Section 64(a) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(a)[(i) Graduates in Mechanical Engineering from recognised institutions shall be granted exemption from the whole of Part 'A' of the examination for Certificates of Competency as Second Class or First Class Engineers. [Substituted by G.S.R. 2703, dated 25th November, 1969.](ii)Graduates in Electrical Engineering from recognised institutions shall be granted exemption from Secs. (i), (ii) and (iii) of Part 'A' of the examination for Certificate of Competency as Second Class Engineer and from Sec. (i) of Part 'A' of the examination for Certificate of Competency as First Class Engineer.(iii)Holders of Diplomas in Mechanical Engineering from recognised Boards of Technical Education of State Governments shall be granted exemption from Sec. (iii) of Part 'A' of the examination for Certificate of Competency as Second Class Engineer.(iv)An alternative Training Scheme apprentice who fails to pass the examination for the Ordinary National Diploma but who has passed in three of the four subjects common to the diploma and of Part 'A' of the examination for Certificate of Competency as Second Class Engineer shall be granted exemption from the said examination in the subjects in which he has passed in the Diploma examination.(v)A candidate who has passed with mathematics the Intermediate Examination or First Year B.Sc. Degree Examination of a recognised Indian University or a similarly approved course to the satisfaction of the Chief Examiner shall be granted exemption from Sec. (iii) of Part 'A' of the examination for Certificate of Competency as Second Class Engineer.]
