Section 21(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Every candidate for the certification shall -(i)be not less than 18 years of age on the last date prescribed for receipt of application;(ii)have completed approved education and training for a period of at least thirty months as provided in an approved training and assessment programme including on-board training documented in an approved training record book and meet the standards of competence as specified in section A-111/1 of the STCW Code;(iii)have completed approved sea-going service for a period of not less than six months in the Engine Department of a seagoing ship powered by main propulsion machinery of 750 KW propulsion power or more, closely supervised and monitored by a Marine Engineer Officer Class I or an officer of the Engine Department holding certificate of competency under rule 5 and which is duly documented in an approved training record book in accordance with section A-111/1 of the STCW Code; and(iv)have completed approved education, training, examination, assessment and meets the standard of competence as specified in section A-111/1 of the STCW Code.
