Section 19 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
19. Testimonials.
(1)Every candidate shall produce testimonials in respect of his workshop service signed, in each case by the employer or his authorised representative, who shall testify the candidate's conduct and ability and state the kind of work on which he was engaged and the period spent in each branch.(2)Every candidate shall also produce testimonials in respect of his sea service signed, in each case, by the Chief Engineer under whom his service has been performed stating his actual rank on watch.The whole of the candidate's sea service should be covered by testimonials certifying to his sobriety, experience, ability and general conduct.(3)The testimonials signed by the Chief Engineer shall be endorsed by the Engineer Superintendent or by a representative of the ship's owners. Testimonials signed only by the company's Superintendent or other officials shall not, as a rule, be regarded as valid.(4)The testimonials referred to in sub-rule (1), (2) and (3) shall be in the forms specified in Appendix B.["Provided that where it is not practicable for a candidate to obtain the testimonials, the examiner may assess the service on the basis of entries made in continuous discharge certificate or some other reliable documents containing the requisite information."] [Substituted by G.S.R. 783, dated 12th May, 1976.]
