Section 9 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
9. Examination, assessment, certification and registration of certificates. - (1) The Director General of Shipping shall designate an Assessment Centre.
(2)The Assessment Centre shall -(a)maintain records of all candidates with regard to their seagoing service, progress of ashore and on-board training. courses attended, examinations and assessments completed and certificates held by the seafarers;(b)receive periodical returns of the progress of ashore and on-board training and also monitor such returns;(c)examine the documentary evidence that the candidate has fulfilled the eligibility criteria for joining an approved training and assessment programme; and(d)assist the Chief Examiner or Examiner concerned, as the case may be, in the conduct of written, oral and practical examinations and assessment on completion of the approved training and assessment programme for each function.(3)Every seafarer shall carry all appropriate certificates in original while serving in a relevant capacity on board a ship in accordance with the applicable safe manning requirements as provided in these rules.
