Section 2 in The Merchant Shipping (Medical Examination) Rules, 2000
2. Definitions.
(1)In these rules, unless the context otherwise requires.-(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958):(b)" Annexure" means Annexure appended to these rules;(c)[ "Medical Examiner" means a qualified medical practitioner approved under provisions of rule 4; [Substituted by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).](d)"standards of physical fitness", means the standards specified in Annexure-I, Annexure-II and Annexure-III.](2)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act,
