Section 5 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
5. Eligibility for Certificated Officers.
(1)A citizen of India who is in possession of a valid certificate of competency issued under section 78 of the Act or a Certificate recognised under section 86 of the Act or who has been declared successful in the final examination of the three years B.Sc. (Nautical Science) course approved by the Director General of Shipping or who has been declared passed or exempted in Marine Engineer Officer Class-II Part A Examination, is eligible for issue of a C.D.C.(2)The Trainee Marine Engineer, Trainee Radio Officers, and Deck Cadets, who have completed the prescribed pre-sea training and are eligible to proceed to sea shall also be eligible to apply for issue of C.D.Cs. specifying the incumbent's rank or category.(3)Navigational Watch-keeping officer(NCV), Marine Officer Class-IV and ex-Indian Naval Officer in possession of a Watch-keeping certificate, who have completed written examination and are required to undergo on board training for appearing in oral examination shall also be eligible to request for issue of C.D.Cs specifying the incumbent's rank or category.(4)A citizen of India who is in possession of a valid Certificate of competency issued by any foreign nation, is eligible to request for issue of a C.D.C.(5)All the applicants mentioned in sub rules (1) and (2) above shall have undergone the basic familiarization training and instructions as prescribed under sub-rule (2) of 33 of the Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarer"s) Rules, 1998.
