Section 36 in The Harbour Craft Rules for the Port of Madras, 1935
36. Extension of time for the existing Masters or Engineers to quality.
(1)For a period of two years from the commencement of these rules, the requirements of rules 33 and 34 shall not apply to officers employed on steam or motor vessels if they are in possession of the certificate prescribed for them by the rules which were in operation immediately before the commencement of these rules.(2)Power of Central Government to exempt vessels from rules 33 and 34-The Central Government may in special circumstances.(a)exempt any specified steam or motor vessel or any specified class of steam or motor vessels from the requirements of rule 33 or rule 34, as the case may be; and(b)lay down the qualifications required of the officers employed on such vessel or classes of vessels.
