Section 12 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
12. Responsibilities of the company. - (1) The company shall provide written instructions to the Master for policies and procedures and be responsible for the assignment of seafarers for service in their ships in accordance with the provisions of these rules and the STCW Convention and it shall ensure that -
(a)each seafarer assigned to any of its ships holds an appropriate certificate in accordance with the provisions of the STCW Convention:(b)its ships are manned in compliance with the applicable safe manning requirements as provided in these rules;(c)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 to all concerned,(d)seafarers, on being assigned to any of its ships, are familiarised with their specific duties and with arrangements, installations, equipments, procedures and ship characteristics that are relevant to their routine or emergency duties;(e)the ship's complement can effectively co-ordinate their activities in an emergency situation and in performing functions vital to safety or to the prevention or mitigation of pollution; and(f)the Master of the Ship under whose command an individual seafarer sails on a particular ship shall be responsible to the company in respect of his duties and obligations.
