Section 42 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
42. Minimum qualifications for a seaman. - (1) No seaman forming part of a navigational or engine-room watch shall be engaged or carried to· sea in any capacity in any ship unless he -
(i)is of 18 years of age on the last date prescribed for receipt of application;(ii)has passed Matric or an equivalent examination from a Board of Education established under law;(iii)has completed the approved pre sea-going training;(iv)meets the standards of medical and physical fitness as specified In the Merchant Shipping (Medical Examination) Rules, 1986 and the STCW Code; and(v)holds a certificate showing the date of birth and a valid passport.
