Section 62(3) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(3)The Central Government has approved certain course of instruction, recognised by the Ministry of Transport, United Kingdom, as leading to the Higher National Diploma and Higher National Certificate in Mechanical Engineering in the United Kingdom, for the purposes of examinations for both the First and Second Class Certificates of Competency. Also certain courses of instruction recognised by the Ministry of Transport, United Kingdom, as leading to Ordinary National Diploma and Ordinary National Certificate in Mechanical Engineering in the United Kingdom, have been approved by the Central Government for the purpose of examination for the Second Class Certificate of Competency only, provided that the syllabus accords with and is comparable to the syllabus laid down by the Central Government for the Second Class Examination. This has special reference to the syllabus for Heat and Heat Engines. [No exemption will be granted in respect of paper IV of Part 'A' of the second class examination (Drawing) except to :(i)the holder of a Higher National Diploma; or(ii)the holder of a Higher National Certificate who also holds an Ordinary National Certificate with Drawing at the S. 2 level; or(iii)the holder of an Ordinary National Certificate with Drawing at the S. 3 level; or(iv)the holder of an Ordinary National Diploma granted under Alternative Schemes of Training of Engineer Officers which is approved by the Ministry of Transport, United Kingdom; or(v)an apprentice under the said Alternative Schemes of Training, who has failed in the Ordinary National Diploma examination, but who has passed in Drawing and two other subjects common to the Diploma examination and Part A of the Second Class examination.]
