Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 13 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

13. Testimonials.

- All candidates will be required to produce testimonials as to their workshop service. These testimonials must be signed by the employer or his representative, and must testify to the candidate's conduct and ability and state the kind of work on which he was engaged and the period of time spent in each branch, e.g., fitting, erecting, turning, machine work, etc. Testimonials will be returned to candidates when the examination is completed.A specimen copy of the form of testimonial is set out in Appendix E. This form of testimonial is not applicable in the case of apprentices trained under one or other of the schemes set out in rule 10.