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Union of India - Section

Section 6 in The Indian Merchant Shipping (Medical Examination) Rules, 1958

6. Arrangements for Medical Examination.

On receipt of an application for medical examination, the 'Director' after satisfying himself that the applicant is otherwise eligible, shall cause particulars of the seamen to be posted in a register and shall fix a date, time and place for such medical examination and inform the applicant accordingly. He shall also transmit to the 'medical authority' a request for the medical examination of such seaman giving relevant particulars namely name, age, category, marks of identification including his Registration No., Continuous Discharge Certificate No. and Medical Roster No., if any, already allotted to him.