Section 38 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
38. Minimum requirements for issue of alternative certificates. - (1) The Chief Examiner concerned if satisfied that approved training and assessment programme in additional function fully meet the requirements of the STCW Code, as appropriate to the level of responsibility including qualifying sea-going service, may issue a certificate duly endorsed to the effect and stating clearly the qualifications obtained in one or more functions and limitations, if any, as per regulation Villi and VII/2 of the STCW Convention and subject to prinCiples governing the issue of alternative certificates as per regulation VII/3 of the STCW Convention.
