Section 9 in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000

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Union of India - Section

Section 9 in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000

9. Responsibilities pertaining to Audit.

(1)Not withstanding the verification of compliance with the requirements of the International Safety Management Code, it shall be the responsibility of the Company, management, officers or seafarers to comply with Indian laws and international laws relating to safety and protection of the environment.

(2)It shall be duty of the Company to -

(a)inform the Company's employees about the objectives and scope of the Audit;

(b)to appoint responsible members of staff to assist the Auditor.

(c)provide the relevant documents, records and information needed by Auditor to ensure an effective and efficient verification process.

(d)provide access and objective evidence as requested by Auditor(s).

(e)co-operate with the Auditor to permit the audit objectives to be achieved.

(3)The Auditor shall: -

(a)plan and carry out assigned responsibilities effectively and efficiently;

(b)comply with the applicable requirements and other appropriate directives;

(c)report any major obstacles encountered in performing the Audit;

(d)organise specialist technical assistance required to fulfil the competence requirements of the Audit as and when appropriate;

(e)communicate and clarify the non-conformities to the Company and the ship immediately;

(f)communicate to those concerned observations, if any;

(g)submit the Audit report clearly, conclusively and without undue delay to the Central Government;

(h)submit the Audit report to the Company and /or the Ship Master when acting as sole Auditor;

(i)verify the effectiveness of corrective actions taken by the Company as a result of the Audit.

(4)Personnel participating in the audit/verification shall ensure confidentiality of documents pertaining to the certification.Interim Safety Management CertificateIssued under the provisions of the International Convention for the Safety of Life at Sea, 1974 as amendedandUnder the authority of the Government of IndiaName of Ship:Distinctive Number or Letters:Port of Registry:Type of Ship*:Gross Tonnage:IMO Number:Name and Address of Company:This is to certify that the Safety Management System of the ship complies with the provisions of paragraphs 3.3.4 and 3.3.5 of the Guidelines on Implementation of the International Safety Management Code for the Safe Operation of Ships and for Pollution Prevention (ISM Code) by Administrations as adopted by the International Maritime Organization by resolution A.788 (19).This Interim Safety Management Certificate is valid until..........................

Issued at
Date of issue
Certificate No.	….............................................................ChiefSurveyor with the Govt. of IndiaDirectorate General ofShippingMumbai

(Seal or stamp of the issuing authority)*Insert the type of ship from among the following: Passenger Ship; Passenger High-Speed Craft; Cargo High-Speed Craft; Bulk Carrier, Oil Tanker, Chemical Tanker, Gas Carrier, Mobile Offshore Drilling Unit; Other Cargo Ship.Interim Document of ComplianceIssued under the provisions of the International Convention for the Safety of Life at Sea, 1974 as amendedandUnder the authority of the Government of IndiaName and address of the Company:This is to Certify that the safety management system of the Company has been recognized as meeting the objectives of paragraph 1.2.3 of the International Safety Management Code for the Safe Operation of Ships and for Pollution Prevention as adopted by the IMO with Resolution A. 741 (18) for the type(s) of ships listed below(Delete as appropriate):Passenger shipPassenger high-speed craftCargo high-speed craftBulk carrierOil tankerChemical tankerGas carrierMobile offshore drilling unitOther cargo shipThis Interim Document of Compliance is valid until...................

Issued at
Date of issue
Certificate No.	….............................................................ChiefSurveyor with the Govt. of IndiaDirectorate General ofShippingMumbai

(Seal or stamp of issuing authority)Document of ComplianceIssued under the provisions of the International Convention for the Safety of Life at Sea, 1974 as amendedandUnder the authority of the Government of IndiaName and address of the Company:This is to Certify that the safety management system of the Company has been audited and that it complies with the requirements of the International Safety Management Code for the Safe Operation of Ships and for Pollution Prevention as adopted by the IMO with Resolution A 741 (18) for the types of ships listed below(Delete as appropriate):Passenger shipPassenger high-speed craftCargo high-speed craftBulk carrierOil tankerChemical tankerGas carrierMobile offshore drilling unitOther cargo shipThis Document of Compliance is valid till................ subject to periodical verification.

Issued at
Date of issue
Certificate No.	….............................................................ChiefSurveyor with the Govt. of IndiaDirectorate General ofShippingMumbai

(Seal or stamp of issuing authority)Endoresement for Annual VerificationThis is to Certify that, at the periodical verification in accordance with regulation 6 of chapter IX of the Convention, the safety management system was found to comply with the requirements of ISM Code.

1stAnnual Verification	Signed..............................................(Signatureof the authorised official)
Place...............................................
Date................................................
2ndAnnual Verification	Signed..............................................(Signatureof the authorised official)
Place...............................................
Date................................................
3rdAnnual Verification	Signed..............................................(Signatureof the authorised official)
Place...............................................
Date................................................
4thAnnual Verification	Signed..............................................(Signatureof the authorised official)
Place...............................................
Date................................................

Safety Management CertificateIssued under the provisions of the International Convention for the Safety of Life at Sea, 1974 as amendedandUnder the authority of the Government of IndiaName of Ship:Distinctive Number or Letters:Port of Registry:Type of Ship* :Gross Tonnage:IMO Number:Name and Address of Company:This is to certify that the Safety Management System of the ship has been audited and that it complies with the requirements of the International Safety Management Code for the Safe Operation of Ships and for Pollution Prevention (ISM Code) as adopted by the International Maritime Organization by resolution A.741(18) as amended, following verification that the Document of Compliance for the Company is applicable to this type of ship.This Safety Management Certificate is valid until..............., subject to periodical verification and the validity of Document of Compliance.

Issued at
Date of issue
Certificate No.	….............................................................ChiefSurveyor with the Govt. of IndiaDirectorate General ofShippingMumbai

Intermediate Verification(to be completed between second and third anniversary date)	Signed..............................................(Signatureof the authorised offical)
Place...............................................
Date................................................
(Stamp)Additional Verification*	Signed..............................................(Signatureof the authorised offical)
Place...............................................
Date................................................
(Stamp)Additional Verification*	Signed..............................................(Signatureof the authorised offical)
Place...............................................
Date................................................
(Stamp)Additional Verification*	Signed..............................................(Signatureof the authorised offical)
Place...............................................
Date................................................

*if applicable

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Union of India - Section

Section 9 in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000

9. Responsibilities pertaining to Audit.