Section 64 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
64. Exemption.
- Candidates may be exempted from Part 'A' or some portion of it and may take the examination in separate parts as follows :-(a)[(i) Graduates in Mechanical Engineering from recognised institutions shall be granted exemption from the whole of Part 'A' of the examination for Certificates of Competency as Second Class or First Class Engineers. [Substituted by G.S.R. 2703, dated 25th November, 1969.](ii)Graduates in Electrical Engineering from recognised institutions shall be granted exemption from Secs. (i), (ii) and (iii) of Part 'A' of the examination for Certificate of Competency as Second Class Engineer and from Sec. (i) of Part 'A' of the examination for Certificate of Competency as First Class Engineer.(iii)Holders of Diplomas in Mechanical Engineering from recognised Boards of Technical Education of State Governments shall be granted exemption from Sec. (iii) of Part 'A' of the examination for Certificate of Competency as Second Class Engineer.(iv)An alternative Training Scheme apprentice who fails to pass the examination for the Ordinary National Diploma but who has passed in three of the four subjects common to the diploma and of Part 'A' of the examination for Certificate of Competency as Second Class Engineer shall be granted exemption from the said examination in the subjects in which he has passed in the Diploma examination.(v)A candidate who has passed with mathematics the Intermediate Examination or First Year B.Sc. Degree Examination of a recognised Indian University or a similarly approved course to the satisfaction of the Chief Examiner shall be granted exemption from Sec. (iii) of Part 'A' of the examination for Certificate of Competency as Second Class Engineer.](b)A candidate may present himself either for the whole of Part 'A' of the examination, or, if exempted under (a) above from certain subject(s) of the examination, for the remaining subject or subjects, at any time after he has completed the necessary workshop service.(c)A candidate who has not been exempted wider (a) (i) above from Part 'A' or a Section of it, or has been exempted under (a) (ii) above only, and who, when taking Part 'A' of the examination passes in at least two subjects, will not be required to take those subjects again and may present himself for re-examination in the remaining subject(s) at any time. If he passes in one subject only, he must sit for the whole Part on re-examination.(d)A candidate may take Part 'B' or that Section of it from which he is not exempted at any time after he has completed the necessary periods of qualifying workshop and sea service, provided he also takes at the same time the whole of Part 'A' of the examination or such subjects, if any, in that part, in which he has not already passed or from which he has not been exempted under (a) above.(e)A candidate will not be given a 'pass' in Part 'B' or in either Section of Part 'B' unless he completes Part 'A' at the same time as Part 'B' or has previously completed it or has been exempted from it.(f)A candidate who when taking Part 'B' passes in Sec. (ii), (Electro-technology and Elementary Naval Architecture), but fails in Sec. (ii) (Engineering Knowledge and Oral), will be given a pass in Sec. (i) and may sit for re-examination in Sec. (ii).(g)A candidate who when taking Part B' passes in Sec. (ii), but fails in Sec. (i), will be given a pass in Sec. (ii) and may sit for re-examination in Sec. (i).(h)[ Candidates who have successfully completed a Marine Engineering Course conducted by the Directorate of Marine Engineering Training referred to in rule 10, shall, from the year 1974 and thereafter, be granted exemption from Part 'A' of the examination for the Certificate of Competency as Second Class Engineer : [Inserted by G.S.R. 1130, dated 10th September, 1974.]Provided that they have secured not less than 40 per cent. marks in the individual subjects and 50 per cent. marks in the aggregate in the final passing out examination held by the said Directorate.] [Substituted by G.S.R. 1805, dated 11th November, 1963.]
