Section 30 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
30. Service found to be insufficient.
- If after a candidate has passed the examination, it is discovered that his services are insufficient to entitle him to receive a certificate, the certificate will not be granted until the candidate has performed the amount of service by which he was deficient and has re-appeared for the examination and declared passed, unless in any particular case the Chief Examiner deems fit to dispense with the second examination.
