3. Qualification and experience required for appointment as an Assessor.
(1)Every person desirous to be appointed as an assessor shall be a person having experience in the field of nautical or engineering or naval architecture or maritime claim settlement or damage by vessels or survey or arbitration or insurance or salvage or construction or repair of vessel or mortgage of vessels or environmental pollution or other special skill in the admiralty and maritime matters.(2)Without prejudice to the qualifications mentioned under sub-rule (1), the specific qualifications and experience required for the assessors in respective disciplines shall be as specified below.(A)Assessor under Nautical Discipline. -(i)Qualifications - Certificate of Competency as Master of a Foreign Going Ship as recognized by the Government of India.(i)Five years service, after obtaining the certificate of competency of second mate (Foreign Going), of which one year must have been in capacity of a Master on a foreign going ship.(ii)Experience in survey and inspection of merchant ships for five years or more.(ii)Experience -(B)Assessor under Engineering Discipline. -(i)Qualifications. - Certificate of competency of Marine engineer office class-I (Steam or Motor or combined steam and Motor) as specified in section 78 of the Merchant Shipping Act, 1958 or equivalent as specified in Section 86 of the said Act.(ii)Experience. - (i) Five year's service at sea of which one year service shall be as Chief Engineer or Second Engineer.(ii)Experience in survey and inspection of merchant ships for five years or more.(C)Assessor under Naval Architecture Discipline. -(i)Qualification. - Degree in Naval Architecture from a recognised University.(ii)Experience. - (a) Eight years practical experience in design, construction, survey and repairs of ships carried out in ship building or ship repairing yards or any design or survey Organisation after the completion of the degree course.(b)Experience in survey and inspection of merchant ship for five years or more.(D)Assessor for matters related to environment Pollution. -(i)Qualification. - The minimum qualification for Assessor on matters requiring expertise of a particular kind other than as referred in clause (A) to (D) of this sub rule shall be as may be decided by the High Court.(ii)Experience. - The experience requirements for such Assessor shall be as may be decided by the High Court.
