Section 13(2) in The Indian Merchant Shipping (Medical Examination) Rules, 1958
(2)Against a decision of the Medical authority, a seaman may, within a period of 3 months [from the date on which the certificate is issued to him or, as the case may be, from the date on which the certificate of medical fitness issued to him has been cancelled] [Substituted by G.S.R. 405, dated 25th February, 1964.] by the Medical authority, submit an application to the Appeal Board through the Director of the Port or place at which he was medically examined :[Provided that an application may be admitted after the said period of three months if the Appeal Board is satisfied that the seaman had sufficient cause for not making the application within such period.] [Inserted by S.O. 2457, dated 30th October, 1959.]
