Section 8 in The Inland Vessels (Grant of Certificate of Competency to Masters and Serangs of Inland Vessels) (Orissa) Rules, 1984
8. Certificate of competency as Serang of vessel of less than forty nominal horse power.
(1)A candidate shall not be admitted to the examination tor certificate of competency a Serang, unless the candidate-(i)has passed the sight and colour test;(ii)has attained twenty-one years of age as on the date of examination;(iii)fulfils the conditions prescribed under Rule 6;(iv)is able to read and write Oriya, Hindi and English languages; and[Note-II Lescar Grade-II recruited in Paradeep Port Trust who have educational qualification of 5th standard may be allowed to appear, such competency examination, [up to the end of the year 2006.] [Added vide O.G.E. No. 1209 dated 2.11.1995.]](v)has rendered not less than four years of service at sea or on inland waters, the last year of which must be as helmsman on an inland mechanically propelled vessel.(2)The candidate shall be examined orally in the following subjects, namely :(i)the rules of the road;(ii)the general principles of river navigation;(iii)the storm signals;(iv)the port rules and knowledge of buoys, lights, land marks, channels, sands and of tides in ports of Orissa and their approaches;(v)the management of inland mechanically propelled vessels, harbour crafts, fishing trawlers, coastal navigation seamanship, fishing technology, elementary mathematics and science;(vi)his knowledge of the Act with rules made thereunder and the notifications issued under Sections 29, 52, 53, 54, 67, 68 and 70 of the Act.(3)Candidates who fail in the examination shall be allowed to be reexamined after rendering additional service for six months as a helmsman.
