Section 7 in The Lifeboatmen's (Qualifications and Certificates) Rules, 1963
7. Application by shipowner, etc.
(1)where the owner, agent or master of a ship or a shipping company desires that the members of the crew of a ship should be examined, the owner, agent or master or the company shall fill in the application forms on behalf of the members of the crew and shall be responsible for the correctness of the statements made in the applications.(2)Where the members of the crew of a ship are to be examined, not less than 10 members of the crew or such other number as the Principal Officer or the Surveyor in charge of the Mercantile Marine Department may decide, shall be examined.(3)The boat and other equipment required for the conduct of the examination shall be provided by the owner, agent or master of the ship or the shipping company concerned, and the operation of swinging out and the lowering of the boat shall be under the supervision of the ship's officer or other person appointed by the owner, agent or master of the company.
