Section 7 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
7. Qualifications.
- A candidate for a certificate of competency as engineer of a fishing vessel shall possess any one of the following qualifications, namely :-(i)satisfactory service performed after he attained the age of fifteen years for a period of not less than two years as an apprentice engineer or three years as an apprentice fitter on work suitable for the training of an engineer in the manufacture or maintenance of internal combustion engines of a fishing vessel or other suitable machinery or both and sea service for a period not less than twelve months as an engineer or fitter on regular watch on the main engine of a sea-going ship or a fishing vessel propelled by internal combustion engine"of not less than 170 brake horse power.Provided that where any candidate has not performed satisfactory service or performed for a period less than the required satisfactory service as an apprentice engineer or as an apprentice fitter, sea service rendered by him in the engine room of a sea-going ship or a fishing vessel "propelled by internal combustion engine" calculated in the following ratio, shall be taken into consideration as satisfactory service as an apprentice engineer or as an apprentice fitter, namely :(a)if the brake horse power of the main engine is not less than 170, then three months"sea service is equal to two months"satisfactory service as an apprentice engineer or as an apprentice fitter;(b)if the brake horse power of the main engine is less than 170 but not less than 85, then two months"sea service is equal to one month's satisfactory service as an apprentice engineer or as an apprentice fitter; or(ii)sea service for a period of not less than 3 months in the engine room of a fishing vessel "propelled by internal combustion engine" of not less than 170 brake horse "power after having obtained a certificate of competency as engine driver of a sea-going motor ship; or(iii)sea service for a period not less than 9 months in the engine room of a fishing vessel "propelled by internal combustion engine" of not less than 170 brake horse-power after having obtained the first class engine driver's certificate of competency under the Inland Steam Vessels Act, 1917 (1 of 1917) or an equivalent certificate granted under the Indian Ports Act, 1908 (15 of 1908), where the examination is conducted by the Merchant Marine Department;or(iv)Sea service for a period not less than 12 months in the engine room of a fishing vessel" propelled by internal combustion engine driver of a fishing vessel under these rules and a diploma in mechanical engineering of a Board of Technical Education of any State Government.(v)Sea service for a period of not less than 21 months in the engine room of a fishing vessel of not less than 170 brake hoarse-power after having obtained the certificate of competency as engine driver of a fishing vessel under these rules.
