Section 64(c) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(c)A candidate who has not been exempted wider (a) (i) above from Part 'A' or a Section of it, or has been exempted under (a) (ii) above only, and who, when taking Part 'A' of the examination passes in at least two subjects, will not be required to take those subjects again and may present himself for re-examination in the remaining subject(s) at any time. If he passes in one subject only, he must sit for the whole Part on re-examination.
