Section 6(2) in The Merchant Shipping (Medical Examination) Rules, 2000
(2)On selection of a master or seaman, as the case may be for engagement on board the ship, the owner or agent of the ship shall cause the particulars of the seaman namely, full name, age, category continuous discharge certificate number, passport number and mark of identification to be furnished to the medical examiner and fix date, time and place for medical examination of the seaman in accordance with these rules.
