Section 37 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
37. Power of the Chief Examiner concerned. - (1) The Chief Examiner concerned may allow assessment of competence in one or more functions falling outside a candidate's certificate of competency provided the arrangement has been notified to the International Maritime Organisation in accordance with article IV and regulation 1/7, relating to communication of information, of the STCW Convention
