Section 62 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
62. Approved courses.
- [(1) The Central Government has approved certain courses of instructions leading to Degrees in Engineering, offered by the Institutions given in Appendix I. The courses in Engineering leading to a degree offered by other institutions and recognised under sub-rule (2) shall be added to Appendix I from time to time. Candidates may obtain information regarding recognition of courses offered by an Institution from any office of the Mercantile Marine Department.] [Substituted by G.S.R. 2703, dated 25th November, 1969.](2)The Central Government may also recognise courses leading to a University Degree or Diploma in Engineering awarded in India or other countries abroad provided evidence is produced to the satisfaction of the Central Government as to the suitability of the courses. Candidates may also be allowed either complete or partial exemption from Part "A" of the examination for the First and Second Class Certificates of Competency, if they satisfy the Central Government that they have obtained suitable degree or similar qualifications in appropriate subjects from a recognised University or place of Higher Education.(3)The Central Government has approved certain course of instruction, recognised by the Ministry of Transport, United Kingdom, as leading to the Higher National Diploma and Higher National Certificate in Mechanical Engineering in the United Kingdom, for the purposes of examinations for both the First and Second Class Certificates of Competency. Also certain courses of instruction recognised by the Ministry of Transport, United Kingdom, as leading to Ordinary National Diploma and Ordinary National Certificate in Mechanical Engineering in the United Kingdom, have been approved by the Central Government for the purpose of examination for the Second Class Certificate of Competency only, provided that the syllabus accords with and is comparable to the syllabus laid down by the Central Government for the Second Class Examination. This has special reference to the syllabus for Heat and Heat Engines. [No exemption will be granted in respect of paper IV of Part 'A' of the second class examination (Drawing) except to :(i)the holder of a Higher National Diploma; or(ii)the holder of a Higher National Certificate who also holds an Ordinary National Certificate with Drawing at the S. 2 level; or(iii)the holder of an Ordinary National Certificate with Drawing at the S. 3 level; or(iv)the holder of an Ordinary National Diploma granted under Alternative Schemes of Training of Engineer Officers which is approved by the Ministry of Transport, United Kingdom; or(v)an apprentice under the said Alternative Schemes of Training, who has failed in the Ordinary National Diploma examination, but who has passed in Drawing and two other subjects common to the Diploma examination and Part A of the Second Class examination.](4)The Central Government has also approved certain courses of instruction leading to the Associateship in Mechanical Engineering of the Royal College of Science and Technology, Glasgow, and the special Technological Certificate of the Republic of Ireland, Department of Education.(5)Candidates for either the Second or First Class Certificate of Competency who have satisfactorily completed the Alternative Scheme for the training of Marine Engineers in the United Kingdom, approved by the Ministry of Transport, United Kingdom, as mentioned in rule 10 and have, after the completion of sea service required in the second phase of that Scheme, to the satisfaction of the Ministry of Transport, United Kingdom, attended part time instruction during their workshop service and obtained the group endorsement in Naval Architecture, Electrotechnology and Power Plant Operation and Management will be exempted from Section 1 of Part 'B' of the examination.
