Section 16(3) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(3)Every candidate who meets the requirements of this rule, shall be issued an Extra Master certificate of competency. This shall be issued in addition to the certificate of competency as Master of a foreign-going ship (Master on ships of 500 gross tonnage or more) as per regulation 11/2 of STCW Convention and section A-11I2 of the STCW Code held by the candidate.
