Section 13(1) in The Indian Merchant Shipping (Medical Examination) Rules, 1958
(1)The Central Government shall setup an authority to be known as 'The Medical Appeal Board for Seamen' consisting of at least two doctors not connected with any shipowner or with any organisation of shipowners or seafarers, to consider applications for re-examination of seamen [who fail to get certificates of physical fitness for sea service or whose certificates of physical fitness have been cancelled under the proviso to sub rule (1) of rule 12] [Substituted by G.S.R. 405, dated 25th February, 1964.] at each of the ports of Bombay and Calcutta and if necessary, at any other place where arrangements for medical examination of seamen exist.
