Section 49(1) in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
(1)The Director may cancel, under advice to the shipping company in the event of the man being on the Company Roster, the registration of a seaman permanently or he may suspend the seaman's registration for any specified period of time when the Shipping Master reports that a seaman has been adversely reported upon by the shipowner in respect of character, discipline or ability, or that he has been found guilty of any of the following :(a)offences such as smuggling or theft;(b)desertion;(c)misbehaviour during the period of engagement.
