Section 50 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
50. The Director shall cancel the registration of a seaman (i) on his attaining such age as the Director-General of Shipping may from time to time, after consultation with the Board, specify for the retirement of persons from the seafaring profession.
(ii)on his being declared permanently unfit for the seafaring profession by a Medical Authority;[(iii)(a) On his giving or offering or attempting to give or offer directly or indirectly any illegal gratification to any official of the Employment Office or to any other person; or(b)On his accepting or demanding or attempting to take or demand directly or indirectly any illegal gratification from any other seaman or candidate seaman registered or unregistered;][(iv) [(a)On his failure to respond to a call notice and to report to the Seamen's Employment Office within such time as may be prescribed by the Director-General of Shipping in consultation with the Board :Provided that no registration of a seaman shall be cancelled under this sub-clause, until he has been given a reasonable opportunity of being heard in the matter; or](b)On his failure to get selected on three consecutive occasions at the muster due to adverse reports of the Master or shipowner in respect of his ability or conduct provided that the Director, after reviewing his case under rule 42, is satisfied that there is no possibility of his being accepted by any shipowner; or(c)On his failure to produce a certificate of fitness from a medical authority or any other authority prescribed by the Director-General of Shipping within such period as may be fixed by him in consultation with the Board.]
