Section 10(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Every seafarer holding an appropriate certificate who is serving at sea or intends to return to sea for service after a period ashore in order to continue to qualify for sea-going service, at intervals not exceeding five years, shall -(i)meet the standards of medical fitness as prescribed in the Merchant Shipping (Medical Examination) Rules, 1986 and the STCW Code:(ii)establish continued professional competence by attending an approved revalidation course in accordance with section A-1/11 of the STCW Code:(iii)be subject to scrutiny and assessment by an assessment centre; and(iv)be issued with an endorsement revalidating the candidate's certificate.
