Section 36(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Seafarers designated to take charge of medical care on board ship shall complete an approved training and assessment programme and meet the Standard of competence in medical care as specifier in section A-VI/4, paragraphs 4 to 6 of the STCW Code. On satisfactory completion of the approved training and assessment programme in medical care and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table AVII4-2-of the STCW Code, an appropriate certificate shall be issued to the seafarer.
