Section 14 in The Indian Merchant Shipping (Medical Examination) Rules, 1958
14. Exemption.
- Notwithstanding anything contained in these rules, the Director may allow a seaman not in possession of a certificate of physical fitness to be engaged on board any ship for one yoyage if, owing to shortage of time or other special reasons to be recorded in writing, he is satisfied that it is not possible for the seaman to appear for the medical examination. In such cases, he shall cause to be endorsed on the Registration Book that the seaman has been exempted from the Medical examination for one voyage. No seaman may be exempted for a second voyage under the provision has of this rule, under any circumstances.
