Section 33(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Seafarers employed or engaged in any capacity on board ship on the business of that ship as part of the ship's complement with designated safety or pollution prevention duties in the operation of the ship shall, before being assigned to any shipboard duties, receive appropriate approved basic training or instructions in -(i)personal survival techniques as set out in Table A-VI/1-1 of the STCW Code:(ii)fire prevention and fire fighting as set out in Table A-VI/1-2 of the STCW Code;(iii)elementary first aid as set out in Table A-VI/1-3 of the STCW Code: and(iv)personal safety and social responsibilities as set out in Table A-VI/1-4 of the STCW Code.
