Section 36 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
36.
(1)A shipowner shall as a rule engage seamen for employment in the order in which they are offered :Provided that for reasons stated to the satisfaction of the Director-(a)the shipowner may reject any seaman so offered; and(b)any seaman may refuse engagement on any ship for which he is proposed or selected.(2)The Director-General of Shipping may, after consulting the Board, lay down guiding principles for enabling the Director to determine whether the reasons advanced for rejecting a seaman or a ship are satisfactory.
