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Union of India - Section

Section 5 in The Merchant Shipping (Medical Examination) Rules, 2000

5. Medical examination.

- Every seafarer, for the purposes of sections 98(2) and 111 of the Act, shall be subject to the following medical examinations, as may be applicable, namely:-
(a)Pre-sea medical examination: This medical examination is conducted before a person embarks upon a seafaring career and includes Pre-sea Eye Test as per the standards of physical fitness specified in Annexure-I and standards of Eye Sight standards specified in Annexure-II.
(b)Periodic medical examinations: This medical examination is conducted at periodic intervals during the seafarer's career as per the standards specified in Annexure-I and Annexure-III.
(c)Periodic Eye Test: This Eye Test is conducted on seafarers appearing for Nautical Grade Examinations for issue of Certificate of Competency as per the standards specified in Annexure-III]
4. Approval of Medical Examiner.- The Central Government shall appoint such numbers of medical examiners at such ports or places, as it thinks fit for the purpose of sub-section (2) of section 98 of the Act5. Medical Examination.- (1) Every seaman, prior to his registration in the Seamen's Employment Office shall appear before the medical examiner approved under rule 4 and obtain a certificate of physical fitness.(2) At the time of engagement on board the ship the master or seaman, as the case may be shall be examined by the medical examiner approved by the Central Government to be the medical examiner for the purpose of these rules.