Section 43 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
43. Responsibility of an employer. - (1) No person shall engage or carry to sea any seaman to work In any capacity of navigational or engine-room watch unless he is certified by the· Chief Examiner concerned to the effect that he is fit in all respects to be employed In a relevant capacity and meets the requirements of the Act, these rules and the STCW Code, Before certifying as such the Chief Examiner concerned shall satisfy that the certificates produced by the seaman are genuine and valid,
