Section 13 in The Merchant Shipping (Medical Examination) Rules, 2000
13. Appointment of the Appellate Authority.
(1)The Central Government may, by order in writing, constitute an Appellate Authority comprising of not less than three specialists in any branch of Medical Science.(2)The panel of specialists constituting the appellate authority shall be drawn by the Central Government in consultation with the representative organisations of shipowners and seafarers. No person in the employment of any owner or agent of a ship or of representative organisations of shipowners or of seafarers shall be empanelled in constituting such appellate authority.
