449. Power to appoint examiners and to make rules as to qualifications of ship surveyors. -
The Central Government may appoint persons for the purpose of examining the qualifications of persons desirous of practising the profession of a ship surveyor at any port in India and may make rules-(a)for the conduct of such examinations and qualifications to be required;(b)for the grant of certificates to qualified persons;(c)for the fees to be paid for such examinations and certificates;(d)for holding inquiries into charges of incompetency and misconduct on the part of holders of such certificates; and(e)for the cancellation and suspension of such certificates.
