Section 18 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
18. Service performed in ships of the Indian Navy.
- In the case of candidates who have performed sea service in ships of the Indian Navy the Chief Examiner may assess such service, if found equivalent to that prescribed under these rules, having regard to the type of machinery, duration at sea, and the capacity in which served, at such rate as he may deem fit, but in no case shall such a candidate be allowed to appear for the examination with sea service less than that prescribed for seamen serving on foreign-going and home trade ships.
