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Union of India - Section

Section 15 in The Merchant Shipping (Medical Examination) Rules, 2000

15. [ Suspension or cancellation of approval as Medical Examiner. [Substituted by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).]

(1)The approval of a Medical Examiner under rule 4 may be suspended or cancelled in case of serious lapse, misconduct, unethical conduct or non-professional conduct in contravention of the provisions of the Act or the rules made there under including that of Merchant Shipping Notice or Order of the Directorate issued from time to time:Provided that in case of procedural lapse, a cautionary note may be issued to the Medical Examiner:Provided further that, no order shall be passed under this rule, unless a reasonable opportunity of being heard is provided to the Medical Examiner.
(2)The Medical Examiner aggrieved by the decision of suspension or cancellation may appeal against the decision within fifteen days from the date of passing such order of suspension or cancellation to the Director General.
(3)The decision of the Director General shall be final and binding on all parties concerned.
(4)No order shall be passed under this rule, unless a reasonable opportunity of being heard is provided to the Medical Examiner.]
15. Fees.- Every application to the appellate authority under rule 14, shall be accompanied by a fee of one hundred rupees only.(2) A fee of one hundred rupees shall be charged from the master or seamen as the case may be for issue of a duplicate certificate of fitness.