Section 7 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
7. Compensatory sea service.
(1)Where a candidate is unable to perform or complete workshop service for the period prescribed in rule 6, the Chief Examiner may accept compensatory sea service in lieu of work-shop service.Such compensatory sea service shall be performed-(a)on day work as an engineer, engine driver, or fitter on board in foreign-going or home trade ships;(b)on day work in the machinery spaces on board foreign-going or home trade ships as searing, tindal, donkeyman, which man, donkey greaser,greaser or oilman, pumpman or engine room rating or in any other similar capacity; or(c)on regular watch in the machinery spaces on foreign-going or home trade ships as an engineer, engine driver, fitter, serange, tindal, donkey man, winch man, donkey greaser, greaser or oilman, pump man, engine room rating or in any other similar capacity.(2)(a)The period served as an engineer, engine driver or fitter at sea shall be regarded as equivalent to two-thirds of the period of workshop service.(b)The period served as a serang, tindal, donkey man, which man, donkey greaser, greaser or oilman, pumpman, engine room rating or in any other similar capacity at sea shall be regarded as equivalent to half of the period of workshop service.(3)For the purposes of this rule, day work at sea performed before the age of 18 years shall not be taken into account.
