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Union of India - Section

Section 42 in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964

42. Punishment for misconduct.

- A candidate who has been found guilty by the examiner of any misconduct in relation to an examination (including insolence to any examiner or disorderly or improper conduct in or about the room where the examination is held) or of a breach of any of these rules, may be punished in one or more of the following ways:
(a)where the examination has not commenced or is not completed, the candidate may not be permitted to appear in the examination or, as the case may be, to take further part therein;
(b)where the result of the examination has been declared, the result of the candidate may be amended;
(c)where the candidate has been declared successful in the examination but has not been granted the necessary certificate, the certificate maybe withheld, for such period as the Director-General may direct;
(d)the candidate may be debarred from appearing in any examination under these rules for such period as the Director-General may direct.
[Appendix A [Substituted by G.S.R. 731, dated 10th May, 1976.](See rule 4)List of places and dates on which examinations for grant of certificate of competency for skipper and second hand of fishing vessel and sight tests shall be held.
Port Examination Place Date
Bombay Grantof certificate of competency for skipper and second hand offishing vessel.Sighttests. MercantileMarineDepartment. Theexamination generally commences on the first Monday in eachmonth. The exact date can be ascertained on application from theMercantile Marine Department.
Calcutta ---------do---------- ---------do---------- ---------do----------
Madras ---------do---------- ---------do---------- ---------do----------
Note :-Sight tests may be held at any time during office hours by arrangement with the principal officer. Mercantile Marine Department.]Appendix B(Rule 6)Syllabus For Examinations