Section 6 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013
6. Training.
(1)During the period of training, probationary pilot will be instructed in duties of a Pilot, the lights, the landmarks, buoyage, etc. of the Harbour, the handling of ships within the pilotage waters of the Port, berthing or unberthing of vessels within the dock basins, handling the port trust owned suction dredger and operating her dredging equipments, etc.(a)On completion of the training, the probationary pilot may, subject to the approval of Deputy Conservator, apply to be examined as to his qualifications to pilot ships;Provided that the period of Training be extended beyond three months but not more than six months for sufficient and valid reasons such as :-(i)candidate is unable to complete required phases of training due to his own illness, or has to proceed on leave for sufficient and valid reasons or due to any national emergency, etc;(ii)candidate for valid reasons is unable to pass his examination during the stipulated period and in the view of Chairman, needs to be given a fair chance to pass examination;Provided further that the training during the period of probation may be curtailed under the following circumstances:(i)If the Pilot on probation has been a Pilot in Kandla Port Trust or any other Major Port in the country and has rejoined Kandla Port Trust subsequently;(ii)if in future modern technology such as a simulator is used for training.(b)A candidate for a Restricted Pilotage Licence shall comply with the requirements under (a) and unless the Board determines, serve a period of training of not less than one month or till such time he attends a minimum of thirty Acts of Pilotage involving crossing the channel whichever is later.(c)On completion of the training, the probationary Pilot may, if recommended by the Harbour Master and subject to the approval of Deputy Conservator, apply to be examined for grant of restricted pilotage licence.(2)No fee for Pilot licence is recovered as the Probationary Pilot is an employee of the Port Trust and whenever the Pilot leaves the job from the Port Trust the licence so issued to him is surrendered.(3)The candidate selected for appointment, as a Pilot shall execute the Bond to serve Kandla Port for a minimum period of five years on completion of Probationary period of two years as per prescribed format at Appendix-A attached to these Regulations. The indemnity amount should be equal to the cost of training plus the amount being paid to the probationary Pilot as salary or stipend.
