Section 2(b) in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
(b)"Medical Officer" means a person possessing a degree in medicine and surgery of any recognised University and enrolled as a Medical Practitioner on the register of the Medical Council of any State and also holds a valid licence issued by the Health Officer of the port of departure of the ship in the form prescribed under the Merchant Shipping (Carriage of Medical Officers) Rules, 1961;
