(1)The Central Government may make rules to carry out the provisions of this Part.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form and manner in which a service endorsement shall be made on the certificate of competency of a marine engineer officer class II;(b)the number of persons and the qualifications they may possess for maintaining watches ] [by different types of ships] [ Substituted by Act 63 of 2002, Section 3, for " by a ship" (w.e.f. 1.2.2003).][at sea or in any port or place; [Substituted by Act 13 of 1987, Section 8, for Section 87 (w.e.f. 1.7.1989).](c)the conduct of the examination of persons desirous of obtaining certificates of competency and endorsements thereon for the grades falling under section 78;(d)the qualifications to be required of persons desirous of obtaining certificates of competency for the grades falling under section 78;(e)the fees to be paid by applicants for examination;(f)the period for which certificate granted under sub-section (2) of section 79 shall be valid;(g)the form of such certificates and the manner in which copies of certificates are to be kept and recorded;(h)the circumstances or cases in which certificates of competency may be cancelled or suspended.][PART VI-A] [ Inserted by Act 20 of 1979, Section 2 (w.e.f. 4.5.1979).] Obligations Of Certain Certificate Holders To Serve Government Or In Indian Ships
