88A. [ Definitions. [Inserted by Act No. 32 of 2014.]-
In this Part, unless the context otherwise requires,-(a)"Declaration of Maritime Labour Compliance" means a declaration issued by the Director-General of Shipping or by any officer, authority or organisation authorised by him in this behalf, in respect of a ship that it meets with the requirements and standards set out in the provisions of the Maritime Labour Convention;(b)"Maritime Labour Certificate" means the certificate issued by the Director-General of Shipping or by any officer, authority or organisation authorised by him in this behalf, in accordance with the provisions of the Maritime Labour Convention;(c)"Maritime Labour Convention" means the International Convention of Maritime Labour Organisation on Maritime Labour Standards signed in Geneva on the 23rd February, 2006;(d)"seafarer" means any person who is employed or engaged or works in any capacity on board a sea going ship, but does not include-(i)the employment or engagement or work on board in any capacity of any person in a ship of war; or(ii)any Government ship used for military or non-commercial purposes.
