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]

State of Odisha - Section

Section 10 in The Inland Vessels (Grant of Certificate of Competency to Masters and Serangs of Inland Vessels) (Orissa) Rules, 1984

10. Certificate of competency as first class Master.

(1)A candidate shall not be admitted to the examination for certificate of competency as first class Master unless the candidate-
(i)has passed the sight and colour tests;
(ii)has attained twenty-four years of age on the date of examination;
(iii)fulfils the conditions prescribed under Rule 6 ; and
(iv)is able to read and write Oriya, Hindi and English languages and has served as second class Master in charge of an inland mechanically propelled vessel for not less than three years or, while possessing a second class Master's certificate, has served as Second Serang of an inland mechanically propelled vessel for not less than four years, or must be not less than 22 years of age and hold a certificate of competency as second mate granted under the Indian Merchant Shipping Act, 1958 and has served as a mate of an inland mechanically propelled vessel or in a vessel of the Paradeep Port Trust, Paradeep or Master of a river flat for not less than one year; or must be not less than 24 years of age and must have served either, not less than three years at sea and three years as a mate of an inland mechanically propelled vessel or in a vessel of the Paradeep Port Trust Paradeep; or Master of an inland mechanically propelled vessel or in a vessel of the Paradeep Port Trust, Paradeep or Master of a river flat.
[Note. - Lascar, Grade II recruited in Paradeep Port Trust who have educational qualification of 5th standard and have passed the 2nd Class Master Certificate Examination, may be allowed to appear such competency examination, up to the end of the year 2006] [Added vide O.G.E. No. 101 dated 22.1.2003.],
(2)Each candidate shall be examined orally in the following subjects, namely :
(i)the rules of the road;
(ii)the management of river steamers under all contingencies;
(iii)tide tables;
(iv)storm signals;
(v)the port rules and knowledge of buyos, lights, land marks, channels, sands and set of tide in the ports of Orissa and their approaches; his knowledge of the Act and the rules made under Sections 29, 52, 53, 54 and 67 and the notifications issued under Sections 68 and 70 of the Act, Harbour Crafts and Fishing Trawlers;
(vi)an elementary knowledge of the compass ; and
(vii)coastal navigation seamanship, fishing technology, elementary mathematics and science.
(3)A candidate who fails in the examination shall be eligible to be reexamined after rendering additional service for three months as mate of a river steamer, fishing trawler or in a vessel of the Paradeep Port Trust, or as Master of a river flat.