Section 7 in The Merchant Shipping (Medical Examination) Rules, 2000
7. Appearance for medical examination.
- Every master or seaman, as the case may be referred to in rule 6 shall present himself before the medical examiner and produce his registration book and continuous discharge certificate, if held, at the appointed time and place for medical examination and at such subsequent dates and times as he may be required by the medical examiner.[8. Conduct of medical examination. - (1) Every person appearing for medical examination shall report to the medical examiner and may be subjected to such minimum number of tests as may be considered necessary for determining fitness in accordance with the standards laid down in Annexure-I, Annexure-II and Annexure-III as applicable.(2)The seafarer may also be required to take the required vaccinations, if applicable.(3)The expenses for periodic medical examinations [pre-sign-on and post-sign-off (when required)] and vaccination, if applicable, for employment purposes shall be borne by the concerned shipping company.
