Section 58 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
58. Penalties for failure in examinations.
- It is evident that ignorance of those subjects which form a vital part of a marine engineer's daily work (e.g., questions on manipulation and reading of the water-gauge, the danger of fire and explosion in steam and motor vessels, etc.) can easily cause acts or omissions which would seriously endanger a ship. In particular, candidates should be very familiar with the water-gauge (See Appendix H). A failure in one of these subjects, either in the Engineering Knowledge paper or the oral test in Part B of the examination, will be regarded as failure in practical knowledge, and any candidate so failing will not be allowed to present himself for re-examination until he can produce proofs of further service at sea in a qualifying capacity. The period of the further service which will be required will be assessed in each individual case by the Chief Examiner but will not exceed six months.
