Section 45 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
45. Appeal. - (1) Any seafarer aggrieved by any order made under these rules by any officer below the rank of the Director General of Shipping may prefer an appeal to the Director General of Shipping within a period of sixty days from the date of receipt of the order.
(2)Any seafarer aggrieved by any order made under these rules by the Director General of Shipping may prefer an appeal to the Central Government within a period of sixty days from the date of receipt of the order.(3)No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefor:Provided that an appeal may be admitted after the expiry of the period prescribed therefor if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within the prescribed period.(4)Every appeal made under this rule shall be accompanied by a copy of the order appealed against.(5)The appellant authority, before disposing of an appeal, shall give a reasonable opportunity of being heard to the appellant.(6)An appeal shall be disposed of as expeditiously as possible but within a period of six months from the gate-of the order.(7)The appellate authority may confirm, modify or reverse the order appealed against.
