Section 6 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
6. Training and assessment. - (1) The Chief Examiner concerned shall ensure that the training and assessment of candidates for certification as a seafarer are administrered, supervised and monitored in accordance with the provisions of the Act, these rules and the STCW Code, (and those persons responsible for imparting the training and assessment as required under the STCW Convention, are appropriately qualified for the type and level of training and assessment of competence in accordance with the provisions of the Act, these rules and the STCW Code.
