Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 40 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

40. Fitness for duty. - (1) The company shall, for the purpose of preventing fatigue -

(a)establish and enforce rest periods for Watch-keeping personnel;
(b)require that watch systems are so arranged that the efficiency of all watch-keeping personnel is not impaired by fatigue and the duties are so organised that the first watch at the commencement of a voyage and subsequent relieving watches are sufficiently rested and otherwise fit for duty; and
(c)comply with the requirements of rest periods set out in.section A-VIII/I of the STCW Code and display watch schedules on board their ships where they are easily accessible.