Section 8(5) in The Merchant Shipping (Maritime Labour) Rules, 2016
(5)Seafarers' employment agreements shall in all cases contain the following particulars, inter alia, namely-(a)the seafarers' full name, date of birth, age and place of birth;(b)the name and address of the ship owner;(c)the place where and date when the seafarers' employment agreement is entered into;(d)the capacity in which the seafarer is to be employed;(e)the amount of the wages of the seafarers or, where applicable, the formula used for calculating them;(f)the amount of paid annual leave or, where applicable, the formula used for calculating it;(g)the termination of the agreement and the conditions thereof, including,-(i)if the agreement has been made for an indefinite period, the conditions entitling either party to terminate it, the required period of notice, which shall not be less for the ship owner than for the seafarer;(ii)if the agreement has been made for a definite period, the date fixed for its expiry; and(iii)if the agreement has been made for a voyage, the port of destination and the time which has to expire after arrival before the seafarer should be discharged;(h)the health and social security protection to be provided to the seafarer by the ship owner;(i)the seafarers' entitlement to repatriation;(j)reference to the collective bargaining agreement, if applicable; and(k)any other particulars or the format as may be specified by the Director General of Shipping, in consultation with the representatives of ship owners and the seafarers;
