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Union of India - Section

Section 10 in The Merchant Shipping (Medical Examination) Rules, 2000

10. Certificate of physical fitness.

(1)On completion of medical examination as required under rule 5, the persons satisfying the standards of physical fitness shall be issued a medical certificate as follows:-
(a)in case of pre-sea medical examination, as specified in Annexure - IV and Annexure V;
(b)in case of periodic medical examination, as specified in Annexure - IV; and.
(c)in case of periodic Eye test, as specified in Annexure-V.
(2)If the person appearing for medical examination does not satisfy the standards of physical fitness, the Medical Examiner shall issue the person a certificate indicating temporary or permanent unfitness, as may be applicable, clearly stating the reason for such temporary or permanent unfitness.] [Substituted by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).]
8. Conduct of medical examination.- Every master or seaman appearing for medical examination shall complete the declaration in the examination report as set out in Annexure "E" and be subjected by the medical examiner to such tests as may be considered necessary for determining his physical fitness in accordance with the prescribed standards as laid down in Annexure 'B' The medical examiner while conducting the medical examination shall be guided by the guidelines set out in Annexure 'A'.9. Records of medical examination.- The medical examiner shall maintain a full record of the medical examinations conducted with copies of certificates of physical fitness issued and shall also send weekly returns to the Director, Seamen's Employment Office showing the result of the medical examination in respect of every master of seaman, as the case may be examined during the week as applicable. The date and result of the examination shall also be endorsed in the record under the heading additional endorsements.10. Certificate of physical fitness.- (1) On completion of initial medical examination, the medical examiner shall issue to every seaman satisfying the prescribed standards, a certificate of physical fitness as set out in Annexures 'E' and 'F'.(2) In the event of a master or seaman as the case may be, failing to satisfy the prescribed standards due to any temporary defect, which in the opinion of the medical examiner is likely to be cured after treatment, the medical examiner shall issue to the master or seaman, as the case may be a certificate with the remarks "temporarily unfit" indicating the reasons for such unfitness and with the remarks that the seaman should come for re-examination after the cause of his temporary unfitness is cured.(3) A master or seamen, as the case may be, not satisfying the prescribed standards of physical fitness and found suffering from a disease or physical defect which, in the opinion of the medical examiner examining him, renders him permanently unfit for sea service, shall be given a certificate of permanent unfitness.