Section 6 in The Merchant Shipping (Maritime Labour) Rules, 2016
6. Training and qualification.
(1)The ship owner shall ensure that the seafarers shall not work on a ship unless they are trained or certified as competent or otherwise qualified to perform their duties.(2)The ship owner shall ensure that the seafarers shall not be permitted to work on a ship unless they have successfully completed training for personal safety on board ship.(3)For the purpose of sub-rules (1) and (2), the Director General of Shipping shall specify the training and certification taking into account the mandatory instruments adopted by the International Maritime Organisation.
