Section 22 in The Merchant Shipping (Maritime Labour) Rules, 2016
22. Social security.
(1)To achieve social security the following branches of social security protections shall be adopted, namely.-(a)medical care;(b)sickness benefit;(c)unemployment benefit;(d)old-age benefit;(e)employment injury benefit;(f)family benefit;(g)maternity benefit;(h)invalidity benefit and survivors' benefit.(2)The social security protection referred to in sub-rule (1) shall be in addition to the protection provided under rules 18 and 19.(3)The Director General of Shipping shall establish social security protection progressively for all its seafarers serving on board Indian ships or on board other flag state ships, in collaboration with the stakeholder's equivalent schemes as per the national circumstances.
