Section 24 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
24. Grant of Certificate in Special Case.
- The Chief Examiner may, in special circumstances, allow a candidate who, in consequence of service abroad, has had no opportunity to obtain a recognised Second Class Certificate to be examined for a First Class Certificate, provided he is able to produce satisfactory evidence as to the character of his service, and in particular that his apprenticeship or technical studies, including workshop service, would have been acceptable if he were a candidate for the Second Class Certificate in India in the normal way. In general, such a candidate will be required to prove that he has served for at least four years in steam-ships of at least 99 nominal horse-power and or motor ships of at least 560 brake horse-power, of which period at least 18 months must have been spent in charge of the entire watch on the boilers and main propelling machinery of a steamship or on the main propelling machinery of a motor ship. A candidate must be able to give evidence of sufficient workshop training and, where appropriate, of studies at an appropriate technical institution. In particular he must satisfy the Chief Examiner that he is competent in Drawing and will be required to pass an additional paper equivalent to Sec. (iv) of Part A of the Second Class examination in this subject, unless he could he exempted from this paper as provided for in rule 62.If any such candidate fails to pass the examination for the First Class Certificate but shows that he has reached the standard required fora Second Class Certificate, the Central Government may grant him such a certificate, but no part of the fee will be returned.General Provisions As To Eligibility
