Section 19 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
19. Penalty for misconduct at sea.
- Candidates who have neglected to join their ships after having signed Article of Agreement, or who have deserted their ships after having joined, or who have been found guilty of gross misconduct, shall be required to produce satisfactory proof of two years"subsequent service and good conduct at sea in specimen form of testimonials set out in Appendices D and E of these rues, unless the Chief Examiner, after having investigated the matter considers it fit to reduce the time.
