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Union of India - Section

Section 28 in The Merchant Shipping (Maritime Labour) Rules, 2016

28. Onshore seafarer complaint-handling procedures.

(1)An on shore complaint redressal procedure shall be followed in all Indian ports as specified by the Director General of Shipping, in consultation with the ship owners and seafarers' organisations concerned, who are parties to the Collective Bargaining Agreement as reflected in the seafarers employment agreement, where applicable.
(2)The Director General of Shipping shall take necessary steps to safeguard the confidentiality of seafarers making the complaints.Form-1[See rule 12]Evidence of financial securityThe certificate and other documentary evidence of financial security required under sub-rule (13) of rule 12 shall include the following information, namely:-
(a)Name of the ship;
(b)Port of registry of the ship;
(c)Call sign of the ship;
(d)International Maritime Organisation number of the ship;
(e)Name and address of the provider or providers of the financial security;
(f)Contact details of the person or entity responsible for handing seafarer's contractual claims;
(g)Name of the owner of the ship;
(h)Period of validity of the financial security; and
(i)An attestation from the financial security provider that the financial security meet the requirement of rule 12.
Form-2[See rule 19]Evidence of financial securityThe certificate and other documentary evidence of financial security required under sub-rule 10 (f) of rule 19 shall include the following information, namely:-
(a)Name of the ship;
(b)Port of registry of the ship;
(c)Call sign of the ship;
(d)International Maritime Organisation number of the ship;
(e)Name and address of the provider or providers of the financial security;
(f)Contact details of the person or entity responsible for handing seafarer's contractual claims;
(g)Name of the owner of the ship;
(h)Period of validity of the financial security; and
(i)An attestation from the financial security provider that the financial security meet the requirement of rule 19.
Form-3[See rule 24 (5)]Declaration of Maritime Labour compliance - Part I(Note: This Declaration must be attached to the ship's Maritime Labour Certificate)Issued under the authority of Director General of ShippingWith respect to the provisions of the Maritime Labour Convention, 2006 the following referenced ship:-
Name of ship IMO number Gross tonnage
     
is maintained in accordance with the provisions of rule 24.The undersigned declares, on behalf of the abovementioned competent authority, that:-
(a)the provision of the Maritime Labour Convention are fully embodied in the requirements referred to below;
(b)these requirement are contained in the provisions referenced below; explanations concerning the content of those provisions are provided where necessary;
(c)the detail of any substantial equivalencies under Article VI, paragraphs 3 and 4 of the Convention are provided under the corresponding requirement listed below in the section provided for this purpose below (strike the statement which is not applicable);
(d)any exemption granted by the under rules (16) and (17) should be clearly indicated in the section provided for this purpose below; and
(e)any ship-type specific requirements under national legislation are also referenced under the requirement concerned.