Section 24 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
24. Further service at sea in case of misconduct.
- Candidate who have neglected to join their ships after having signed the Articles of Agreement or who have been found guilty of gross misconduct shall be required to produce satisfactory proof of two years subsequent service and good conduct at sea, unless the Chief Examiner, after having investigated the matter, decides to reduce the period.
