Section 4 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
4. Definitions. - (1) In these rules, unless the context otherwise requires,-
(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Appropriate certificate" means a certificate issued and endorsed in accordance with the provisions of these rules and entitling the lawful holder thereof to serve in the capacity and perform the functions involved at the level of responsibility specified therein on a ship of the type, tonnage or power and means of propulsion indicated by the endorsement while engaged on the particular voyage concerned;(c)"Approved" means approved by the Central Government;(d)"Training and Assessment Programme" means the programme of training and assessment of seafarers as approved by the Central Government;(e)"Assessment Centre" means a centre designated by the Director General of Shipping responsible for assessment of candidates and maintaining records for the purposes of assessment;(f)"Certificate of competency" means an appropriate certificate issued by the Government of India for the purposes of rule 5;(g)"Chief Examiner" means the Chief Examiner of Master and Deck Department personnel or the Chief Examiner of Engine Department personnel, as the case may be;(h)"Company" means the owner of the ship or any other organisation or person such as the manager or the bareboat charterer, who has assumed the responsibility for operation of the ship from the shipowner and who, on assuming such responsibility, has agreed to take all the duties and responsibilities imposed on the company by the STCW Convention;(i)"Examiner" means Principal Officer Nautical, Deputy Nautical Adviser, Nautical Surveyor or Principal Officer Engineering, Deputy Chief Surveyor, Engineer and Ship Surveyor, as the case may be, appointed under section 79 of the Act;(j)"Form" means a form appended to these rules;(k)"Month" means a month reckoned according to the British calendar. The time included between any given day in any month and the preceding day of the following month (both days inclusive) shall be reckoned as one month;(l)"Near-Coastal Voyages" means the coastal trade or voyages from any port or place in Bangladesh, India, Maldives, Myanmar and Sri Lanka to any other port or place in these countries including proximity of safe havens on such voyages;(m)"STCW Convention" means International Convention on Standards of Training, Certification and Watch-keeping for Seafarers, 1978 as amended on the 7th day of July, 1995;(n)"STCW Code" means Seafarers' Training, Certification and Watch-keeping Code adopted by the 1995 conference of Parties to the STCW Convention;(o)"Year" means a year reckoned according to the British calender.(2)Words and phrases used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them.
