Section 20 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
20. Re-examination.
- Ordinarily a candidates may present himself for re-examination at any time after 2 months have elapsed since his previous attempt and where a candidate for the engineers examination fails 3 times in Part A or 3 times in Part B within the period of 6 months, he shall be debarred from re-examination for a period of 3 months.Provided that where a candidate fails through ignorance of fundamental principles or on account of general defectiveness in the examination, he shall not be allowed to present himself for re-examination until a period of time to be fixed by the Examiner and such period shall not usually exceed 3 months.
