Section 8(2) in The Inland Vessels (Grant of Certificate of Competency to Engineers and Engine Drivers) (Orissa) Rules, 1989
(2)Candidate must fulfil any of the following eligibility criteria, namely:(i)he must have served for a period of not less than three years as an apprentice in an approved marine workshop and have served for six months in the engine room of a mechanically propelled vessel having engine of not less than 85 brake horse-power or nine months in a vessel having an engine of not less than 40 brake horse-power; or(ii)he must have served for a period of not less than four years in the engine room of a mechanically-propelled vessel having engine of not less than 226 brake horse-power, of which period not less than one year must have served as Serang, principal tindal or chief greaser; or(iii)he must have served for a period of not less than five years in the engine room of a mechanically-propelled vessels having engine of not less than 85 brake horse-power or six years in the engine room of a vessel having not less than 40 brake horse-power of which period not less than one year must have been as Serang, tindal or chief greaser ; or(iv)he must have served at least six months with a second class engine driver's certificate for mechanically-propelled vessel or a certificate of higher grade in engine room of a mechanically-propelled vessel having engines of not less than 85 brake horsepower, or for nine months in a mechanically propelled vessel having engines of not less than 40 brake horse-power ; or(v)he must have served for at least two years, whilst in possession of permit as an engine driver of an inland mechanically propelled vessel having engines of 40 brake horse-power or under, followed by three years service in the engine room or a mechanically-propelled vessel having engine of more than 40 brake horsepower as Serang, tindal or chief greaser :Provided that if the candidate produces proof of longer service with a permit in launches having engines of 40 brake horse-powers, he may be allowed at the rate of one year in lower powered launches in lieu of six months' service in high-powered launches with a maximum remission of eighteen months. The service to count for remission must be in excess of two years required in launches of 40 brake horse-power or under ;
