Section 5(1) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(1)A citizen of India who is in possession of a valid certificate of competency issued under section 78 of the Act or a Certificate recognised under section 86 of the Act or who has been declared successful in the final examination of the three years B.Sc. (Nautical Science) course approved by the Director General of Shipping or who has been declared passed or exempted in Marine Engineer Officer Class-II Part A Examination, is eligible for issue of a C.D.C.
