Section 23 in The Merchant Shipping (Maritime Labour) Rules, 2016
23. Implementation of the maritime labour convention.
(1)The Director General of Shipping shall establish an effective system for.-(a)the inspection and certification of the maritime labour conditions by itself or through any recognised organisation in accordance with the provisions of the convention;(b)the issuance, endorsement and renewal, of interim or full time Maritime Labour Certificate along with the Declaration of Maritime Labour Compliance, complying with the provisions of the convention.(2)The Director General of Shipping shall provide the International Labour Office with a current list of recognised organisations authorised to act on its behalf and it shall keep this list up to date.(3)The list, referred to in sub-rule (1), shall specify the functions that the recognised organisations have been authorised to carry out and the list shall be made available to the public.(4)The Director General of Shipping shall specify the manner for maintaining the records of inspections of ships that fly the Indian Flag.(5)The Director General of Shipping shall publish an annual report on such inspection within a reasonable time, not exceeding six months, after the end of the year.
