Section 18 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
18. Notwithstanding anything contained in these rules but always subject to the provision of rule 7, the Director-General of Shipping may, in exceptional circumstance, by an order in writing, declare that any individual seaman or group of seamen, or any Class or Category of seamen shall be deemed to have been registered at the Employment Office and thereafter it shall not be necessary for such seaman, group of seamen or Class or Category of Seamen to apply for registration.
