Section 14 in The Lifeboatmen's (Qualifications and Certificates) Rules, 1963
14. Duplicate copy of Certificate.
- If a Certificate granted under these rules is lost, defaced or mutilated, the Principal Officer may, if he is satisfied that the loss, defacement or mutilation was caused without any fault on the part of the holder of the Certificate, issue a duplicate copy of the Certificate on payment of a fee of Re. 1 :Provided that the defaced or mutilated certificate shall be surrendered to the Principal Officer or if the duplicate certificate is granted on the ground that the original is lost, the person the whom the duplicate certificate is granted shall surrender the original to the Principal Officer if and when it is subsequently recovered.Appendix A(See rule 6)Application for examination for a Certificate of Efficiency as Lifeboatman Port of ---------------[Part A [Substituted by G.S.R. 611, dated 28th March, 1970]Name in full.Particulars of Continuous Discharge Certificate or other document.Permanent Address.Date and place of birth.Rank or Rating.Particulars of Crossed Indian Postal Order in payment of the examination fee.NumberDateSignature of Candidate.]
