Section 28(3) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(3)The sea-going service, training and experience requirements by clause (ii) of sub-rule (2) shall be associated with engine room watch keeping functions and shall also involve the performance of duties carried out on board the ship under the direct supervision of the Chief Engineer or the officer in charge of an engineering watch or a certified rating duly documented in an approved rating training record book:
