Section 16 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
16. Intimation of any change in recruitment and placement service process.
- If any change in the agreement or the contract between ship owners or employer and recruitment and placement service, the recruitment and placement service shall intimate the same to the Director along with the copy of agreement as the case may be, along with requisite bank guarantee as specified in rule 12, within one month, failing which the Director may suspend or withdraw the registration granted and licences issued to the recruitment and placement service:Provided that no such licence shall be suspended or withdrawn without giving the aggrieved person an opportunity of being heard.
