Section 6 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
6. [ Qualifications for Second Class Certificate. [Substituted by G.S.R. 2447, dated 29th August, 1975.]
(1)A candidate for a Second Class Certificate shall satisfy the following requirements, namely :-(a)(i)He shall be within the age limit of 20 years at the time of his entry in the workshop or as the case may be, the training institutions referred to in rules 7 and 10 respectively :Provided that the requirements of this clause shall not apply to candidates qualifying for examination under rule 7A, 8 or 8A if they are otherwise eligible to appear for the examination under this rule.(ii)He shall not be less than 22 years of age at the time of appearing for examination for Second Class Certificate.(b)Educational Qualification :-He shall have passed the Second Year Examination of the two year Inter-Science Course of a recognised University or Board or any other equivalent examination with Mathematics and Physics as separate subjects :Provided that the requirements of this clause shall not apply to candidates qualifying for examination under rule 7A if they are otherwise eligible to appear for examination of Second Class Certificate.(c)Workshop Service :-He shall satisfy one or other of the requirements as regards workshop service or other training or a combination of both as set out in rule 7, 7A, 8, 8A, 9, 10 or 11.(d)Sea Service :- He shall have performed the requisite sea service set out in rule 15.(e)Examination. - He shall have passed the examination set out in rule 63.(2)Nothing contained in Cl. (b) of sub-rule (1) shall apply to any candidate who has completed training course of Directorate of Marine Engineering Training having been admitted in that institution prior to August, 1975.(3)A candidate for the endorsement of a certificate shall have performed extra sea-service set out in rule 16 and shall be required to pass examination set out in rule 67.](A)Workshop Service
