Section 46 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
46. Notwithstanding anything contained in these rules--
(a)all persons employed by shipowners on a permanent basis and in respect of whom one or more declarations to this effect are filed by the shipowners concerned at the Employment Office; and(b)all persons employed as Clerks, Wireless Operators, Musicians or Vishiwallas or in any other capacity specified in this behalf by the Director, shall for the purpose of sub-section (3) of Section 25A be deemed to have been engaged through the Employment Office, and nothing in these rules shall apply to the employment of such persons.
