(1)A candidate who holds a degree either in Mechanical Engineering or in Electrical Engineering of a recognised University, the full time course of study of which has been approved by the Central Government under rule 62, shall be eligible to appear in the examination for Certificate of Competency as Second Class Engineer subject to the provisions of sub-rules (2), (3) and (4).(2)Any such candidate who holds a degree in Mechanical Engineering shall produce evidence to the satisfaction of the Chief Examiner of having performed workshop service in a marine workshop, after obtaining his degree, for a period of not less than eight months :Provided that where a candidate has performed such workshop service for lesser period but not less than four months, he may be permitted to make good the deficiency in workshop service by service on day work or on regular watch on board a sea-going ship in the Merchant Navy in the ratio of 3 months sea service equalling 2 months workshop service.(3)Any such candidate who holds a degree in Electrical Engineering shall produce evidence to the satisfaction of the Chief Examiner of having performed workshop service in a marine workshop, after obtaining his degree, for a period of not less than twelve months :Provided that where a candidate has performed such workshop service for a lesser period but not for less than six months, he may be permitted to make good the deficiency in workshop service by service on day work or on regular watch on board a sea-going ship in the Merchant navy in the ratio of 3 months sea service equalling 2 months workshop service.(4)Every such candidate shall produce evidence to the satisfaction of the Chief Examiner of having completed sea service as required under rule 15.
