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Union of India - Section

Section 12 in The Merchant Shipping (Medical Examination) Rules, 2000

12. [ Validity of certificate of physical Fitness. [Substituted by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).]

(1)Unless a shorter period is specified by reason of certain duties to be performed by the seafarer, the medical certificate shall be valid for a maximum period of two years, unless the person is under the age of eighteen years of age; in which case, the maximum period of validity of the medical certificate shall be one year.
(2)If the period of validity of the medical certificate expires in the course of voyage, then the medical certificate shall continue to be in force for a period not exceeding three months from the date of expiry, or until the next port of call where an approved Medical Examiner is available, and the seafarer can get examined and obtain renewed medical certificate from that Medical Examiner.]
12. Validity of certificate of physical Fitness.- Subject to the provisions of sub-rule (2) of rule 5, a certificate of the physical fitness issued by the medical examiner shall remain valid till such time the master or seaman is found permanently unfit in any subsequent medical examination.