Section 4 in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997
4. Eligibility for admission to the examination for licence.
- No person shall be eligible for admission to an examination held under these rules for grant of a certificate specified under rule 3 unless such person is -(i)a Citizen of India(ii)is above the age of eighteen years on the date of examination(iii)[ (a) (I) passed All India Senior Secondary School Certificate examination or an equivalent examination conducted by a recognised Board or University with Mathematics and Physics as optional subjects for category of certificate under sub-rules (i), (ii) and (iii) of rule 3; [Substituted by Notification No. G.S.R. 1088(E), dated 5.11.2018 (w.e.f. 6.7.1998).](II)passed 10th standard (Secondary School Certificate Examination) or an equivalent examination conducted by a recognised Board or University in India or holds a valid certificate issued by statutory bodies of maritime or fisheries of State or Central Government shall be eligible for admission for category of certificate under sub-rule (iv) of rule 3.or(b)holds a valid certificate of competency or its equivalent issued or recognised by the Directorate General of Shipping under the provisions of the Merchant Shipping Act, 1958 (44 of 1958);or(c)holds a valid certificate of proficiency or an equivalent issued by the Ministry of Communications (Wireless Planning and Co-ordination Wing) under the provisions of the Indian Wireless Telegraphy (Commercial Radio Operator's Certificate of Proficiency and licence to operate Wireless Telegraphy) Rules, 1954;(iv)has undergone a practical training on Global Maritime Distress and Safety System equipments, in any of the institutes approved by the central Government for a period.(a)not less than six months in case of category of certificate under sub-rules (i) and (ii) of rule 3;(b)not less than two weeks in case of category of certificate under sub-rule (iii) of rule 3;(c)not less than one week in case of category of certificate under sub-rule (iv) of rule 3.]
