Section 57 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
57. Notwithstanding anything contained in Parts III, IV and V of these rules, the Director-General of Shipping may at the inception of the Employment Office and until such time thereafter not exceeding six months as he may consider necessary, prescribe after consultation with the Board such procedure for the registration, supply and promotion of seamen as he may deem appropriate.
[57-A. Notwithstanding anything to the contrary contained in Parts III, IV and V of these rules, the Director-General of Shipping may for such period not exceeding six months with effect from the date of this notification as he may consider necessary, prescribe, after consultation with the Board, such procedure for the registration and supply of home-trade seamen as he may deem appropriate.]
