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Union of India - Section

Section 46 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

46. Application for Examination.

- Candidates who have completed the necessary qualifying service and who desire to take the examination for a First or Second Class Certificate of Competency should fill up a form of application (Exn. 3) and pay the appropriate fee (See rule 52) at the Mercantile Marine Department Bombay or Calcutta, signing the declaration on the form of application in the presence of the Examiner. The form, properly filled in, together with the candidate's certificate of apprenticeship, testimonials, discharges, certificate of competency or service, if any, and the like should be lodged with the Examiner at least one week before the day of examination. A candidate may, however, if he prefers, submit his application and papers by post to the Principal Officer of the Mercantile Marine Department, Bombay or Calcutta, where he desires to be examined; he should remit the fee at the same time. If a candidate adopts this course, he will be required to sign his declaration in the presence of the Examiner at the opening of the examination. Candidates will be informed as soon as possible whether their applications have been accepted or not; if they are accepted, candidates will be supplied with a copy of the instructions to be observed during the examination.