Section 12 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
12. Remission in workshop and sea service for written Examination.
- [(1) Remission up to a period of twelve months in workshop service and six months in sea service shall be granted to all candidates who elect to appear for the written part of the examination in accordance with rule 36.] [Substituted by G.S.R. 70, dated 18th January, 1991]Such candidates who are enable to perform or complete workshop service as required under rule 6 and qualify by performing compensatory sea service (in lieu of workshop service) in accordance with rule 7 shall be granted remission of one-third of the required compensatory sea service.(2)Remission upto a period of six months sea service shall also be granted to candidates appearing for the endorsement examination and electing to take the written part of the examination in Engineering Knowledge :Provided that in the case of a steam endorsement a candidate has to perform watch-keeping service on main propelling engines and boilers simultaneously for a period of not less than six months.
