Section 33 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
33. Minimum requirements for familiarisation, basic safety training and instructions for all seafarers. - (1) All persons employed or engaged on a sea-going ship, other than passengers shall, before being assigned to shipboard duties, receive approved familarisation training and instructions in accordance with paragraph 1 of section A-VI/I of the STCW Code and shall meet the appropriate standard of competence as specified therein.
(2)Seafarers employed or engaged in any capacity on board ship on the business of that ship as part of the ship's complement with designated safety or pollution prevention duties in the operation of the ship shall, before being assigned to any shipboard duties, receive appropriate approved basic training or instructions in -(i)personal survival techniques as set out in Table A-VI/1-1 of the STCW Code:(ii)fire prevention and fire fighting as set out in Table A-VI/1-2 of the STCW Code;(iii)elementary first aid as set out in Table A-VI/1-3 of the STCW Code: and(iv)personal safety and social responsibilities as set out in Table A-VI/1-4 of the STCW Code.(3)On satisfactory completion of each of the approved basic safety training, an appropriate certificate shall be issued to the seafarer.
