Section 2 in The Indian Merchant Shipping (Medical Examination) Rules, 1958
2. Definitions.
In these rules, unless the context otherwise requires :-(a)"Act" means the Indian Merchant Shipping Act, 1923;(b)"Appeal Board" means the Medical Appeal Board for Seamen constituted under rule 13;(c)"Director" means the Director, Seamen's Employment Office, Bombay or Calcutta, as the case may be, and includes at other places such other officer as the Director-General of Shipping may appoint to perform the functions of the "Director" under these rules;(d)"Medical authority" means the Medical officer appointed under rule 4 for the purposes of sub-section (1) of Section 26-A of the Act;(e)"Prescribed Standards" means the standards of physical fitness as set out in Annexure 'A' to these rules;(f)"Registration Book" means the Registration Book issued to a seaman under rule 14 of the Indian Merchant Shipping (Seamen's Employment Office, Bombay/Calcutta) Rules, 1954;(g)"Seaman" includes a person selected or approved or eligible for engagement as 'seaman';(h)"Shipping Master" means the Shipping Master Bombay or Calcutta, as the case may be and at other places such other officers as are competent to discharge the duties of Shipping Master.
