Section 10 in The Indian Merchant Shipping (Medical Examination) Rules, 1958
10. Certificate of Physical fitness.
(1)On completion of medical examination, the medical authority shall issue to every seaman satisfying the prescribed standards a certificate of physical fitness in the form set out in Annexure 'B' to these rules.(2)In the event of a seaman failing to satisfy the 'prescribed standards' due to any temporary defect, which in the opinion of the medical authority is likely to be cured after treatment, the medical authority shall issue to the seaman a certificate with the remarks 'temporarily unfit' indicating generally, where possible, the reasons for such unfitness and with the remarks that the seaman should come for re-examination after the cause of his temporary unfitness is removed.(3)A seaman not satisfying the prescribed standards of physical fitness and found suffering from a disease or physical defect which, in the opinion of the medical authority examining him, renders him permanently unfit for sea service, shall be given a certificate of 'permanent unfitness'.(4)The medical authority may, having regard to the nature of the defect or disease, issue a certificate of fitness valid for six months or for the duration of one round voyage, whichever is longer.Note. - Sub-rule (2), (3) and (4) shall not apply to new entrants examined in accordance with the standards prescribed in Part I of Annexure 'A' to these rules.
