Section 5 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
5. Qualifications for obtaining certificate.
- Every candidate desirous of obtaining a certificate must-(a)be not less than 21 years of age;(b)satisfy any of the requirements as regards workshop service specified in rules 6,7,8,11 or 12;(c)have performed the requisite sea service specified in rules 9,10,11 or 12; and(d)have passed the examination in accordance with rules 25 to 39.(e)[ have successfully completed an approved Basic-Fire-Fighting Course"] [Substituted by G.S.R. 70, dated 18th January, 1991]"Provided that a candidate, who has successfully completed a minimum three years Diploma Level Course in Marine engineering or Mechanical Engineering recognised by the Ministry of Human Resources Development or a State Government, shall be required to perform only one year of workshop service"]Provide that a candidate who has satisfactory completed a full time course of study leading to the grant of a diploma in mechanical, electrical or marine engineering, for a period of not less than three years in a recognised institution shall be required to perform only one year of workshop service.For the purposes of this sub-rule, any institution for the time being included in Appendix I to the Merchant Shipping (Examination of Engineers in the Merchant Navy) Rules, 1963, shall be deemed to be a recognised institution.(2)For the purposes of sub-rule (1), no workshop service performed by a candidate before he attained the age of 14 years shall be taken into account.
