Section 9(2) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
(2)The applications referred to in sub-rule (1) shall be accompanied by declarations in Form-V and form VI and an agreement in Form-VII and shall be made to the Director and with a copy to Inspecting authority. Any incomplete application shall not be processed and shall be returned to the applicant within ten days indicating the reason thereon.
