Section 49 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
49.
(1)The Director may cancel, under advice to the shipping company in the event of the man being on the Company Roster, the registration of a seaman permanently or he may suspend the seaman's registration for any specified period of time when the Shipping Master reports that a seaman has been adversely reported upon by the shipowner in respect of character, discipline or ability, or that he has been found guilty of any of the following :(a)offences such as smuggling or theft;(b)desertion;(c)misbehaviour during the period of engagement.(2)The Director may also cancel the registration of a seaman permanently or he may suspend the seaman's registration for any specified period of time(a)on his being found guilty of misbehaviour within the premises of the Employment Office; or(b)on his being found guilty of using or attempting to use a false document or making a false declaration for getting his name registered at the Employment Office or for obtaining employment through the employment office.Explanation. - Any person found in possession of a false document within the premises of the Employment Office shall be deemed to have attempted to obtain employment by using the false document.
