Section 4 in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
4. Eligibility for obtaining Continuous Discharge Certificate.
(1)An applicant shall be a citizen of India.(2)An applicant shall be medically fit and possess a valid certificate in the form prescribed under Annexure IV and V of the Merchant Shipping (Medical Examination) Rules, 2000, to the effect that he is medically fit to be employed on board ships.(3)An applicant for issue of Continuous Discharge Certificate must have completed the following basic familiarisation courses in an approved training institute and hold a certificate to that effect, namely:-(1)Personal Survival Techniques (PST) or Proficiency in survival craft and rescue boards (PSCRB).(2)Fire Prevention and Fire Fighting (FPFF) or Advance Fire Fighting (AFF).(3)Elementary First Aid (EFA) or Medical First Aid (MFA) or Medical Care (MC).(4)Personal Safety and Social Responsibility (PSSR).(5)Security Training for Seafarers with Designated Security Duties (STSDSD) or Ship Security Officer (SSO).(4)An applicant shall not be less than eighteen years of age;(5)An applicant must have passed Tenth Standard.
