Section 28(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Every candidate for the certification shall -(i)be not less than 18 years of age on the last date prescribed for receipt of application;(ii)have completed -(a)approved sea-going service for a period of not less than nine months or(b)approved pre-sea training or special training for a period of ninety days and approved sea-going service for a period of not less than six months; and(iii)meets the standard of competence as specified in section A-111/4 of the STCW Code.
