(1)Any candidate who before commencing his qualifying sea service has passed Part A of the examination for a First Class Certificate or has obtained a certificate, diploma or degree recognised by the Central Government as conferring full or partial exemption from Part A of the examination for a First Class Certificate of Competency may be granted a remission of sea service not exceeding three months.(2)Any candidate who after commencing his qualifying sea service has passed Part A of the examination for a First Class Certificate may be granted a remission of-(a)two months sea service, if he has passed the said Part of the said examination before completing nine months qualifying sea service;(b)one month sea service, if he has passed the said Part of the said examination, after completing nine months but before completing fifteen months of qualifying sea service.]
