Section 8 in The Inland Vessels (Grant of Certificate of Competency to Engineers and Engine Drivers) (Orissa) Rules, 1989
8. Granting of certificate of competency as second class engine driver.
(1)Candidate shall not be admitted to the examination for granting of certificate of competency as second class engine driver, unless the candidate-(i)has passed the medical test;(ii)has attained twenty-one years of age as on the date of examination;(iii)fulfils the conditions prescribed under Rule 6; and(iv)is able to read and write Oriya or Hindi and English languages.(2)Candidate must fulfil any of the following eligibility criteria, namely:(i)he must have served for a period of not less than three years as an apprentice in an approved marine workshop and have served for six months in the engine room of a mechanically propelled vessel having engine of not less than 85 brake horse-power or nine months in a vessel having an engine of not less than 40 brake horse-power; or(ii)he must have served for a period of not less than four years in the engine room of a mechanically-propelled vessel having engine of not less than 226 brake horse-power, of which period not less than one year must have served as Serang, principal tindal or chief greaser; or(iii)he must have served for a period of not less than five years in the engine room of a mechanically-propelled vessels having engine of not less than 85 brake horse-power or six years in the engine room of a vessel having not less than 40 brake horse-power of which period not less than one year must have been as Serang, tindal or chief greaser ; or(iv)he must have served at least six months with a second class engine driver's certificate for mechanically-propelled vessel or a certificate of higher grade in engine room of a mechanically-propelled vessel having engines of not less than 85 brake horsepower, or for nine months in a mechanically propelled vessel having engines of not less than 40 brake horse-power ; or(v)he must have served for at least two years, whilst in possession of permit as an engine driver of an inland mechanically propelled vessel having engines of 40 brake horse-power or under, followed by three years service in the engine room or a mechanically-propelled vessel having engine of more than 40 brake horsepower as Serang, tindal or chief greaser :Provided that if the candidate produces proof of longer service with a permit in launches having engines of 40 brake horse-powers, he may be allowed at the rate of one year in lower powered launches in lieu of six months' service in high-powered launches with a maximum remission of eighteen months. The service to count for remission must be in excess of two years required in launches of 40 brake horse-power or under ;(3)(i)he must satisfactorily pass a viva voce examination on the working of the various types of internal combustion engines and be able to name the principal parts of the machinery;(ii)he must know what attention is required for the various parts of the machinery understand the use and the management of different valves, cooks, pipes and connections, and be familiar with the various methods of supplying air and fuel to the cylinders;(iii)he must be able to describe the chief causes which may make the engine difficult to start and to explain how he would proceed to rectify and remove the defects connected therewith. He must also be able to show that he understands the mechanism of the starting and reversing arrangements and that he is competent to deal with the defects therein;(iv)he must be able to overhaul the engine, to adjust the working parts and to put the engine together again in a good working condition. He must also understand how to make good the result of ordinary wear and tear to the machinery and how to correct defects so as to prevent accidents;(v)he must be familiar with the nature and properties of the various fuel used in the internal combustion engines. He must understand what is meant by 'flash point' and the danger that may arise in connection with a low flash point;(vi)he must know the danger resulting from leakage from the fuel tanks and must be aware of the precautions to be taken against explosion. He must also be able to take the necessary precautions to guard against the escape of inflammable vapour from the vapourizer when the engines are stopped. He must know how to deal with fire, if it breaks out;(vii)he must also be able, if required, to show his practical knowledge by actually working upon the engines of a mechanically-propelled vessel in the presence of the Examiner.
