coast of another Party, which shall be at least equal to those of the Party, off whose coast the ship is engaged provided that they do not exceed the requirements of the Convention in respect of ships not engaged on Near-Coastal Voyages. Seafarers serving on a ship which extend its voyage beyond what is defined as a near-coastal voyage and enters water not covered by that definition shall fulfill the appropriate competency requirement of the STCW Convention and these rules.

(4) The Director General of Shipping may afford a ship which is entitled to fly Indian flag the benefits of the near-coastal voyage provisions of the STCW Convention when it is regularly engaged off the coast of a non-Party on Near-Coastal Voyages, provided an undertaking is entered into with the country concerned specifying the details of involved trading areas and other relevant conditions.

(5) The certificates of seafarers issued by the Chief Examiner concerned for its defined Near-Coastal Voyages limits may be accepted by other Parties for service in their defined Near-Coastal Voyages limits, provided the Parties concerned enter into an undertaking specifying the details of involved trading areas and other relevant conditions thereof.

(6) The Director General of Shipping while defining Near-Coastal Voyages shall,

(a) meet the principles governing Near-Coastal Voyages specified in section A-I/3 of STCW Code;

(b) communicate to the Secretary-General of the International Maritime Organization, in conformity with the requirements of regulation I/7 of the STCW Convention, the details of the provisions adopted; and

(c) incorporate the Near-Coastal Voyages limits in the certificates or endorsements issued pursuant to paragraph 5,6,7 of regulation I/2, of the STCW Convention.

Rule 7 - Control Procedures

(1) Control exercised by a duly authorised surveyor under article X of the STCW Convention shall be limited to the following namely:--

(a) all seafarers serving on board who are required to be certified in accordance with the STCW Convention hold an appropriate certificate or a valid dispensation, or provide documentary proof that an application for an endorsement has been submitted to the administration in accordance with sub rule (5) of rule 13;

(b) the numbers and certificates of the seafarers serving on board are in conformity with the applicable safe manning document; and

(c) the assessment, in accordance with section A-1/4 of the STCW Code, of the ability of the seafarers of the ship to maintain watch-keeping and security standards, as appropriate, as required by the STCW convention if there are clear grounds for believing that such standards are not being maintained because any of the following have occurred:

(i) the ship has been involved in a collision, grounding or stranding, or

(ii) there has been a discharge of substances from the ship when under way, at anchor or at berth which is illegal under any international convention, or

(iii) the ship has been maneuvered in an erratic or unsafe manner whereby routing measures as adopted by the International Maritime Organization or safe navigation practices and procedures have not been followed, or

(iv) the ship is otherwise being operated in such a manner as to pose a danger to persons, property, the environment, or a compromise to security.

(2) Failure to correct any of the deficiencies referred to in paragraph 2 of regulation I/4 of STCW Convention, in so far as it has been determined by the duly authorised surveyor carrying out the control that they pose a danger to persons, property or the environment, shall be the grounds under article X of the STCW Convention to detain a ship.

Rule 8 - Investigation of incidents and prevention of unlawful practices

The Director General of Shipping shall establish processes and procedures for the impartial investigation of any reported incompetency, act, omission or compromise to security that may pose a direct threat to safety of life or property at sea or to the marine environment by the holders of certificates or endorsements issued by the Chief Examiner concerned in connection with their performances of duties related to their certificates and for the withdrawal, suspension and cancellation of such certificates for such cause and for the prevention of fraud, as per the provision under the Merchant Shipping (Cancellation or Suspension of Certificate of Competency) Rules, 2003, as applied.

(2) The Director General of Shipping shall take measures in accordance with the provision contained in Chapter IX of these rules, to prevent fraud and other unlawful practices involving certificates and endorsements issued.

Rule 9 - Training and assessment

(1) The Director General of Shipping shall designate assessment centres which shall,-

(a) assess and maintain records of candidates with regard to their sea-going service, ashore and on-board training, courses attended, examinations and assessments completed and certificates held by the seafarers;

(b) examine the documentary evidence that the candidate has fulfilled the eligibility criteria for joining an approved training and assessment programme; and

(c) assist the Chief Examiner or Examiner concerned, as the case may be, in the conduct of online, written, oral and practical examinations and assessment on completion of the approved training and assessment programme for each function.

(2) The Chief Examiner concerned shall ensure that,--

(a) the training and assessment of seafarers, including e-learning and distance learning, as required under the STCW Convention and these rules are administered, supervised and monitored in accordance with the provisions of section A-I/6 of the STCW Code; and

(b) persons responsible for imparting training and assessment of competence of seafarers, as required under the STCW Convention and these rules, are appropriately qualified in accordance with the provisions of section A-I/6 of the STCW Code for the type and level of training or assessment involved.

(3) The Company shall ensure that,

(a) all the structured shipboard training programmes are planned and monitored to meet the applicable standards of competence as specified by the STCW Convention and these rules; and

(b) seafarers are guided to achieve the required levels of competence as specified in the STCW Convention.

Rule 10 - Communication of information

In addition to the information required to be communicated by article IV, the Director General of Shipping shall provide to the Secretary-General of the International Maritime Organization, within the time periods and in the format as specified in section A-I/7 of the STCW Code, such other information as may be required by the STCW Code on other steps taken to give the STCW Convention full and complete effect.

Rule 11 - Quality standards

(1) The Director General of Shipping shall in accordance with the provisions of section A-I/8 of the STCW Code ensure that all training, assessment of competence, certification, including medical certification, endorsement, revalidation activities under his authority and record keeping are continuously monitored through a quality standards system to ensure achievement of defined objectives, including the qualifications and experience of instructors and assessors.

(2) The Director General of Shipping shall ensure that an evaluation is periodically undertaken, in accordance with the provisions of section A-1/8 of the STCW Code, by qualified persons who are not themselves involved in the activities concerned.

(3) The evaluation referred to 8 in sub-rule (7) shall include all changes to national regulations and procedures in compliance with the amendments to the STCW Convention and STCW Code, with dates of entry into force later than the date information was communicated to the Secretary-General of the International Maritime Organization.

(4) The Director General of Shipping shall once in five years communicate the report containing results of the evaluation required by sub-rule (2) and sub-rule (3) to the International Maritime Organization in accordance with the format specified in section A-I/7 of the STCW Code.

Rule 12 - Medical standards

(1) The standards of medical fitness for seafarers and the issue of medical certificates shall be in accordance with the provisions of the Merchant Shipping (Medical Examination) Rules 2000 and taking into account guidelines adopted by the International Maritime Organization.

(2) Medical certificates shall remain valid for a period of two years; provided that if the seafarer is under the age of 18, the maximum period of validity shall be one year.

(3) If the period of validity of a medical certificate expires in the course of a voyage, then the medical certificate shall continue in force until the next port of call where a medical practitioner recognized by the Director General of Shipping is available, however the period shall not exceed three months.

(4) In urgent cases the Director General of Shipping may permit a seafarer to work without a valid medical certificate until the next port of call where a recognized medical practitioner referred to in sub-rule (3) recognized by the Chief Examiner concerned is available, provided that:

(a) the period of such permission does not exceed three months; and

(b) the seafarer concerned is in possession of an expired medical certificate of recent date.

Rule 13 - Recognition of certificates

(1) The Chief Examiner concerned may recognise, by endorsement in accordance with the paragraph 7 of regulation I/2 of STCW Convention, a certificate issued by or under the authority of another Party to a master, officer or radio operator and that,--

(a) the Director General of Shipping has confirmed, through an evaluation of that Party, which may include inspection of facilities and procedure, that the requirements of the STCW Convention regarding standards of competence, training and certification and quality standards are fully complied with; and

(b) an undertaking is agreed with the Party concerned that prompt notification will be given of any significant change in the arrangements for training and certification in compliance with the STCW Convention.

(2) Candidates who present, for recognition, certificates issued under the provisions of regulations II/2, III/2 or III/3, or issued under regulation VII/1 at the management level, as defined in the STCW Code, shall complete an approved training course to have an appropriate knowledge of the Indian maritime legislation relevant to the functions they are permitted to perform.

(3) Information provided and measures agreed upon under this rule shall be communicated to the Secretary-General of the International Maritime Organization, by the Directorate General of Shipping, in conformity with the requirements of regulation I/7 of the STCW Convention.

(4) Certificates issued by or under the authority of a non-Party shall not be recognized.

(5) Notwithstanding the requirements of paragraph 7 of regulation I/2, of the STCW Convention, the Chief Examiner concerned may if the circumstances require, subject to the provisions of sub rule (1) of this rule, allow a seafarer to serve for a period not exceeding three months on board a ship entitled to fly Indian flag, while holding an appropriate and valid certificate issued and endorsed as required by another Party for use on board that Party's ship but which has not yet been endorsed so as to render it appropriate for service on board ships entitled to fly the Indian flag, provided that necessary documentary proof shall be required that application for an endorsement has been submitted to the Chief Examiner concerned.

(6) Certificates and endorsements issued by a Party under the provisions of STCW Convention regulation 1/10 in recognition of, or attesting the recognition of, a certificate issued by another Party shall not form the basis for recognition of certificate by the Chief Examiner concerned.

Rule 14 - Upgradation and Revalidation of certificates

(1) Every master, officer and radio operator holding a certificate issued or recognized under any Chapter of the STCW Convention other than Chapter VI, who is serving at sea or intends to return to sea after a period ashore, shall, in order to continue to qualify for sea-going service, be required, at intervals not exceeding five years, to

(a) meet the standards of medical fitness as prescribed by these rules; and

(b) establish continued professional competence in accordance with section A-1/11 of the STCW Code.

(2) Every master, officer and radio operator shall, for continuing seagoing service on board ships for which special training requirements have been internationally agreed upon and as may be specified by the Director General of Shipping shall successfully complete approved relevant training.

(3) Every master and officer shall, for continuing seagoing service on board tankers, meet the requirements as provided in sub rule (1), and be required, at intervals not exceeding five years, to establish continued professional competence for tankers in accordance with paragraph 3 of the section A-I/11 of the STCW Code.

(4) For the purpose of updating the knowledge of masters, officers and radio operators, the companies shall ensure that the texts of recent changes in national and international regulations concerning the safety of life at sea, security and the protection of the marine environment are made available to ships.

(5) For the purpose of upgradation of certificates of competency issued under STCW Convention, the act and the rules made there under;

(a) the Chief Examiner concerned shall determine the need for requiring the holders of certificate issued before the 1st January, 2017 to undergo appropriate refresher and updating training or assessment and formulate the structure of refresher and updating courses as provided under section A-1/11 of STCW Code.

(b) every seafarer who holds a certificate may apply for revalidation and upgrading and such candidate shall,

(i) meet the standards of medical fitness as prescribed in these rules;

(ii) complete an approved refresher and updating course;

(d) be issued with a certificate or endorsement regarding complying with the requirements of the STCW Convention.

Rule 15 - Use of simulators

(1) The performance standards and other provisions set forth in section A-I/12 of the STCW Convention and such other requirements as are provided in part A of the STCW Code for any certificate concerned shall be complied with in respect of,--

(a) all mandatory simulator-based training;

(b) any assessment of competency which is carried out by means of a simulator; and

Rule 16 - Conduct of trials

For the purpose of these rules, the term "trial" means an experiment or series of experiments, conducted over a limited period, which may involve the use of automated or integrated systems in order to evaluate alternative methods of performing specific duties or satisfying particular arrangements as provided by the STCW Convention, which shall provide at least the same degree of safety, security and pollution prevention as prescribed under these rules.

(2) The Director General of Shipping shall authorize ships to participate in trial and conduct of trial in compliance with the provisions of the STCW Convention.

Rule 17 - Responsibilities of companies

(1) The companies shall be responsible for the assignment of seafarers for service in their ships in accordance with the provisions of the STCW Convention and these rules and shall require every such company to ensure that,-

(a) each seafarer assigned to any of its ships holds an appropriate certificate in accordance with the provisions of the STCW Convention and as established by these rules;

(b) its ships are manned in compliance with the applicable safe manning requirements;

(c) seafarers assigned to any of its ships have received refresher and updating training as required by the STCW Convention and these rules;

(d) documentation and data including their experience, training, medical fitness and competency in assigned duties relevant to all seafarers employed on its ships are maintained and readily accessible for scrutiny;

(e) seafarers, on being assigned to any of its ships, are familiarized with their specific duties and with all ship arrangements including structured shipboard training programme, installations, equipment, procedures and ship characteristics that are relevant to their routine or emergency duties;

(f) the ship's complement can effectively co-ordinate their activities in an emergency situation and in performing functions vital to safety, security and to the prevention or mitigation of pollution; and

(g) at all times on board its ships there shall be effective oral communication in accordance with paragraph 3 and 4 of regulation 14, of Chapter V the International Convention for the Safety of Life at Sea, 1974.

Rule 18 - Transitional provisions

(1) Until 1st January 2017, the Chief Examiner concerned may continue to issue, recognize and endorse certificates in accordance with the provisions of the STCW Convention, the act and the rules made there under prior to the commencement of these rules in respect of those seafarers who commenced approved seagoing service, an approved education and training programme or an approved training course before 1 July 2013.

(2) Until 1st January 2017, the Chief Examiner concerned may continue to renew and revalidate certificates and endorsements in accordance with the provisions of the STCW Convention, the act and the rules made there under;

(3) Notwithstanding anything contained sub-rule (1) and sub-rule (2), the Director General of Shipping may impose any measures to ensure early implementation of the STCW Convention and these rules.

Rule 19 - Personnel of Indian Navy, Coast Guard and Inland Vessels

(1) Personnel of Indian Navy, Coast Guard and Inland Vessels who intend to become holders of a certificate of competency or certificate of proficiency complying with the requirements of these rules shall be required to successfully complete approved training and assessment programme prior to issuance of such certificate. Such candidate's existing experience and qualifications shall form the basis for comparison of their standards with those specified in the STCW Convention and the STCW Code as well as those prescribed under these rules and for determining the required merchant ship sea-going service and requirements to undergo approved training and assessment programme.

(2) The Director General of Shipping shall, inspect the training and assessment facilities, procedure for certification, issuance of degrees, criteria for promotions in ranks, medical standards and other relevant details of the Indian Navy, Coast Guard and Inland Vessels to evaluate the standards and skills of their personnel which shall form the basis for comparison of their standards with those as specified in the STCW Convention, STCW Code and these rules.

Rule 20 - Minimum requirements for certification of officer in charge of a navigational watch (Second Mate of a foreign-going ship) on ships of 500 gross tonnage or more

(1) Every officer in charge of a navigational watch serving on a sea-going ship of 500 gross tonnage or more shall hold a certificate of competency in Form 1.

(2) Every candidate for certification shall,--

(a) be not less than eighteen years of age on the date of issue of Certificate;

(b) have approved sea-going service of not less than twelve months as part of an approved training and assessment programme which includes on-board training that meets the requirements of section A-II/1 of the STCW Code and is documented in an approved training record book, or otherwise have approved sea-going service of not less than thirty six months in the deck department;

(c) have performed bridge watch-keeping duties for a period of not less than six months during the required approved sea-going service under the supervision of the Master or a qualified officer;

(d) meet the applicable requirements of Chapter IV for performing designated radio duties;

(e) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-II/1 of the STCW Code; and

(f) meet the standard of competence specified in paragraph 2 of section A-VI/1, paragraphs 1 to 4 of section A-VI/2, paragraphs 1 to 4 of section A-VI/3 and paragraphs 1 to 3 of section A-VI/4 of the STCW Code.

Rule 21 - Minimum requirements for certification of Chief Mate (First Mate of a foreign-going ship) on ships of 3000 gross tonnage or more

(1) Every Chief Mate on a sea-going ship of 3000 gross tonnage or more shall hold a certificate of competency in Form 2.

(2) Every candidate for certification shall,--

(a) hold a certificate of competency as officer in charge of a navigational watch (Second Mate of a foreign-going ship) on ships of 500 gross tonnage or more;

(b) have approved sea-going service for a period of not less than eighteen months on ships of 500 gross tonnage or more of which not less than six months of approved sea-going service on ships of 3000 gross tonnage or more as officer in charge of a navigational watch; and

(c) have completed approved education, training, examination and assessment and meet the standard of competence specified in section A-II/2 of the STCW Code for masters and Chief Mates on ships of 3000 gross tonnage or more.

Rule 22 - Minimum requirements for certification of Master (Master of a foreign-going ship) on ships of 3000 gross tonnage or more

(1) Every Master on a sea-going ship of 3000 gross tonnage or more shall hold a certificate of competency in Form 3.

(2) Every candidate for certification shall,

(a) hold a certificate of competency as Chief Mate (First mate of a foreign-going ship) on ships of 3000 gross tonnage or more;

(b) have approved sea-going service as an officer in charge of a navigational watch on ships of 500 gross tonnage or more for a period of not less than thirty six months, which shall include not less than eighteen months on ships of 3000 gross tonnage or more; and twelve months on ships of 500 gross tonnage or more, as holder of certificate of competency clause (a).

(c) Fromthe afore said total of 36 months sea-going service, at least 12 months sea-going service should be performed after obtaining a certificate of competency mentioned in clause (a) of which at least six months of sea service should be on ships of 3000 gross tonnage or more: Provided that the period of thirty six months shall be reduced to thirty months, if twelve months of such seagoing service has been served as Chief Mate on ships of 3000 gross tonnage or more, or pro rata;

(d) have completed approved advanced ship management course;

(e) have completed approved simulator training course in ship handling and manoeuvring; and

(f) have completed approved examination and assessment.

Rule 23 - Minimum requirements for certification of Extra Master

(1) An Extra Master certificate of competency in Form 4 is a higher grade certificate than any other certificate of competency as Master or Mate of a foreign going ship or a ship operating in Near-Coastal Voyages or navigational watch keeping officer and is an evidence that the candidate has attained a higher level of professional excellence.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Master (Master of a foreign-going ship) on ships of 3000 gross tonnage or more;

(b) have completed an approved education, training, examination and assessment.

(3) Every candidate who meets the requirements of this rule shall be issued with an Extra Master certificate of competency. This shall be issued in addition to the certificate of competency as Master (Master of a foreign-going ship) on ships of 3000 gross tonnage or more as per regulation II/2 of STCW Convention and section A-II/2 of the STCW Code and rule 22 of these rules held by the candidate.

Rule 24 - Minimum requirements for certification of Chief Mate (First Mate of a foreign-going ship) on ships of between 500 and 3,000 gross tonnage

(1) Every Chief Mate (First Mate of a foreign-going ship) on a sea-going ship of between 500 and 3,000 gross tonnage shall hold a certificate of competency in Form 5.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as officer in charge of a navigational watch (Second Mate of a foreign-going ship) on ships of 500 gross tonnage or more;

(b) have approved sea-going service of not less than six months in the capacity of officer in charge of a navigational watch on ships of 500 gross tonnage or more; and

(c) have completed approved education, training, examination and assessment and meet the standards of competence as specified in section A-II/2 of the STCW Code for Masters and Chief Mates on ships of between 500 and 3,000 gross tonnage.

Rule 25 - Minimum requirements for certification of Master (Master of a foreign-going ship) on ships of between 500 and 3,000 gross tonnage

(1) Every Master on a sea-going ship of between 500 and 3,000 gross tonnage shall hold a certificate of competency in Form 6.

(2) Every candidate for the certification shall,

(a) hold a certificate of competency as Chief Mate (First Mate of a foreign-going ship) on ships of between 500 and 3,000 gross tonnage;

(b) have approved sea-going service as an officer in charge of a navigational watch on ships of 500 gross tonnage or more for a period of not less than thirty six months, which shall include not less than twelve months on ships of 500 gross tonnage or more as holder of certificate of competency in clause (a)

Provided, the period of thirty six months shall be reduced to twenty four months, if twelve months of such sea-going service has been served as Chief Mate on ships of 500 gross tonnage or more, or pro rata;

(d) have completed an approved simulator training course in ship handling and manoeuvring; and

(e) have completed an approved examination and assessment.

Rule 26 - Minimum requirements for certification of Officer in Charge of a Navigational watch (Navigational Watch-keeping Officer) on ships of between 500 and 6000 gross tonnage operating in Near-Coastal Voyages

(1) Every officer in charge of a navigational watch serving on a sea-going ship of between 500 and 6000 gross tonnage, operating in Near-Coastal Voyages shall hold a certificate of competency in Form 7.

(2) Every candidate for the certification shall,--

(a) be not less than eighteen years of age on the date of issue of certificate;

(b) have approved sea-going service of not less than twelve months as part of an approved training and assessment programme which includes on-board training that meets the requirements of section A-II/1 of the STCW Code as applicable to ships operating in Near Coastal Voyages and is documented in an approved training record book, or otherwise have approved sea-going service of not less than thirty six months.

(c) have performed, bridge watch-keeping duties for a period of not less than six months during the required sea-going service under the supervision of the Master or a qualified officer;

(d) meet the applicable requirements of Chapter IV for performing designated radio duties;

(e) have completed approved education, training, examination, and assessment and meet the standard of competence as specified in section A-II/1 of the STCW Code as applicable to ships engaged on Near Coastal Voyages; and

(f) meet the standards of competence specified in paragraphs 2 of section A-VI/1,, paragraphs 1 to 4 of section A-VI/2, paragraphs 1 to 4 of section A-VI/3, and paragraphs 1 to 3 of section A-VI/4 of the STCW Code.

Rule 27 - Minimum requirements for certification of Chief Mate on ships of between 500 and 6000 gross tonnage engaged on Near-Coastal Voyages

(1) Every Chief Mate on a sea-going ship of between 500 and 6000 gross tonnage operating in Near Coastal Voyages shall hold a certificate of competency in Form 8.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Officer in Charge of a Navigational Watch (Navigational Watch-keeping Officer) on ships of 500 gross tonnage or more engaged on Near-Coastal Voyages;

(b) have approved sea-going service of not less than twelve months as officer in charge of a navigational watch on ships of 500 gross tonnage or more engaged on Near Coastal Voyages; and

(c) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-II/2 of the STCW Code as applicable for masters and Chief Mates on ships of between 500 and 6000 gross tonnage engaged on Near Coastal Voyages.

Rule 28 - Minimum requirements for certification of Master on ships of between 500 and 6000 gross tonnage operating in Near-Coastal Voyages

(1) Every Master on a sea-going ship of between 500 and 6000 gross tonnage operating in Near Coastal Voyages shall hold a certificate of competency in Form 9.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Chief Mate operating in Near Coastal Voyages on ships of between 500 and 6000 gross tonnage;

(b) have approved sea-going service as an Officer in Charge of a Navigational Watch on ships of 500 gross tonnage or more engaged on Near Coastal Voyages for a period of not less than thirty six months, which shall include not less than twelve months on ships of 500 gross tonnage or more as holder of certificate of competency in clause (a):

Provided that the period of thirty six months shall be reduced to thirty months, if twelve months of such sea-going service has been served as Chief Mate on ships of 500 gross tonnage or more engaged on Near-Coastal Voyages, or pro rata;

(d) have completed an approved simulator training course in ship handling and maneuvering; and

(e) have completed an approved examination and assessment.

Rule 29 - Minimum requirements for certification of Officers in Charge of a Navigational Watch on ships of less than 500 gross tonnage not engaged on Near-Coastal Voyages

Every officer in charge of a navigational watch serving on a sea-going ship of less than 500 gross tonnage not engaged on Near-Coastal Voyages shall hold a certificate of competency as Officer in Charge of a Navigational Watch on ships of 500 gross tonnage or more in Form 1.

Rule 30 - Minimum requirement for certification of Masters on ships of less than 500 gross tonnage not engaged on Near-Coastal Voyages

Every master serving on a sea-going ship of less than 500 gross tonnage not engaged on Near-Coastal Voyages shall hold a certificate of competency as Master on ships of between 500 and 3000 gross tonnage in Form 6.

Rule 31 - Minimum requirement for certification of Officers in Charge of a Navigational Watch on ships of less than 500 gross tonnage engaged on Near-Coastal Voyages

(1) Every Officer in Charge of a Navigational Watch on a sea-going ship of less than 500 gross tonnage engaged on Near-Coastal Voyages shall hold a certificate of competency in Form 10.

(2) Every candidate for certification shall,--

(a) be not less than eighteen years of age on the date of issue of certificate;

(b) have completed,

(i) special training as may be specified from time to time by the Director-General of Shipping, including not less than twelve months approved seagoing service, or

(ii) approved sea-going service in the deck department of not less than thirty six months;

(d) have completed approved education, training, examination and assessment and meet the standards of competence specified in section A-II/3 of the STCW Code for Officers in Charge of a Navigational Watch on ships of less than 500 gross tonnage engaged on Near-Coastal Voyages; and

(e) meet the standard of competence specified in paragraph 2 of section A-VI/1, paragraphs 1 to 4 of section A-VI/2, paragraphs 1 to 4 of section A-VI/3 and paragraphs 1 to 3 of section A-VI/4 of the STCW Code.

Rule 32 - Minimum requirement for certification of Masters on ships of less than 500 gross tonnage engaged on Near-Coastal Voyages

(1) Every Master serving on a sea-going ship of less than 500 gross tonnage engaged on Near Coastal Voyages shall hold a certificate of competency in Form 11.

(2) Every candidate for certification shall,

(a) be not less than twenty years of age on the date of issue of certificate;

(b) have approved sea-going service of not less than twelve months as Officer in Charge of a Navigational Watch on a sea-going ship of less than 500 gross tonnage engaged on Near-Coastal Voyages;

(c) have completed approved education, training, examination and assessment and meet the standards of competence specified in section A-II/3 of the STCW Code for Masters on ships of less than 500 gross tonnage engaged on Near-Coastal Voyages.

Rule 33 - Minimum requirements for certification of ratings forming part of a navigational watch

(1) Every rating forming part of a navigational watch on a sea-going ship of 500 gross tonnage or more, other than ratings under training and ratings whose duties while on watch are of an unskilled nature, shall hold a certificate of proficiency to perform such duties.

(2) Every candidate for the certification shall,--

(a) be not less than eighteen years of age on the date of application;

(b) have completed.

(i) approved sea-going service for a period of not less than fifteen months; or

(ii) approved pre-sea training and approved sea-going service for a period of not less than six months; and

(3) The sea-going service, training and experience as required by sub-clause (i) and (ii) of clause (b) sub-rule (2) shall be associated with navigational watch-keeping functions and shall also involve the performance of duties carried out on board the ship under the direct supervision of the Master or the Officer in Charge of the Navigational Watch or a qualified rating.

Rule 34 - Minimum requirements for certification of ratings as Able Seafarer Deck

(1) Every Able Seafarer Deck serving on a sea-going ship of 500 gross tonnage or more shall hold a certificate of proficiency.

(2) Every candidate for certification shall,--

(a) be not less than eighteen years of age on the date of issue of certificate;

(b) after having obtained certificate of proficiency as a rating forming part of a navigational watch, have approved sea-going service in the deck department of,

(i) not less than eighteen months; or

(ii) not less than twelve months and have completed approved training; and

(3) Every rating who has served in a relevant capacity in the deck department, as specified by the Chief Examiner concerned, for a period of not less than twelve months within the last sixty months preceding the 1 January, 2012, shall be eligible for certification.

Rule 35 - Minimum requirements for certification of Officers in Charge of an Engineering Watch in a manned engine room or designated duty engineers in a periodically unmanned engine room (Marine Engineer Officer Class IV)

(1) Every Officer in Charge of an Engineering Watch serving on a sea-going ship powered by main propulsion machinery of 750 kW propulsion power or more shall hold a certificate of competency in Form 14.

(2) Every candidate for certification shall,--

(a) be not less than eighteen years of age on the date of issue of certificate;

(b) have completed combined workshop skill training and an approved sea-going service of not less than twelve months as part of an approved training programme which includes onboard training that meets the standards of competence as specified in section A-III/1 of the STCW Code and is documented in an approved training record book, or otherwise have completed combined workshop skill training and an approved seagoing service of not less than thirty six months of which not less than thirty months shall be sea-going service in the engine department;

(c) have performed during the required approved sea-going service, engine room certified watch keeping duties for a period of not less than six months under the supervision of the Chief Engineer Officer or a Certified Engineer Officer;

(d) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/1 of the STCW Code; and

Rule 36 - Minimum requirements for certification of Second Engineer Officer on ships powered by main propulsion machinery of 3000 kW propulsion power or more (Marine Engineer Officer Class II)

(1) Every Second Engineer Officer on a sea-going ship powered by main propulsion machinery of 3,000 kW propulsion power or more shall hold a certificate of competency in Form 15.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Marine Engineer Officer Class IV (Officer in Charge of an Engineering Watch);

(b) have not less than twelve months approved sea-going service as qualified engineer officer on ships of 750 kW or more; and

(c) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/2 of the STCW Code.

Rule 37 - Minimum requirements for certification of Chief Engineer Officer on ships powered by main propulsion machinery of 3000 kW propulsion power or more (Marine Engineer Officer Class I)

(1) Every Chief Engineer Officer on a sea-going ship powered by main propulsion machinery of 3000 kW propulsion power or more shall hold a certificate of competency in Form 16.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Marine Engineer Officer Class II (Second Engineer Officer on ships powered by main propulsion machinery of 3000 kW propulsion power or more);

(b) have approved sea-going service as Engineer Officer in Charge of an Engineering Watch on ships of 750 kW or more for a period of not less than thirty six months which shall include not less than twelve months as holder of certificate of competency as provided under clause (a):

Provided that the period of thirty six months shall be reduced to thirty months, if twelve months of such sea-going service has been served as Second Engineer Officer on a sea-going ship powered by main propulsion machinery of 3,000 kW propulsion power or more, or pro rata;

(d) have completed approved simulator training course; and

(e) have completed approved examination and assessment.

Rule 38 - Minimum requirements for certification of Extra First Class Engineer

(1) A certificate of competency as extra First Class Engineer in Form 17 shall be deemed to be of a higher grade than any other certificate of competency as Marine Engineer Officer, Engineer or engine driver of a fishing vessel or engine driver of a sea-going ship.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Chief Engineer Officer for sea-going ships of 3000 kW propulsion power or more (Marine Engineer Officer Class I); and

(b) have completed an approved education, training, examination and assessment programme.

(3) Every candidate who meets requirements of this rule shall be issued with an extra First Class Engineer certificate of competency. This shall be issued in addition to the certificate of competency as Chief Engineer Officer on ships of 3000 kW propulsion power or more (Marine Engineer Officer Class I) as per regulation III/2 of the STCW Convention and section A-III/2 of the STCW Code held by the candidate, and rule 37 of these rules.

Rule 39 - Minimum requirements for certification of Second Engineer Officers on ships powered by main propulsion machinery of between 750 kW and 3,000 kW propulsion power (Marine Engineer Officer Class III - Second Engineer Officer limited to 3000 kW)

(1) Every Second Engineer Officer on a sea-going ship powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power shall hold a certificate of competency in Form 18.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Marine Engineer Officer Class IV (Officer in Charge of an Engineering Watch);

(b) have not less than twelve months of approved seagoing service as qualified Engineer Officer on ships of 750 kW or more, and

(c) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/3 of the STCW Code.

Rule 40 - Minimum requirements for certification of Chief Engineer Officers on ships powered by main propulsion machinery of between 750 kW and 3,000 kW propulsion power (Marine Engineer Officer Class III - Chief Engineer Officer limited to 3000 kW)

(1) Every Chief Engineer Officer on a sea-going ship powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power shall hold a certificate of competency in Form 19.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Marine Engineer Officer Class III - Second Engineer Officer limited to 3000 kW;

(b) have not less than twelve months of approved sea-going service after obtaining certificate of competency as Marine Engineer Officer Class III -Second Engineer Officer - limited to 3000 kW;

(c) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/3 of the STCW Code.

(3) Every Engineer Officer who is qualified to serve as Second Engineer Officer on ships powered by main propulsion machinery of 3,000 kW propulsion power or more, may serve as Chief Engineer Officer on ships powered by main propulsion machinery of less than 3,000 kW propulsion power, provided the certificate is so endorsed.

Rule 41 - Minimum requirements for certification of Officer in Charge of an Engineering Watch in a Manned Engine Room or Designated Duty Engineers in a Periodically Unmanned Engine Room of ships powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power, operating in Near-Coastal Voyages (Marine Engineer Officer Class IV -Near-Coastal Voyages)

(1) Every Officer in Charge of an Engineering Watch serving on a sea-going ship of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages shall hold a certificate of competency in Form 20.

(2) Every candidate for the certification shall,--

(a) be not less than eighteen years of age on the date of application;

(b) have completed combined workshop skill training and an approved sea-going service of not less than twelve months as part of an approved training programme which includes onboard training that meets the standards of competence as specified in section A-III/1 of the STCW Code as applicable to ships engaged on Near-Coastal Voyages and is documented in an approved training record book, or otherwise have completed combined workshop skill training and an approved seagoing service of not less than thirty six months of which not less than thirty months shall be sea-going service in the engine department;

(c) have performed during the required approved sea-going service, engine room watch keeping duties for a period of not less than six months under the supervision of the Chief Engineer Officer or a qualified Engineer Officer;

(d) have completed approved education training, examination and assessment and meet the standard of competence as specified in section A-III/1 of the STCW Code as applicable to ships engaged on Near-Coastal Voyages; and

(e) meet the standard of competence specified in paragraph 2 of section A-VI/1, paragraphs 1 to 4 of section A-VI/2, , paragraphs 1 to 4 of section A-VI/3, paragraphs 1 to 3 of section A-VI/4, of the STCW Code.

Rule 42 - Minimum requirements for certification of Second Engineer Officer on ships powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages (Marine Engineer Officer Class III-Second Engineer Officer -Near-Coastal Voyages)

(1) Every Second Engineer Officer on a sea-going ship powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages, shall hold a certificate of competency in Form 21.

(2) Every candidate for the certification shall,--

(a) hold a certificate as Officer in Charge of an Engineering Watch on ships powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages (Marine Engineer Officer Class IV -Near-Coastal Voyages);

(b) have not less than twelve months approved sea-going service as Engineer Officer in Charge of an Engineering Watch; and

(c) have completed approved education training, examination and assessment and meet the standard of competence as specified in section A-III/3 of the STCW Code as applicable to the ships operating in Near-Coastal Voyages.

Rule 43 - Minimum requirements for certification of Chief Engineer Officer on ships powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages (Marine Engineer Officer Class III -Chief Engineer Officer -Near-Coastal Voyages)

(1) Every Chief Engineer Officer on a sea-going ship powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages shall hold a certificate of competency in Form 22.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Marine Engineer Officer Class III -Second Engineer Officer -Near-Coastal Voyages on a sea-going ship powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages;

(b) have not less than twelve months of approved sea-going service after obtaining certificate of competency as Marine Engineer Officer Class III -Second Engineer Officer -Near-Coastal Voyages;

(d) have completed approved simulator training course; and

(e) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/3 of the STCW Code as applicable to the ships operating in Near-Coastal Voyages.

Rule 44 - Minimum requirements for certification of Second Engineer Officers on ships other than Tankers powered by main propulsion machinery of between 3,000 kW and 8,000 kW propulsion power on Near-Coastal Voyages (Marine Engineer Officer Class II - Near-Coastal Voyages)

(1) Every Second Engineer Officer on a sea-going ship other than tanker powered by main propulsion machinery of between 3,000 kW and 8,000 kW propulsion power engaged on Near-Coastal Voyages shall hold a certificate of competency in Form 23.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Marine Engineer Officer Class IV (Officer in Charge of an Engineering Watch);

(b) have not less than twelve months approved sea-going service as Engineer Officer in charge of an Engineering Watch; and

(c) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/2 of the STCW Code as applicable to ships engaged on Near-Coastal Voyages .

Rule 45 - Minimum requirements for certification of Chief Engineer Officers on ships other than Tankers powered by main propulsion machinery of between 3,000 kW and 8,000 kW propulsion power on Near-Coastal Voyages (Marine Engineer Officer Class I - Near-Coastal Voyages)

(1) Every Chief Engineer Officer on a sea-going ship other than tanker powered by main propulsion machinery of between 3,000 kW and 8,000 kW propulsion power engaged on Near-Coastal Voyages shall hold a certificate of competency in Form 24.

(2) Every candidate for the certification shall,--

(a) hold a certificate of competency as Marine Engineer Officer Class II or Marine Engineer Officer Class II with limitation of upto 8000 kW on Near-Coastal Voyages (Second Engineer Officer on ships powered by main propulsion machinery of 3000 kW propulsion power or more or 3000 kW to 8000 kW engaged on Near-Coastal Voyages);

(d) have completed approved simulator training course; and

(e) have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/2 of the STCW Code as applicable to Near-Coastal Voyages.

Rule 46 - Minimum requirements for certification of ratings forming part of an engine room watch

(1) Every rating forming part of an engine room watch or designated to perform duties in a periodically unmanned engine room on a sea-going ship powered by main propulsion machinery of 750 kW propulsion power or more, other than ratings under training and ratings whose duties while on watch are of an unskilled nature, shall hold a certificate of proficiency to perform such duties.

(2) Every candidate for the certification shall,--

(a) be not less than eighteen years of age on the date of application;

(b) have completed

(i) approved sea-going service for a period of not less than fifteen months; or

(ii) approved pre-sea training or special training and approved sea-going service for a period of not less than six months; and

(3) The sea-going service, training and experience requirements by clause (i) and (ii) of sub-rule (2) shall be associated with engine room watch-keeping functions and shall also involve the performance of duties carried out on board the ship under the direct supervision of the Chief Engineer or the Officer in charge of an Engineering Watch or a certified rating duly documented in an approved rating training record book.

Rule 47 - Minimum requirements for certification of ratings as Able seafarer engine in a manned engine room or designated to perform duties in a periodically unmanned engine room

(1) Every Able seafarer engine serving on a sea-going ship powered by main propulsion machinery of 750 KW propulsion power or more shall hold a certificate of proficiency.

(2) Every candidate for the certification shall,--

(a) be not less than nineteen years of age on the date of application;

(b) meet the requirements for certification as a rating forming part of a watch in a manned engine-room or designated to perform duties in a periodically unmanned engine-room;

(c) after having obtained certificate of proficiency as a rating forming part of an Engineering Watch, have approved sea-going service in the engine department of

(i) not less than twelve months, or

(ii) not less than six months and have completed approved training; and

(d) meets the standard of competence specified in section A-III/5 of the STCW Code.

(3) Rating who has served in a relevant capacity in the engine department for a period of not less than twelve months within the last sixty months preceding the 1st day of January, 2012, shall be eligible for certification.

Rule 48 - Minimum requirements for certification of Electro-Technical Officers

(1) Every Electro-Technical Officer serving on a sea-going ship powered by main propulsion machinery of 750 kW propulsion power or more shall hold a certificate of competency as per Form 27.

(2) Every candidate for the certification shall,--

(a) be not less than eighteen years of age on the last date of application;

(b) have completed not less than twelve months of combined workshop skills training and approved sea-going service of which not less than six months shall be sea-going service as part of an approved training program which meets the requirements of section A-III/6 of the STCW code and is documented in an approved training record book, or otherwise not less than thirty six months of the combined workshop skills training and approved seagoing service of which not less than thirty months shall be sea-going service in the engine department;

(c) have completed approved education and training and meet the standard of competence specified in section A-III/6 of the STCW Code; and

(d) meet the standard of competence specified in paragraph 2 of section A-VI/1, paragraphs 1 to 4 of section A-VI/2, , paragraphs 1 to 4 section A-VI/3, paragraphs 1 to 3 of section A-VI/4, of the STCW Code.

(3) The seafarer who has served in a relevant capacity in the engine department for a period of not less than twelve months within the last sixty months preceding the 1st day of January, 2012 and meets the standard of competence specified in Section A-III/6 of the STCW code shall be eligible for assessment.

Rule 49 - Minimum requirements for certification of Electro-Technical ratings

(1) Every Electro-Technical rating serving on a sea-going ship powered by main propulsion machinery of 750 kW propulsion power or more shall hold a certificate of proficiency in Form 28.

(2) Every candidate for the certification shall,--

(a) be not less than eighteen years of age on the date of application;

(b) have--

(i) completed approved sea-going service including not less than twelve months training and experience, or

(ii) completed approved pre-sea training or special training and an approved period of sea-going service which shall not be less than six months, or

(iii) qualifications that meet the technical competences in table A - III/7 and an approved period of sea-going service, which shall not be less than three months; and

(3) The seafarer who has served in a relevant capacity on board the ship for a period of not less than twelve months within the last sixty months preceding the 1st day of January, 2012 and meets the standard of competence specified in section A-III/7 of the STCW Code shall be eligible for assessment.

Rule 50 - Minimum requirements for certification of radio operators

(1) Every person in charge of performing radio duties on ships not required to comply with the provisions of the Global Maritime Distress and Safety System are not required to meet the provisions of rule 51

Provided that such persons shall hold an appropriate certificate as prescribed by radio regulations.

(2) Every candidate for the certification shall,--

(a) be not less than eighteen years of age on the date of application;

(b) have completed an approved training programme and meet prescribed standards of competence as applicable under radio regulations; and

(3) On completion of the approved training programme and demonstration of competence to perform the tasks, duties and responsibilities as applicable under the radio regulations be issued with a certificate and necessary endorsement shall be made on the same as required by the STCW Convention.

Rule 51 - Minimum requirements for certification of Global Maritime Distress and Safety System Radio Operator

(1) Every person in charge of or performing radio duties on a ship required to participate in the Global Maritime Distress and Safety System in addition to the compliance of the provisions of Merchant Shipping (Distress and Safety Radio Communication) Rules, 1995 shall hold a certificate of competency in Form 34.

(2) Every candidate for certification of competency under this rule shall,--

(a) be not less than eighteen years of age on the date of application;

(b) attend an approved Global Maritime Distress and Safety System General Operator's Course or Restricted Operator's Course, as applicable, and meet the standard of competence as specified in section A-IV/2 of the STCW Code; and

(3) On completion of the approved Global Maritime Distress and Safety System General Operator's Course or Restricted Operator's Course, as applicable, and demonstration of competence to perform the tasks, duties and responsibilities as set out in Table A-IV/2 of the STCW Code be issued with a certificate of competency and necessary endorsement shall be made on the same as required by the STCW Convention.

Rule 52 - Minimum requirements for the training and qualifications of Masters, Officers and Ratings on Oil Tankers

(1) Officers and ratings assigned specific duties and responsibilities related to cargo or cargo equipment on Oil tankers shall hold a certificate of proficiency in basic training for Oil tanker cargo operations in Form 37.

(2) Every candidate for a certificate of proficiency in basic training for Oil tanker cargo operations shall have completed basic training in accordance with the provisions specified in section A-VI/1 of the STCW Code and shall have completed--

(a) at least three months of approved sea-going service within the last sixty months on oil tankers and meet the standard of competence as specified in paragraph 1 of section A-V/1-1 of the STCW Code for Oil tanker cargo operations; or

(b) an approved basic training for Oil tanker cargo operations and meet the standard of competence specified in paragraph 1 of section A-V/1-1 of the STCW Code for Oil tanker cargo operations.

(3) Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and any person with immediate responsibility for loading, discharging, care in transit, handling of cargo, tank cleaning or other cargo-related operations on Oil tankers shall hold a certificate of proficiency in advanced training for Oil tanker cargo operations in Form 38.

(4) Every candidate for a certificate of proficiency in advanced training for Oil tanker cargo operations shall.

(a) meet the requirements for certification in the basic training for Oil tanker cargo operations; and

(b) while qualified for certification in basic training for Oil tanker cargo operations, have

(i) at least three months of approved sea-going service within the last sixty months on Oil tankers, or

(ii) at least one month of approved onboard training on Oil tankers in a supervisory capacity, which includes at least three loading and three unloading operations and is documented in an approved training record book as specified in section B-V/1of the STCW Code; and

(c) have completed approved advanced training for Oil tanker cargo operations, and an approved full mission liquid cargo handling simulator for deck officers on Oil tankers and meet the standard of competence as specified in paragraph 2 of section A-V/1-2 of the STCW Code.

(5) The Chief Examiner concerned or the Examiner concerned, as the case may be, shall ensure that a certificate of proficiency is issued to seafarers who are qualified in accordance with sub-rule (2), or as the case may be, sub-rule (4), or endorse an existing certificate of competency or certificate of proficiency.

Rule 53 - Minimum requirements for the training and qualifications of Masters, Officers and Ratings on Chemical Tankers

(1) Officers and ratings assigned specific duties and responsibilities related to cargo or cargo equipment on Chemical tankers shall hold a certificate of proficiency in basic training for Chemical tanker cargo operations in Form 37.

(2) Every candidate for a certificate of proficiency in basic training for Chemical tanker cargo operations shall have completed basic training in accordance with the provisions as specified in section A-VI/1 of the STCW Code and shall have completed

(a) at least three months of approved sea-going service within the last sixty months on Chemical tankers and meet the standard of competence as specified in paragraph 1 of section A-V/1-1 of the STCW Code for Chemical tanker cargo operations; or

(b) an approved basic training for Chemical tanker cargo operations and meet the standard of competence specified in paragraph 1 of section A-V/1-1 of the STCW Code for Chemical tanker cargo operations.

(3) Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and any person with immediate responsibility for loading, discharging, care in transit, handling of cargo, tank cleaning or other cargo-related operations on Chemical tankers shall hold a certificate of proficiency in advanced training for Chemical tanker cargo operations in Form 38.

(4) Every candidate for a certificate of proficiency in advanced training for Chemical tanker cargo operations shall,

(a) meet the requirements for certification in the basic training for Chemical tanker cargo operations; and

(b) while qualified for certification in basic training for Chemical tanker cargo operations, have

(i) at least three months of approved sea-going service within the last sixty months on Chemical tankers, or

(ii) at least one month of approved onboard training on Chemical tankers in a supernumerary capacity, which includes at least three loading and three unloading operations and is documented in an approved training record book as specified in section B-V/1of the STCW Code; and

(c) have completed approved advanced training for Chemical tanker cargo operations and meet the standard of competence specified in paragraph 2 of section A-V/1-2 of the STCW Code.

(5) The Chief Examiner concerned or the Examiner concerned, as the case may be shall ensure that a certificate of proficiency is issued to seafarers who are qualified in accordance with sub-rule (2) or, as the case may be, sub-rule (4), or endorse an existing certificate of competency or certificate of proficiency.

(6) Notwithstanding the provisions of rule 52 or rule 53, the approved basic training for Oil and Chemical tanker cargo operations as well as the certificate of proficiency in basic training for Oil and Chemical tanker cargo operations may be combined together in accordance with the provisions of section A-V-1-1 of the STCW Code and in accordance with the relevant International Maritime Organisation Model Course on basic training for Oil and Chemical tanker cargo operations.

Rule 54 - Minimum requirements for the training and qualifications of Masters, Officers and Ratings on Liquefied Gas Tankers

(1) Officers and ratings assigned specific duties and responsibilities related to cargo or cargo equipment on liquefied gas tankers shall hold a certificate of proficiency in basic training for liquefied gas tanker cargo operations in Form 37.

(2) Every candidate for a certificate of proficiency in basic training for liquefied gas tanker cargo operations shall have completed basic training in accordance with the provisions as specified in paragraph 1 of section A-VI/1 of the STCW Code and shall have completed

(a) at least three months of approved sea-going service within the last sixty months on liquefied gas tankers and meet the standard of competence as specified in the STCW Code; or

(b) an approved basic training for liquefied gas tanker cargo operations and meet the standard of competence as specified in the STCW Code.

(3) Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and any person with immediate responsibility for loading, discharging, care in transit, handling of cargo, tank cleaning or other cargo-related operations on liquefied gas tankers shall hold a certificate of proficiency in advanced training for liquefied gas tanker cargo operations in Form 38.

(4) Every candidate for a certificate of proficiency in advanced training for liquefied gas tanker cargo operations shall,

(a) meet the requirements for certification in basic training for liquefied gas tanker cargo operations; and

(b) while qualified for certification in basic training for liquefied gas tanker cargo operations, have:

(i) at least three months of approved sea-going service within the last sixty months on liquefied gas tankers, or

(ii) at least one month of approved onboard training on liquefied gas tankers in a supernumerary capacity, which includes at least three loading and three unloading operations and is documented in an approved training record book as specified in section B-V/1of the STCW Code; and

(c) have completed approved advanced training for liquefied gas tanker cargo operations and meet the standard of competence as specified in paragraph 2 of section A-V/1-2 of the STCW Code.

(5) The Chief Examiner concerned or the Examiner concerned, as the case may be, shall ensure that a certificate of proficiency is issued to seafarers who are qualified in accordance with sub-rule (2) or as the case may be, sub-rule (4), or endorse an existing certificate of competency or certificate of proficiency.

Rule 55 - Minimum requirements for the training and qualifications of Masters, Officers, Ratings and other Personnel on Passenger Ships

(1) This rule applies to Masters, Officers, ratings and other personnel serving on board passenger ships.

(2) Prior to being assigned shipboard duties on board passenger ships, seafarers shall have completed the training required by sub-rules (3) to (6) of this rule in accordance with their capacity, duties and responsibilities. Seafarers who are required to be trained as aforesaid shall, at intervals not exceeding five years, undertake appropriate refresher training as specified by the Director General of Shipping.

(3) Masters, Officers and other personnel designated on muster lists to assist passengers in emergency situations on board passenger ships shall have completed training in crowd management as specified in paragraph 1 of section A-V/2 of the STCW Code and hold a certificate of proficiency in crowd management training.

(4) Personnel providing direct service to passengers in passenger spaces on board passenger ships shall have completed the safety training as specified in paragraph 2 of section A-V/2 of the STCW Code and hold a certificate of proficiency in safety training for personnel providing direct services to passengers in passenger spaces.

(5) Masters, Chief Mates, Chief Engineer Officers, Second Engineer Officers and any person designated on muster lists of having responsibility for the safety of passengers in emergency situations on board passenger ships shall have completed approved training in crisis management and human behaviour as specified in paragraph 3 of section A-V/2, of the STCW Code and hold a certificate of proficiency in crisis management and human behaviour training.

(6) Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and every person assigned immediate responsibility for embarking and disembarking passengers, loading, discharging or securing cargo, or closing hull openings on board ro-ro passenger ships shall have completed approved training in passenger safety, cargo safety and hull integrity as specified in paragraph 4 of section A-V/2 of the STCW Code and hold a certificate of proficiency in passenger safety, cargo safety and hull integrity training.

Rule 56 - Minimum requirements for safety familiarization for all seafarers

(1) Before being assigned to shipboard duties, all persons employed or engaged on a sea-going ship, other than passengers, shall receive approved familiarization training in personal survival techniques or receive sufficient information and instruction as specified in part B of the STCW Code, so as to perform tasks mentioned in paragraph 1 of section A-VI/1 of STCW Code.

Rule 57 - Minimum requirements for basic training for all seafarer with designated safety or pollution prevention duties

(1) Seafarers employed or engaged in any capacity on board ship on the business of that ship as part of the ship's complement with designated safety or pollution prevention duties in the operation of the ship shall hold a certificate of proficiency in each of the following:

(a) personal survival techniques;

(b) fire prevention and fire fighting;

(d) personal safety and social responsibilities.

(2) Minimum requirements for the issue of certificates of proficiency in personal survival techniques

(a) every candidate for a certificate of proficiency in personal survival techniques shall,

(i) attend an approved training course in personal survival techniques; and

(ii) meet the standard of competence set out in table A-VI/1-1 of the STCW Code;

(b) seafarers holding this certificate shall be required, every five years, to undertake refresher training in those tasks where training cannot be conducted on board, as specified by the Director General of Shipping, and be issued with a documentary evidence.

(3) Minimum requirements for the issue of certificates of proficiency in fire prevention and fire fighting--

(a) every candidate for a certificate of proficiency in fire prevention and fire fighting shall,--

(i) attend an approved training course in fire prevention and fire fighting; and

(ii) meet the standard of competence set out in table A-VI/1-2 of the STCW Code;

(4) Minimum requirements for the issue of certificates of proficiency in elementary first aid-- every candidate for a certificate of proficiency in elementary first aid shall,

(i) attend an approved training course in elementary first aid; and

(ii) meet the standard of competence set out in table A-VI/1-3 of the STCW Code.

(5) Minimum requirements for the issue of certificates of proficiency in personal safety and social responsibilities -every candidate for a certificate of proficiency in personal safety and social responsibilities shall,-

(i) attend an approved training course in personal safety and social responsibilities; and

(ii) meet the standard of competence set out in table A-VI/1-4 of the STCW Code.

Rule 58 - Minimum requirements for the issue of certificates of proficiency in survival craft, rescue boats other than fast rescue boats

(1) Every candidate for a certificate of proficiency in survival craft and rescue boats other than fast rescue boats shall,--

(a) be not less than eighteen years of age on the date of completion of the course;

(b) have approved sea-going service of not less than twelve months or have attended an approved pre-sea training course and have approved sea-going service of not less than six months;

(c) attend an approved training course of proficiency in survival craft and rescue boats other than fast rescue boats; and

(d) meet the standard of competence for certificates of proficiency in survival craft and rescue boats set out in paragraphs 1 to 4 of section A-VI/2 of the STCW Code.

(2) Seafarers holding this certificate shall be required, every five years, to undertake refresher training in those tasks where training cannot be conducted on board, as specified by the Director General of Shipping, and be issued with a documentary evidence.

Rule 59 - Minimum requirements for the issue of certificates of proficiency in fast rescue boats

(1) Every candidate for a certificate of proficiency in fast rescue boats shall:

(a) be the holder of a certificate of proficiency in survival craft and rescue boats other than fast rescue boats;

(b) attend an approved training course of proficiency in fast rescue boats; and

(c) meet the standard of competence for certificates of proficiency in fast rescue boats set out in paragraphs 7 to 10 of section A-VI/2, of the STCW Code.

Rule 60 - Minimum requirements for issue of a certificate of proficiency in advanced fire fighting

(1) Seafarers designated to control fire-fighting operation shall hold a certificate of proficiency in advanced fire fighting.

(2) Every candidate for a certificate of proficiency in advanced fire fighting shall,

(a) attend an approved training course in advanced fire fighting; and

(b) meet the standard of competence as specified in paragraphs 1 to 4 of section A-VI/3, of the STCW Code.

(3) Seafarers holding this certificate shall be required, every five years, to undertake refresher training in those tasks where training cannot be conducted on board, as specified by the Director General of Shipping, and be issued with a documentary evidence.

Rule 61 - Minimum requirements for the issue of certificate of proficiency in medical first aid

(1) Seafarers designated to provide medical first aid on board ship shall hold a certificate of proficiency in medical first aid.

(2) Every candidate for a certificate of proficiency in medical first aid shall,

(a) attend an approved training course in medical first aid; and

(b) meet the standard of competence as specified in paragraphs 1 to 3 of section A-VI/4, of the STCW Code.

Rule 62 - Minimum requirements for the issue of certificate of proficiency in medical care

(1) Seafarers designated to take charge of medical care on board ship shall hold a certificate of proficiency in medical care.

(2) Every candidate for a certificate of proficiency in medical care shall,

(a) attend an approved training course in medical care; and

(b) meet the standard of competence as specified in paragraph 4 to 6 of section A-VI/4, of the STCW Code.

Rule 63 - Minimum requirements for security-related familiarization training for all seafarers

(1) Before being assigned to shipboard duties, all persons employed or engaged on a sea-going ship which is required to comply with the provisions of the ISPS Code, other than passengers, shall receive security-related familiarization training, as specified in part B of the STCW Code, to be able to perform tasks mentioned in paragraph 1 of section A-VI/6 of the STCW Code.

(2) Seafarers with designated security duties engaged or employed on a sea-going ship shall, before being assigned such duties, receive security-related familiarization training in their assigned duties and responsibilities, as specified in part B of the STCW Code.

(3) The security-related familiarization training shall be conducted by the Ship Security Officer or the Master.

Rule 64 - Minimum requirements for the issue of certificates of proficiency in security-awareness training

(1) All seafarers without designated security duties shall hold a certificate of proficiency in security-awareness training with effect from the 1st January, 2014.

(2) Every candidate for a certificate of proficiency in security-awareness training shall,--

(a) attend an approved training course in security-awareness training; and

(b) meet the standard of competence as specified in paragraph 4 of section A-VI/6, of the STCW Code.

Rule 65 - Minimum requirements for the issue of certificates of proficiency for seafarers with designated security duties

(1) All seafarers with designated security duties shall hold a certificate of proficiency for seafarers with designated security duties with effect from the 1st January, 2014. This certificate shall be deemed to be of a higher level than certificates of proficiency in security-awareness training.

(2) Every candidate for a certificate of proficiency for seafarers with designated security duties shall,--

(a) attend an approved training course for seafarers with designated security duties; and

(b) meet the standard of competence as specified in paragraphs 6 to 8 of section A-VI/6, of the STCW Code.

Rule 66 - Minimum requirements for the issue of certificates of proficiency for Ship Security Officers

(1) Seafarers designated as Ship Security Officer shall hold a certificate of proficiency for Ship Security Officer. This certificate shall be deemed to be of a higher level than certificates of proficiency in security-awareness training and certificate of proficiency for seafarers with designated security duties.

(2) Every candidate for a certificate of proficiency as Ship Security Officer shall,--

(a) have approved sea-going service of not less than twelve months or appropriate sea-going service and knowledge of ship operations;

(b) attend an approved training course for Ship Security Officer; and

(c) meet the standard of competence for certification of proficiency as Ship Security Officer, set out in paragraphs 1 to 4 of section A-VI/5 of the STCW Code.

Rule 67 - Issue of alternative certificates

(1) Notwithstanding the requirements for certification laid down in chapters II and III of these rules, the Chief Examiner concerned may issue certificates other than those mentioned in the said Chapters, provided that,--

(a) the associated functions and levels of responsibility to be stated on the certificates and in the endorsements are selected from and identical to those appearing in sections A-II/1, A-II/2, A-II/3, A-II/4, A-II/5, A-III/1, A-III/2, A-III/3, A-III/4, A-III/5 and A-IV/2 of the STCW Code;

(b) the candidates have completed approved education and training and meet the requirements for standards of competence, specified in the relevant sections of the STCW Code and as set forth in section A-VII/1 of the STCW Code, for the functions and levels that are to be stated in the certificates and in the endorsements;

(c) the candidates have completed approved sea-going service appropriate to the performance of the functions and levels that are to be stated on the certificate and the minimum duration of sea-going service shall be equivalent to the duration of sea-going service as specified in chapters II and III. However, the minimum duration of sea-going service shall be not less than the duration as specified in section A-VII/2 of the STCW Code;

(d) the candidates for certification who are to perform the function of navigation at the operational level shall meet the applicable requirements of the rules in chapter IV, as appropriate, for performing designated radio duties; and

(e) the certificates are issued in accordance with the rule 5 of these rules and the provisions set forth in Chapter VII of the STCW Code.

(2) No certificate shall be issued under this Chapter unless the same has been communicated by the Director General of Shipping to the International Maritime Organization as required under article IV and regulation I/7 of the STCW Convention.

Rule 68 - Certification of seafarers

(1) Every seafarer who performs any function or group of functions, specified in tables A-II/1, A-II/2, A-II/3, A-II/4 or A-II/5 of chapter II or in tables A-III/1, A-III/2, A-III/3, A-III/4 or A-III/5 of Chapter III or A-IV of Chapter IV of the STCW Code, shall hold a certificate of competency or certificate of proficiency.

(2) Every candidate for certification under the provisions specified in paragraph 1.3 of regulation VII/1 of Chapter VII at the operational level in functions specified in tables A-II/1 and A-III/1 shall,--

(a) have approved seagoing service of not less than twelve months, which service shall include a period of at least six months performing engine-room duties under the supervision of a qualified Engineer Officer and, where the function of navigation is required, a period of at least six months performing bridge watch-keeping duties under the supervision of a qualified bridge watch-keeping officer; and

(b) have completed, during this service, onboard training programmes approved as meeting the relevant requirements of sections A-II/1 and A-III/1 of the STCW Code and documented in an approved training record book.

(3) Every candidate for certification under the provisions of chapter VII at the management level in a combination of functions specified in tables A-II/2 and A-III/2 of the STCW Code shall have approved seagoing service related to the functions to be shown in the endorsement to the certificate as follows:

(a) for persons other than those having command or responsibility for the mechanical propulsion of a ship - (i) twelve months performing duties at the operational level related to STCW Convention, regulation III/2 or III/3 as appropriate; and,(ii) where the function of navigation at the management level is required, at least twelve months performing bridge watch-keeping duties at the operational level;

(b) for those having command or the responsibility for the mechanical propulsion of a ship - (i) not less than forty eight months, including the duties provided under clause (a), performing, as a certificated officer, duties related to the functions to be shown in the endorsement to the certificate, of which twenty four months shall be served performing functions set out in table A-III/1 of the STCW Code; and (ii) twenty four months shall be served performing functions set out in tables A-III/1 and A-III/2 of the STCW Code.

(4) Every candidate for certification under the provisions of Chapter VII at support level in functions specified in tables A-II/4 and A-III/4 of the STCW Code shall have completed,--

(a) approved seagoing service including not less than twenty four months experience, made up of,

(i) not less than twelve months associated with navigational watch-keeping duties; and

(ii) not less than twelve months associated with engine-room duties; or

(b) special training, either pre-sea or on board ship, including an approved period of seagoing service which shall not be less than eight months, made up of,

(i) not less than four months associated with navigational watch-keeping duties; and

(ii) not less than four months associated with engine-room duties;

(c) the seagoing service, training and experience required by clauses (4)(a) and (b) shall be carried out under the direct supervision of an appropriately qualified officer or rating.

(5) Every candidate for certification under the provisions of chapter VII at the support level in functions specified in tables A-II/5 and A-III/5 of the STCW Code shall, while qualified to serve as a rating forming part of a navigational and engine-room watch, meet the standards of competence as specified above and have completed,--

(a) approved seagoing service of not less than thirty months, made up of,--

(i) not less than eighteen months associated with able seafarer deck duties, and

(ii) not less than twelve months associated with able seafarer engine duties; or

(b) an approved training programme and not less than eighteen months of approved seagoing service, made up of,

(i) not less than twelve months associated with able seafarer deck duties; and

(ii) not less than six months associated with able seafarer engine duties; or

(c) an approved special integrated deck and engine training programme, including not less than twelve months' approved seagoing service in an integrated deck and engine department, made up of,

(i) not less than six months associated with able seafarer deck duties; and

(ii) not less than six months associated with able seafarer engine duties.

Rule 69 - Principles governing the issue of Alternative Certificates

(1) Chief Examiner concerned shall ensure that the following principles are observed, namely:--

(a) no alternative certification system shall be implemented unless it ensures a degree of safety at sea and has a preventive effect as regards pollution at least equivalent to that provided by the other Chapters of these rules; and

(b) any arrangement for alternative certification issued under this Chapter shall provide for the interchangeability of certificates with those issued under other Chapters of these rules.

(2) The principle of interchangeability in sub-rule (1) shall ensure that,--

(a) seafarers certificated under the arrangements of Chapter II or Chapter III and those certificated under Chapter VII are able to serve on ships which have either traditional or other forms of shipboard organisation; and

(b) seafarers are not trained for specific shipboard arrangements in such a way to utilise or impair their ability to their skills elsewhere.

(3) In issuing any certificate under the provisions of this Chapter, the following principles shall be taken into account, namely:--

(a) the issue of alternative certificates shall not be used to,--

(i) reduce the number of crew on board,

(ii) lower the integrity of the professional or to de-skill seafarers, or

(iii) justify the assignment of the combined duties of the engine and deck watch keeping officers to a single certificate holder during any particular watch; and

(b) the person in command shall be designated as the Master; and the legal position and authority of the Master and others shall not be adversely affected by the implementation of any arrangement for alternative certification.

(4) The principles contained in sub-rule (1) and (2) shall ensure that the competency of both deck and engineer officers is maintained.

Rule 70 - Fitness for duty

(1) The company shall, for the purpose of preventing fatigue,--

(a) establish and enforce rest periods for watch keeping personnel and whose duties involve designated safety, security and prevention of pollution duties in accordance with the provisions as specified in section A-VIII/1 of the STCW Code; and

(b) require that watch systems are so arranged that the efficiency of all watch keeping personnel is not impaired by fatigue and that duties are so organized that the first watch at the commencement of a voyage and subsequent relieving watches are sufficiently rested and otherwise fit for duty.

(2) To comply with the requirements of clause (a) of sub-rule (1), the following principles shall be observed, namely:--

(a) the company shall take into account the danger posed by fatigue of seafarers, especially those whose duties involve the safe and secure operation of a ship;

(b) all persons who are assigned duty as officer in charge of a watch or as a rating forming part of a watch and whose duties involve designated safety, prevention of pollution and security duties shall be provided with a rest period of not less than,--

(i) a minimum of ten hours of rest in any twenty four-hour period; and

(ii) seventy seven hours in any seven-day period;

(c) the hours of rest may be divided into not more than two periods, one of which shall be at least six hours in length, and the intervals between consecutive periods of rest shall not exceed fourteen hours;

(d) the requirements for rest periods laid down in clauses (b) and (c) need not be maintained in the case of an emergency or in other overriding operational conditions;

(e) musters, fire-fighting and lifeboat drills, and drills specified by the company or Director General of Shipping and by international instruments, shall be conducted in a manner that minimises the disturbance of rest periods and does not induce fatigue;

(f) the company shall require that watch schedules be posted where they are easily accessible and the schedules shall be established in a standardised format in the working language or languages of the ship and in English;

(g) when a seafarer is on call, such as when a machinery space is unattended, look-out or steering, etc. the seafarer shall have an adequate compensatory rest period, if the normal period of rest is disturbed by call-outs to work;

(h) the company shall require that records of daily hours of rest of seafarers be maintained in a standardised format, in the working language or languages of the ship and in English, to allow monitoring and verification of compliance as specified therein and the seafarer shall receive a copy of the records pertaining to him, which shall be endorsed by the Master or by a person authorised by the Master and by the seafarer;

(i) nothing in this sub-rule shall be deemed to impair the right of the Master of a ship to require a seafarer to perform any hours of work necessary for the immediate safety of the ship, persons on board or cargo, or for the purpose of giving assistance to other ships or persons in distress at sea. Accordingly, the Master may suspend the schedule of hours of rest and require a seafarer to perform any hours of work necessary until the normal situation has been restored and as soon as practicable after the normal situation has been restored, the Master shall ensure that the seafarer who performed the work in a scheduled rest period is provided with an adequate period of rest;

(j) the Director General of Shipping may relax the required hours of rest in sub-clause (ii) of clause (b) and clause (c) of this rule: Provided that the rest period shall be not less than seventy hours in any seven-day period: Provided further that the relaxation from the weekly rest period provided for in sub-clause (ii) of clause (b), shall not be allowed for more than two consecutive weeks. The intervals between two periods of relaxation on board shall not be less than twice the duration of such relaxation.

Provided also that the hours of rest provided for in sub-clause (i) of clause (b) may be divided into three periods, one of which shall be at least six hours in length and neither of the other two periods shall be less than one hour in length. The intervals between consecutive periods of rest shall not exceed fourteen hours. Relaxation, if any shall not extend beyond two intervals of twenty four 24-hour each in any seven-day period and such relaxation shall be subject to the guidance regarding prevention of fatigue as specified in section B-VIII/1.

(3) The Director General of Shipping shall, for the purpose of preventing drug and alcohol abuse, establish adequate measures in accordance with the provisions as specified in section A-VIII/1 of the STCW Code while taking into account the guidance specified in section B-VIII/1 of the said Code and he shall also establish, for the purpose of preventing alcohol abuse, a limit of not greater than 0.05% blood alcohol level (BAC) or 0.25 mg/l alcohol in the breath or a quantity of alcohol leading to such alcohol concentration for Masters, Officers and other seafarers while performing designated safety, security and marine environmental duties.

Rule 71 - Watch-keeping arrangements and principles to be observed

(1) The companies, Masters, Chief Engineer Officers and all watch keeping personnel shall comply with the requirements, principles and guidance set out in the STCW Code and shall ensure that a safe continuous watch or watches appropriate to the prevailing circumstances and conditions are maintained in all sea-going ships at all times.

(2) The Master of every ship shall ensure that watch keeping arrangements are adequate for maintaining a safe watch or watches, taking into account the prevailing circumstances and conditions and that, under the Master's general direction,--

(a) officers in charge of the navigational watch are responsible for navigating the ship safely during their periods of duty, when they shall be physically present on the navigating bridge or in a directly associated location such as the chartroom or bridge control room at all times;

(b) radio operators are responsible for maintaining a continuous radio watch on appropriate frequencies during their periods of duty;

(c) officers in charge of an Engineering Watch, as defined in the STCW code, under the direction of the Chief Engineer Officer, shall be immediately available and on call to attend the machinery spaces and, when required, shall be physically present in the machinery space during their periods of responsibility;

(d) an appropriate and effective watch or watches are maintained for the purpose of safety at all times, while the ship is at anchor or moored and, if the ship is carrying hazardous cargo, the organisation of such watches takes full account of the nature, quantity, packing and stowage of the hazardous cargo and of any special conditions prevailing on board, afloat or ashore; and

(e) as applicable, an appropriate and effective watch or watches are maintained for the purposes of security.

Rule 72 - Action against candidates found guilty of misconduct

(1) Candidates are prohibited from furnishing any particulars that are false or suppress any material information in filling in the application in Form 29. Candidates are also prohibited from correcting or altering or otherwise tampering with any entry in a document or its attested or certified copy submitted by them nor should they submit a tampered or fabricated document. If there is any inaccuracy or any discrepancy between two or more such documents or their attested or certified copies, an explanation regarding this discrepancy should be submitted.

(2) A candidate who is or has been declared by the Chief Examiner concerned to be guilty of--

(a) obtaining support of his or her candidature by any means; or

(b) impersonating; or

(d) submitting fabricated documents or documents which have been tampered with; or

(e) making statements which are incorrect or false or suppressing material information; or

(f) resorting to any other irregular or improper means in connection with his or her candidature for the examination; or

(g) using unfair means during the examination; or

(h) writing irrelevant matter including obscene language or pornographic matter in the script; or

(i) misbehaving in any other manner in the examination hall; or

(j) harassing or doing bodily harm to the staff employed or persons authorised by the examiner concerned for the conduct of their examination; or

(k) attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses, may be subject to punitive measures as provided under sub-rule (3).

(3) Candidates who is or has been declared guilty under sub-rule (2) of this rule may be,-

(a) disqualified by the Chief Examiner concerned from examination for which he or she is a candidate; or

(b) debarred either permanently or for a specified period,--

(i) by the Chief Examiner concerned from any examination or assessment held byhim;

(ii) by the Central Government, from any employment under it; and

(4) Not withstanding anything contained in this rule, a candidate who is declared guilty by the Chief Examiner concerned may also be liable for criminal prosecution under the Act.

Rule 73 - Appellate authority and appeal procedures

(1) Any seafarer aggrieved by any order made under these rules by any officer of the Directorate General of Shipping may prefer an appeal to the Director General of Shipping within a period of sixty days from the date of receipt of the order.

(2) No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefor:

Provided that an appeal may be admitted after the expiry of the period prescribed therefor if the appellant satisfies the appellate authority that he or she had sufficient cause for not preferring the appeal within the prescribed period.

(3) Every appeal made under this rule shall be accompanied by a copy of the order appealed against.

(4) The appellate authority, before disposing of an appeal, shall give a reasonable opportunity of being heard to the appellant.

(5) An appeal shall be disposed of as expeditiously as possible but within a period of six months from the date of the order.

(6) The appellate authority may confirm, modify or reverse the order appealed against.

Rule 74 - Power to exempt and dispensation

(1) Where the Director General of Shipping is satisfied that the application of full requirements of the provisions of the STCW Convention and these rules are unreasonable or impracticable, he may, to such exceptions and conditions as he may consider necessary, by order in writing, exempt a seafarer from such requirements.

(2) The Chief Examiner concerned under circumstances of exceptional necessity is of the opinion that nothing cause danger to persons, property or the environment, may issue a dispensation permitting a specified seafarer to serve in a specified ship for a specified period not exceeding six months in a capacity, other than that of the radio officer or radiotelephone operator, except as provided by the relevant Radio Regulations, for which he does not hold the appropriate certificate:

Provided that the person to whom the dispensation is issued shall be adequately qualified to fill the vacant post in a safe manner, to the satisfaction of the Chief Examiner Concerned but such dispensation shall not be granted to serve as a Master or a Chief Engineer Officer except in circumstances of force majeure and as for as possible for a shortest period.

(3) Any dispensation for a post shall be granted only to a person properly certificated to fill the post immediately below. Where certification of the post below is not required by the STCW Convention and under these rules, a dispensation may be issued by the Chief Examiner concerned to a seafarer whose qualification and experience are in the opinion of the Chief Examiner concerned to be equivalent to the requirements for the post to be filled:

Provided that if such seafarer holds no appropriate certificate, he shall be required to pass a test prescribed by the Chief Examiner concerned and the Chief Examiner concerned shall ensure that the post in question shall be filled by the holder of an appropriate certificate of competency as soon as possible.

(4) The Director General of Shipping shall, as soon as possible after 1st of January of every year, send a report to the Secretary-General giving information of the total number of dispensations in respect of each capacity for which a certificate has been issued during the year to seagoing ships, together with information about number of such ships above and below 1,600 gross register tons respectively.

Rule 75 - Supervision by the Director General of Shipping

(1) The Director General of Shipping shall supervise that all training and assessment of seafarers for certification is-

(a) structured in accordance with written programmes including such methods and media of delivery, procedure and course material as are necessary to achieve the standard of competence as specified in Chapters II to VIII of the STCW Code; and

(b) conducted, monitored, evaluated and supported by persons qualified in accordance with paragraphs 3 to 6 of section A-I/6 of the STCW Code.

Rule 76 - Replacement of lost or damaged certificates

(1) Any person whose certificate has been damaged or lost, may apply for a duplicate of the same to the Principal Officer, Mercantile Marine Department who delivered the certificate.

(2) Every such application shall be in Form 30 and shall be accompanied by an appropriate fee as specified in the Schedule:

Provided that in case of loss of a certificate due to fire on board the ship or total loss of the ship no such fee shall be charged.

(3) On receipt of an application under sub-rule (1) the Principal Officer shall refer the same to the Chief Examiner concerned, who shall, after making such inquiry as he may deem fit, issue a duplicate certificate to the applicant through the respective issuing authority as soon as may be practicable but in any case not later than the expiry of a period of six months.

Rule 77 - Review of results of examination

A candidate who has been declared failed in any examination may apply in Form 31 to the Principal Officer, Mercantile Marine Department for review of results within a period of thirty days from the date of declaration of the results. Such application shall be accompanied by a fee as specified in the Schedule. The Principal Officer shall forward the application to the Chief Examiner concerned who shall assign an Examiner other than who dealt with the examination originally to review the evaluation. Results of review when approved shall be final and no appeal shall be admitted against such review.

Rule 78 - Fees

(1) Every candidate shall pay fees in accordance with the scale of fees specified in the Schedule on each occasion he applies for examination or enquiries, as the case may be, as to his eligibility for examination or exemption or both.

(2) Fees paid under these rules shall not be refunded.

Rule 79 - Repeal

(1) The Merchant Shipping (Standards of Training, Certification and Watch keeping for Seafarers) Rules, 1998 are hereby repealed.

(a) All certificates issued under the repealed rules, shall continue to remain valid till the date of expiry and may be applied for revalidation under the provisions of these rules;

(b) All appointments made, acts done or omitted to be done under the repealed rules shall be deemed to have been made or done or omitted to be done under the corresponding provisions of these rules.

(2) Notwithstanding anything contained in sub-rule (1), the Director General of Shipping shall specify the criteria, form and manner in which any certificates issued before the commencement of these rules have to be revalidated, issued, suspended or cancelled.

Schedule - SCHEDULE

SCHEDULE

FEES

(SEE RULE 78)

Sr. No.	Rank	Rule	Written Exam in Rs	Oral Exam in Rs
1	Officer in charge of a navigational watch (Second Mate of a foreign-going ship) on ships of 500 gross tonnage or more	20
	a) Navigation		1000	1000
	b) Cargo handling and stowage		1000	1000
	c) Controlling the operation of the ship and care for persons on board		1000	1000
	d) Radio communications		1000	1000

2	Chief Mate (first Mate of a foreign-going ship) on ships of 3000 gross tonnage or more	21
	a) Navigation		3000	3000
	b) Cargo handling and stowage		3000	3000
	c) Controlling the operation of the ship and care for persons on board		3000	3000

3	Master (Master of a foreign-going ship) on ships of 3000 gross tonnage or more	22	12000	12000

4	Extra Master	23	12000	12000

5	Chief Mate (first Mate of a foreign-going ship) on ships of between 500 and 3000 gross tonnage	24
	a) Navigation		2000	2000
	b) Cargo handling and stowage		2000	2000
	c) Controlling the operation of the ship and care for persons on board		2000	2000

6	Master (Master of a foreign-going ship) on ships of between 500 and 3000 gross tonnage	25	6000	6000

7	Officer in charge of a navigational watch (Navigational Watch-keeping Officer) on ships of 500 gross tonnage or more, operating in Near-Coastal Voyages	26
	a) Navigation		500	500
	b) Cargo handling and stowage		500	500
	c) Controlling the operation of the ship and care for persons on board		500	500

8	Chief Mate on ships of between 500 and 6000 gross tonnage operating in Near-Coastal Voyages	27
	a) Navigation		2000	2000
	b) Cargo handling and stowage		2000	2000
	c) Controlling the operation of the ship and care for persons on board		2000	2000
9	Master on ships of between 500 and 6000 gross tonnage operating in Near-Coastal Voyages	28	6000	6000

10	Officer in charge of a navigational watch on ships of less than 500 gross tonnage engaged on Near-Coastal Voyages	31
	a) Navigation		500	500
	b) Cargo handling and stowage		500	500
	c) Controlling the operation of the ship and care for persons on board		500	500
11	Masters on ships of less than 500 gross tonnage engaged on Near-Coastal Voyages	32	2000	2000
12	¹[***]
13	¹[***]
14	Officer in Charge of an Engineering Watch in a manned engine room or designated duty Engineer in a periodically unmanned engine room (Marine Engineer Officer Class IV)	35
	a) Marine Engineering		1000	1000
	b) Electrical, electronic and control engineering		1000	1000
	c) Maintenance and repair		1000	1000
	d) Controlling the operation of the ship and care for persons on board		1000	1000
15	Officer in Charge of an Engineering Watch in a manned engine room or designated duty Engineer in a periodically unmanned engine room of ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power, operating in Near-Coastal Voyages (Marine Engineer Officer Class IV -Near-Coastal Voyages)	41
	a) Marine Engineering		500	500
	b) Electrical, electronic and control engineering		500	500
	c) Maintenance and repair		500	500
	d) Controlling the operation of the ship and care for persons on board		500	500

16	Second Engineer Officer on ships powered by main propulsion machinery of 3000 KW propulsion power or more (Marine Engineer Officer Class II)	36
	a) Marine Engineering		3000	3000
	b) Electrical, electronic and control engineering		3000	3000
	c) Maintenance and repair		3000	3000
	d) Controlling the operation of the ship and care for persons on board		3000	3000
17	Chief Engineer Officer on ships powered by main propulsion machinery of 3000 KW propulsion power or more (Marine Engineer Officer Class I)	37	12000	12000

18	Second Engineer Officer on ships other than tankers powered by main propulsion machinery of between 3000 KW and 8000 KW propulsion power on Near-Coastal Voyages (Marine Engineer Officer Class II -NCV)	44
	a) Marine Engineering		2000	2000
	b) Electrical, electronic and control engineering		2000	2000
	c) Maintenance and repair		2000	2000
	d) Controlling the operation of the ship and care for persons on board		2000	2000

19	Chief Engineer Officer on ships other than tankers powered by main propulsion machinery of between 3000 KW and 8000 KW propulsion power on Near-Coastal Voyages (Marine Engineer Officer Class I -NCV)	45	6000	6000

20	Second Engineer Officer on ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power (Marine Engineer Officer Class III -Second Engineer Officer limited to 3000 KW)	39
	a) Marine Engineering		2000	2000
	b) Electrical, electronic and control engineering		2000	2000
	c) Maintenance and repair		2000	2000
	d) Controlling the operation of the ship and care for persons on board		2000	2000

21	Chief Engineer Officer on ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power (Marine Engineer Officer Class III -Chief Engineer Officer limited to 3000 KW)	40	6000	6000

22	Second Engineer Officer on ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near-Coastal Voyages (Marine Engineer Officer Class III -Second Engineer Officer -Near-Coastal Voyages)	42
	a) Marine Engineering		2000	2000
	b) Electrical, electronic and control engineering		2000	2000
	c) Maintenance and repair		2000	2000
	d) Controlling the operation of the ship and care for persons on board		2000	2000

23	Chief Engineer Officer on ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near-Coastal Voyages (Marine Engineer Officer Class III -Chief Engineer Officer -Near-Coastal Voyages)	43	6000	6000
24	Extra First Class Engineer	38	12000	12000
25	²[***]
26	²[***]
27	Electro -Technical Officer	48
	a) Electrical, electronic and control engineering		1500	1500
	b) Maintenance and repair		1500	1500
	c) Controlling the operation of the ship and care for persons on board		1500	1500
28	³[***]

Sr. No.	Purpose	Rule	Fees in Rs
29	Issue of certified true copy of Certificate of Competency	76	3000
30	Review of results of Examination for	77
	a) Certificate at support level of a foreign-going ship or on ships engaged in Near-Coastal Voyages		1500
	b) Certificate at operation level of a foreign-going ship		6000
	c) Certificate at management level of a foreign-going ship		15000
	d) Certificate at operation level of a ship engaged in Near-Coastal Voyages		3000
	e) Certificate at management level of a ship engaged in Near-Coastal Voyages		6000
31	Writing of Hard Cover Certificates
	a) Certificates at support level		750
	b) Certificates at operational & management level of a foreign-going ship		3000
	c) Certificates at operational & management level of a ship engaged in Near-Coastal Voyages		1500
32	Enquiries with respect of assessment of eligibility or exemption or both for any part of examination at each occasion		3000
33	⁴[***]
34	Issue of Certificate of Proficiency for Advanced training in oil/chemical/liquefied gas tanker (each)	52, 53, 54	4500
35	Revalidation of Certificate of Competency		5000
36	Issue of Endorsement for recognition of Certificate of competency at operational level	5 (9)	5000
37	Issue of Endorsement for recognition of Certificate of proficiency at operational level	5 (9)	3000
38	Issue of Endorsement for recognition of Certificate of competency at management level	5 (9)	6000
39	Issue of Endorsement for recognition of Certificate of proficiency at management level	5 (9)	6000

1. Omitted by Merchant Shipping (Standard of Training, Certification and watch keeping for Seafarers) Amendment Rules, 2019, vide Notification No. GSR97(E), dated 10.02.2020, w.e.f. 01.08. 2019 the previous text was:-

"12	Ratings forming part of a navigational watch	33		1500
13	Able seafarer deck	34		3000"

2. Omitted by Merchant Shipping (Standard of Training, Certification and watch keeping for Seafarers) Amendment Rules, 2019, vide Notification No. GSR97(E), dated 10.02.2020, w.e.f. 01.08. 2019 the previous text was:-

"25	Rating forming part of an engine room watch	46		1500
26	Able seafarer engine	47		2500"

3. Omitted by Merchant Shipping (Standard of Training, Certification and watch keeping for Seafarers) Amendment Rules, 2019, vide Notification No. GSR97(E), dated 10.02.2020, w.e.f. 01.08. 2019 the previous text was:-

"28

Electro -Technical Rating

1500"

4. Omitted by Merchant Shipping (Standard of Training, Certification and watch keeping for Seafarers) Amendment Rules, 2019, vide Notification No. GSR97(E), dated 10.02.2020, w.e.f. 01.08. 2019 the previous text was:-

"33

Issue of Certificate of Proficiency for Basic training in oil/chemical/liquefied gas tanker (each)

52, 53, 54

3000"

Appendix - APPENDIX

APPENDIX

The formats of the following forms are attached in this appendix:

FORM NO.	RULE NO.	RANKS
1	20	Second Mate of a foreign-going ship (Officer in charge of a navigational watch on ships of 500 gross tonnage or more)
2	21	First Mate of a foreign-going ship (Chief Mate on ships of 3000 gross tonnage or more)
3	22	Master of a foreign-going ship (Master on ships of 3000 gross tonnage or more)
4	23	Extra Master
5	24	First Mate of a foreign-going ship (Chief Mate on ships of between 500 and 3000 gross tonnage)
6	25	Master of a foreign-going ship (Master on ships of between 500 and 3000 gross tonnage)
7	26	Navigational Watch-keeping Officer (NCV) (Officer in-charge of a navigational watch on ships between 500 and 6000 gross tonnage or more, operating in Near-Coastal Voyages)
8	27	Chief Mate of a ship of between 500 and 6000 gross tonnage, operating in Near-Coastal Voyages
9	28	Master of a ship of between 500 and 6000 gross tonnage, operating in Near-Coastal-Voyages
10	31	Officer in charge of a navigational watch of a ship of less than 500 gross tonnage, engaged on Near-Coastal Voyages
11	32	Master of a ship of less than 500 gross tonnage engaged on Near-Coastal-Voyages
12	33	Rating forming part of a Navigational Watch
13	34	Able Seafarer Deck
14	35	Marine Engineer Officer Class IV (Officers in Charge of an Engineering Watch in a manned engine room or Designated Duty Engineers in a periodically unmanned Engine Room)
15	36	Marine Engineer Officer Class II (Second Engineer Officer on ships powered by main propulsion machinery of 3000 kW or more)
16	37	Marine Engineer Officer Class I (Chief Engineer Officer on ships powered by main propulsion machinery of 3000 kW or more)
17	38	Extra First Class Engineer
18	39	Marine Engineer Officer Class III (Second Engineer Officer on ships powered by main propulsion machinery of between 750 kW and 3,000 kW)
19	40	Marine Engineer Officer Class III - Chief Engineer Officer limited to 3000 kW (Chief Engineer Officers on ships powered by main propulsion machinery of between 750 kW and 3,000 kW)
20	41	Marine Engineer Officer Class IV - NCV (Officer in Charge of an Engineering Watch in a Manned Engine Room or Designated Duty Engineers in a Periodically Unmanned Engine Room of ships powered by main propulsion machinery of between 750 kW and 3000 kW, operating in Near-Coastal Voyages)
21	42	Marine Engineer Officer Class III - Second Engineer Officer (NCV) (Second Engineer Officer on ships powered by main propulsion machinery of between 750 kW and 3000 kW propulsion power operating in Near-Coastal Voyages)
22	43	Marine Engineer Officer Class III - Chief Engineer Officer (NCV) (Chief Engineer Officer on ships powered by main propulsion machinery of between 750 KW and 3000 KW, operating in Near-Coastal Voyages)
23	44	Marine Engineer Officer Class II (NCV) (Second Engineer Officer on ships powered by main propulsion machinery of between 3000 KW to 8000 kW, operating in Near-Coastal Voyages)
24	45	Marine Engineer Officer Class I (NCV) (Chief Engineer Officer on ships other than Tankers powered by main propulsion machinery of between 3,000 kW and 8,000 kW on Near-Coastal Voyages)
25	46	Rating Forming Part of an Engine-Room Watch
26	47	Able Seafarer Engine
27	48	Electro -Technical Officer
28	49	Electro-Technical Rating
29	72	Application for examination and assessment for certificates under Merchant Shipping (STCW) Rules, 2011
30	76	Application for issue of certified true copy of Certificate of Competency
31	77	Request for Review of result in accordance with Rule 77 of MS (STCW) Rules, 2011
32	5(9)	Endorsement attesting the recognition of a Certificate of Competency
33	5(9)	Endorsement attesting the recognition of a Certificate of Proficiency
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