(3)The Central Government may make rules for the purpose of enabling seamen's employment offices effectively to exercise their powers under this Act; and in particular and, without prejudice to the generality of such power, such rules may provide for-(a)consultation with respect to any specified matter by seamen's employment offices with such advisory boards or other authorities as the Central Government may think fit to constitute or specify in this behalf;(b)[ the levy and collection of such fees as may be specified for the issue of licences to recruitment and placement services, renewal of such licences and services to be rendered by the seamen's employment office; [Substituted by Act 63 of 2002, Section 4, for Clauses (b) and (c) (w.e.f. 1.2.2003).](c)the issue of directions by the Central Government to any seamen's employment office or any recruitment and placement service with reference to the exercise of any of its powers;(ca)the conditions under which the recruitment and placement service to recruit and place seafarers abroad;(cb)the circumstances and conditions under which licence to be suspended or withdrawn;(cc)the conditions under which seafarers' personal data to be processed by the recruitment and placement services including the collection, storage, combination and communication of such data to third parties;](d)the supersession of any seamen's employment office which fails to comply with any such direction.[ Explanation .-For the purposes of this section,-(a)"recruitment and placement service" means any person, company, institution, agency or other organisation, in the public or private sector which is engaged in recruiting seafarers on behalf of employers or placing seafarers with employers;[* * *]
