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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(2)Every candidate for the certification shall -
(i)hold a certificate as officer in charge of an engineering watch on ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near-. Coastal Voyages (Marine engineer Officer Class IV - Near Coastal Voyages);
(ii)have not less than one year approved sea-going service as an assistant engineer officer or engineer officer in charge of an engineering watch; and
(iii)have completed approved education, training, examination, assessment and meet the standard of competence as_ specified In section A-111/2 of the STCW Code as applicable to the ships operating in Near-Coastal Voyages.