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Union of India - Section

Section 19 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016

19. Appeal.

(1)Any person aggrieved by any order passed under rule 18, may, within a period of thirty days of the date of receipt of such order, appeal to the concerned jurisdictional Principal Officer, Mercantile Marine Department.
(2)The officer referred to in sub-rule (1), shall, after hearing both the parties, pass an order thereon within a period of sixty days from the date of receipt of such appeal.
(3)Any person aggrieved by any order passed under sub-rule (2) may, within a period of thirty days of the date of receipt of such order, appeal to the Director-General, who shall after hearing both the parties, pass an order thereon, as far as possible within reasonable time.Form-I[See rule 5(2)]Monthly Report (To be Submitted by the 12th of the Succeeding Month
1. Name of the recruitment and placement service  
2. Report for the period From _________To _________
3. Name of the seafarer  
4. Indian National Database of seafarer (INDOS) number  
5. Continuous Discharge Certificate (CDC) Number  
6. Rank  
7. Name of the vessel  
8. Flag of the vessel  
9. Date of commencement of contract  
10. Date of sign off  
11. Date of completion of contract/arriving in India  
12. Remarks, if any.  
Form-II[See rule 5 (3)]Report of Death or Disability of a Seafarer(To Be Submitted Within Forty Eight Hours Of Incident)
1. Name of seafarer  
2. Sex  
3. Age  
4. Date of Birth  
5. Continuous Discharge Certificate (CDC) Number  
6. Certificate of Competency (CoC) details, where applicable  
7. Next-of-kin details  
  (a) Name  
  (b) Relationship  
  (c) Address, Tel.No. andE-mail/Fax  
8. Nature of accident / incident including damages /casualtiessuffered(use additional sheet if required)  
9. Details of ship involved in marine casualty / incident  
  (a) Name of Ship and InternationalMaritime Organization (IMO )Number.  
  (b) Tonnage  
  (c) Location of ship  
  (d) Flag  
  (e) Coastal state(s) involved  
  (f) Name of Protection andIndemnity(P&I) Club  
  (g) Name of Captain  
  (h) Details of owners  
10. Details of recruitment and placement service in India  
  (a) Name  
  (b) Address, Tel.No. and Email /Fax address  
  (c) Licence No.  
11. Details of Assistance given to the seafarer  
12. Insurance Coverage of the seafarer  
Place: Name and Designation of Authorised Signatory
Date: Signature and Seal
Form-III[See rule 9 (1) and rule 17 (2)]Application for Recruitment and Placement Service Licence
1. Name  
2. Status[person/company/institution/agency or otherorganisation].  
3. Date of incorporation.  
4. Name, designation and address of the authorised signatories.  
5. Telephone Number.  
6. Fax Number.  
7. Website and e-mail id.  
8. (a) Registered office address  
  (b) Address of all branches  
9. Whether the office is owned/leased/hired.  
10. Residential address of the authorised signatories.  
11. Name and address of all the Bankers.  
12. Permanent Account Number along with a copy of the previousyears income-tax returns.  
13. Details of business during the last five years(enclose profitand loss account and balance sheet).  
14. Experience, if any, in recruitment of seafarer, number ofyears.  
15. Whether any authorised signatory has been associated with anyrecruiting agency in the past, if so, give details.  
16. If previously in the business of recruitment of seafarerstotal number of seafarers deployed year wise, country-wise andcategory-wise during the last five years.  
17. Whether there are any complaints pending in respect ofseafarers recruited, if so, details thereof.  
18. Whether there i s any criminal or civil case pending in anycourt. If so, details thereof  
19. Whether any authorised signatory has been convicted. If so,details thereof.  
20. Total number of agreements or contracts with employer withdetails thereof.  
21. Number of seafarers proposed to be recruited.  
22. Other Shipping related activities carried out, if any.  
UndertakingI/we do hereby undertake that whatever stated above is true and correct to the best of my/our knowledge, information and belief and in the event of any of the information furnished above is found false or incorrect in any respect, I/we shall abide by any decision of the Director, seamen's employment office.Date:Name and designation of the applicantSignature and SealList of enclosures:-
(i)Prescribed fee
(ii)Agreement with the ship owner or employer
(iii)Copy of certificate of incorporation
(iv)Profit and Loss account and Balance Sheet for last five years
(v)Certificate of the assets and liabilities by a chartered accountant
(vi)List of ships, with IMO Nos. on which seafarers are recruited or proposed to be recruited against each Form-VII.
(vii)List of authorised signatories, with specimen signatures and contact details with e-mail address.
(viii)Filled in Form-V, VI and VII.
Form-IV[See rule 9(1)]Form of Application for Renewal of Licence
1. Name  
2. Status [person/company/institution/agency or otherorganisation]  
3. Licence number and date of issue  
4. Validity period of licence  
5. Total number of seafarers employed during the period oflicence - category wise Pending complaints of seafarers recruitedand if so, details thereof.  
6. Whether there is any criminal or civil case pending in anycourt. If so, details thereof.  
7. Whether any authorised signatory has been convicted. If so,details thereof.  
8. Details of change of registered office / branch  
9. Total number of agreement / contracts signed with employers.Please give the details Flag-wise and ownership-wise.  
UndertakingI/we do hereby undertake that whatever is stated above is true and correct to the best of my/our knowledge, information and belief and in the event of any of the information furnished above is found false or incorrect in any respect, I/we shall abide by any decision of the Director Seamen's Employment Office.Date:Name and designation of the applicantSignature and SealList of enclosures:-
(i)Prescribed fee
(ii)Agreement with the shipowner / employer
(iii)Copy of Certificate of Incorporation
(iv)Profit and Loss Account and Balance Sheet for last five years
(v)Certificate of the assets and liabilities by a Chartered Accountant.
Form-V[See rule 9 (2)]DeclarationI/We, person/company/institution/agency or other organisation of ...........hereby declare that: