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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(4)(d) in Bihar Inland Vessels Rules, 2013

(d)Such candidates who have passed class X ( Matric) examination from recognized board and undergone one year Inland Vessel Cadets Training at National Inland Navigation Institute (NINI), Patna shall have two years of services at sea or on Inland waters, if the total service has been performed as Inland Vessel cadet apprentice with onboard vessel Structured Training Program verified in record book and approved or conducted by NINI and should have performed at least six months watch keeping service under qualified second class engine driver or First class engine driver or Inland vessel Engineer on board the vessel plying in the port/Inland Rivers of the Stated where the candidate is appearing for the examination of second class engine driver.