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Union of India - Section

Section 25 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

25. Application for Examination.

- Candidates who have completed the necessary qualifying workshop and sea service and desire to take the examination shall fill up the Form of Application (prescribed in Appendix `C') and pay a fee of Rs. 25 at the Mercantile Marine Department, Bombay, Calcutta, Madras, Jamnagar, Goa, Cochin or Visakhapatnam. The form properly filled in together with the candidate's testimonials, discharge certificate, certificates of competency (if any), shall be submitted to the Examiner at least 10 days before the date of examination. Candidates may, however, submit the said application and the testimonials by post and remit the fees at the same time by money order :Provided that if an applicant is not found to be qualified to appear at the examination, the exact nature of such disqualification shall be intimated to him and the fees paid under this rule shall, after deducting the enquiry fee, referred to in rule 28, be refunded to the applicant.