Section 7 in The Indian Merchant Shipping (Medical Examination) Rules, 1958
7. Appearance for Medical Examination.
(1)Every seaman referred to in rule 6 shall present himself before the medical authority and produce his Registration Book and Continuous Discharge Certificate if held, at the appointed time and place for medical examination and at such subsequent dates and times as he may be required by the medical authority.(2)If a seaman fails to appear for the medical examination without any valid grounds in response to three consecutive calls from the 'Director' the latter may, after recording his reasons in writing, debar the seaman from appearing for the medical examination for a period not exceeding six months.
