Section 15(2) in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964
(2)A candidate who fails in the oral test through serious weakness in practical knowledge of the subject may, at the discretion of the examiner. be required to perform further sea service before being re-examined. Such further see-service shall not be for a period of more than three months and may be performed in any capacity on deck in any sea-going ship.
