218A. [ Power to make rules for purposes of Maritime Labour Convention. [Inserted by Act No. 32 of 2014.]
(1)The Central Government may, having regard to the provisions of the Maritime Labour Convention, and in consultation with such organisations in India as the Central Government may, by order, notify to be the most representative of the employers of seamen and of seamen, make rules for carrying out the purposes of this Part.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(i)the hours of work and rest in a week under clause (cc) of sub-section (2) of section 101;(ii)the entitlement for leave under clause (ff) of sub-section (2) of section 101;(iii)the period of night work under clause (b) of sub-section (2) of section 109;(iv)standards for the quantity and quality of food and drinking water, including the catering standards that apply to food provided to the seamen on ships, under sub-section (7) of section 168;(v)the qualifications of medical officer under clause (a) and the medical facilities under clause (b) of sub-section (1) of section 173;(vi)the manner and form of certificate to be provided to ships under sub-section (2) of section 176A;(vii)the manner of conducting inspection in a ship to verify possession of the Maritime Labour Certificate and the Declaration of Maritime Labour Compliance under sub-section (3) of section 176A;(viii)any other matter which may be or is to be prescribed relating to the Maritime Labour Convention.]
