No person employed or engaged in any capacity on board a mechanically propelled vessel shall-(a)neglect or refuse, without reasonable cause, to join his mechanically propelled vessel or to proceed on any voyage in his vessel;(b)cause to be absent from his vessel or from his duty at any time without leave and without sufficient cause;(c)desert from his mechanically propelled vessel;(d)fail to act or behave with discipline befitting his duty and mandate.
