Section 22 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
22. On application by a shipping company or a group of shipping companies, the Director may maintain separate rosters for all or any of the categories in respect of the seamen customarily employed by that shipping company or group of shipping companies. Such rosters shall be called "Company Rosters" [(Foreign-going) and Company Rosters (Home-trade).]
