Section 3 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013
3. Qualifications of candidates.
- [1] A candidate for Pilot Licence shall:-[a] be an Indian national;[b] produce certificates of good character and sobriety;[c] be in possession of a:-[i] Certificate of Competency as Master [Foreign Going] granted by the Government of India or its equivalent and have preferably experience of six months as First Mate on a foreign - going ship; or[ii] Certificate as Dredge Master issued by the Directorate General of Shipping and have preferably experience of two years as a Dredge Master; or[iii] have successfully completed training as Pilot under the In-house Training of Pilots at the Port, as may be decided by the Board from time to time in consultation with the Director General of Shipping;[d] obtain a certificate of physical fitness from such medical authority as may be prescribed by the Chairman for the purpose; and[e] unless the Chairman otherwise determines, serve a period of probationary training of not less than six months and successfully pass the prescribed examination.Provided that the period of probationary training may be extended beyond six months for sufficient and valid reasons such as:-(i)candidate is unable to complete required phases of training due to his own illness, or has to proceed on leave for sufficient and valid reasons or due to any national emergency etc;(ii)in the interest of the Port or Government of India, the candidate is required to be allotted some other duties [with prior agreement] such as Dredging Master, Berthing Master, etc., and is thus unable to complete his training requirement;(iii)candidate for valid reasons is unable to pass his examination during the stipulated period of twelve months and in the view of the Chairman, needs to be given a fair chance to pass the examination;(iv)in case of candidates belonging to SC/ST, special extra training or guidance is deemed necessary;Provided further that the period of probationary training may be curtailed under the following circumstances:[i] if the candidate has been a Pilot in the said Port Trust and has rejoined subsequently;[ii] if in future modern technology such as a simulator is used for training.[2] Position in Station, description and flags and signal of identification of Pilots launch or boat. -(1)The Pilot will board incoming vessels and disembark from outgoing Vessels by Pilot launch at Outer Tuna Buoy.(2)The launch or boat will have the word 'Pilot' amidships on each side.(3)The Pilot launch when on station, shall -(a)during the day time, exhibit a red and white flag, the upper horizontal half of which shall be white and the lower horizontal will be red, and(b)during night, exhibit lights in accordance with the rules or law for the time being in force.[3] The Pilot Station and Shore Station. - The Harbour Master through Signal Station shall monitor the boarding and disembarking of Pilots and shall exercise control over them.[4] Harbour Master's control over the Pilot. - The Harbour Master shall have control over Pilots in pilotage charge of vessels while entering or leaving the Port or mooring or berthing or under thing at any anchorage or berth in the Port. The Pilots shall not leave the headquarter without prior permission from the Harbour Master or an Officer acting on his behalf. While seeking permission to leave the headquarters the Pilot shall give the address and the telephone number on which he can be contacted, if required.
