Section 59 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
59.
Should a candidate fail through ignorance of fundamental principles, or on account of general defectiveness in the examination, he shall not be allowed present himself for re-examination until a period of time to be fixed by the Chief Examiner has elapsed. Such period will not usually exceed three months, but in the case of a subsequent failure on account of general defectiveness the penalty may, in exceptional circumstances, be increased to a maximum of six months.Examinations And Exemptions
