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Union of India - Section

Section 9 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

9. Student or Technical apprenticeships.

- As a further alternative, the Chief Examiner will consider a candidate who has performed satisfactory service for not less than four years in an organised student or technical apprenticeship accepted by the Central Government, provided that he has obtained one of the technical qualifications, referred to in rule 62 and has devoted not less than one year to fitting, erecting or repairing machinery of suitable size or description. The Chief Examiner will be prepared to advise on the acceptability of any such apprenticeships for this purpose.