Section 26 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
26. 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 at such rates as he may deem fit having regard to the type of machinery, duration of sea service and capacity in which served, but in no case a candidate shall be allowed to appear for the examination with sea service less than that prescribed for the service in fishing vessels.
