Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 8 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

8. Examination Committee.

- The examination of the Probationary Pilot shall be conducted by an Examination Committee composed of as follows:
(i) The Deputy Conservator Chairman
(ii) The Harbour Master Member
(iii) A Master of a Foreign Going Ship Member
On completion of prescribed training, the probationary Pilot may apply to be examined for grant of restricted pilotage licence to the Deputy Conservator, subject to recommendation by at least two senior Pilots and Harbour Master regarding capability of the probationary Pilot to pilot vessels.