Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 16 in The Merchant Shipping (Medical Examination) Rules, 2000

16. Repeal and savings.

(1)The Indian merchant Shipping (Medical Examination) Rules, 1986 are hereby repealed.
(2)All medical reports and certificates issued under the repealed rules shall be deemed to have been issued under the corresponding provisions of these rules.[Annexure-I] [Substituted Annexure 'A' to Annexure 'G' with Annexure 'I' to Annexure 'V' by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).]Assessment of minimum, entry level and in-service physical abilities for seafarersTable B-I/9 of the Standards, Training, Certification and Watch keeping (STCW) Code
Shipboard task, function, event or condition Relative physical ability A medical examiner should be satisfied that thecandidate
(1) (2) (3)
Routine movement around vessel:- on moving deck- between levels- between compartmentsNote 1 applies to this row Maintain balance and move withagility climb up and down vertical ladders and stairwaysstep over coamings (e.g., load LineConvention requires coaming to be600 mm high)open and close watertight doors Has no disturbance in sense ofbalance.Does not have any impairment ordisease that prevents relevant movements and physical activities.Is, without assistance, able to:- climb vertical ladders andstairways- step over high sills- manipulate door closing system
Routine tasks on board:- Use of hand tools- Movement of ship’s stores- Overhead work- Valve operation- Standing a four-hour watch- Working in confined spaces-Responding to alarms, warnings andinstructions- Verbal communicationNote 1 applies to this row Strength, dexterity and stamina tomanipulate mechanical devicesLift, pull and carry a load (e.g.,18 kg)Reach upwardsStand, walk and remain alert for anextended periodWork in constricted spaces and movethrough restricted openings (e.g., SOLAS regulation II-1-3-6.5.1requires openings in cargo spaces and emergency escapes to havethe minimum dimensions of 600mm x 600mm)Visually distinguish objects,shapes and signalsHear warnings and instructionsGive a clear spoken description Does not have a defined impairmentor diagnosed medical condition that reduces ability to performroutine duties essential to the safe operation of the vesselHas ability to:- work with arms raised- stand and walk for an extendedperiod- enter confined space- fulfil eyesight standards (tableA-I/9)- fulfil hearing standards set bycompetent authority or take account of International guidelines- hold normal conversation
Emergency duties on board:- Escape- Fire-fighting- EvacuationNote 2 applies to this row Don a life-jacket or immersion suitEscape from smoke-filled spacesTake part in fire-fighting duties,including use of breathing apparatusTake part in vessel evacuation procedures Does not have a defined impairmentor diagnosed medical condition that reduces ability to performemergency duties essential to the safe operation of the vessel.Has ability to:- don life-jacket o immersion suit- crawl- feel for differences intemperature- handle fire-fighting equipment- wear breathing apparatus (where required as part of duties)
Notes: (1) Rows 1 and 2 of the above table describe (a) ordinary shipboard tasks, functions, events and conditions, (b) the corresponding physical abilities which may be considered necessary for the safety of a seafarer, other crew members and the ship, and (c) high level criteria for use by Medical practitioners assessing medical fitness, bearing in mind the different duties of seafarers and the nature of shipboard work for which they will be employed.
(2)Rows 3 of above table describes (a) ordinary shipboard tasks, functions, events and conditions (b) the corresponding physical abilities which should be considered necessary for the safety of a seafarer, other crew members and the ship, and (c) high-level criteria for use by Medical practitioners assessing medical fitness, bearing in mind the different duties of seafarers and the nature of shipboard work for which they will be employed.
(3)This table is not intended to address all possible shipboard conditions or potentially disqualifying medical conditions. Parties should specify physical abilities applicable to the category of seafarers (such as "Deck officer" and "Engine rating"). The special circumstances of individuals and for those who have specialized or limited duties should receive due consideration.
(4)If in doubt, the medical practitioner should quantify the degree or severity of any relevant impairment by means of objective tests, whenever appropriate tests are available, or by referring the candidate for further assessment.
(5)The term "assistance" means the use of another person to accomplish the task.
(6)The term "emergency duties" is used to cover all standard emergency response situations such as abandon ship or fire fighting as well as the procedures to be followed by each seafarer to secure personal survival.[Annexure-II] [Substituted Annexure 'A' to Annexure 'G' with Annexure 'I' to Annexure 'V' by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).]Eye Sight Standards for Pre-sea Medical ExaminationThe Pre-sea Eye Sight standards for medical examination are as given below. There shall be no evidence of any morbid condition of either eye or of the lids of either eye which may be liable to risk of aggravation or recurrence.