Section 4(9) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(9)Notwithstanding anything contained in sub-rules (2) to (5) and (7) of this rule, an applicant, who is a member of any Scheduled Tribe, of the Union Territory of the Andaman and Nicobar Islands or the Union Territory of Lakshadweep and is of the age of not less than 18 years and not more than 40 years shall be eligible for obtaining a C.D.C if he-(i)has served as a seaman or a ships crew or both in the capacity for which he seeks a CDC for not less than 3 years at sea within the previous 7 years preceding the date of application:(ii)has produced evidence that he has performed such sea service for a period of not less than three years;(iii)is in possession of a certificate in the prescribed form set out in Annexures "E" and "F" of the Merchant. Shipping (Medical Examination) Rules 2000, to the effect that he is medically tit to be employed on ships; and(iv)has undergone the basic familiarization training and instructions as prescribed under sub-rule (1) of rule 33 of the Merchant Shipping (Standards of Training, Certification and under Watch-keeping for Seafarer's) Rules, 1998.
