Section 5 in The Merchant Shipping (Distressed Seamen) Rules, 1960
5. Finding employment.
(1)If he is satisfied by medical certificate or otherwise that the distressed seaman is fit for work, the Indian consular officer shall, wherever possible, find an employment for the distressed seaman in the same or similar capacity to that which the seaman was holding in his previous ship.(2)If a seaman, to whom an offer of employment to the nature referred to in sub0rule (1) is made refuse to take up the employment, he shall cease to be entitled to any relief or maintenance from the date of such refusal.
