Section 7(1) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
(1)The seamen's employment office shall,(a)issue or renew a licence referred to in rules 9, 10 and rule 11;(b)maintain a record of licences issued and assign a distinct licence numbers and display the details of licences on the website of the Directorate General of Shipping;(c)maintain a record of recruitment and placement services whose licences are suspended or cancelled and arrange to display the details thereof on website of the Directorate General of Shipping;(d)maintain the details of complaints received from seafarers concerning working or living conditions on board a ship;(e)refer, wherever required, the complaints concerning the activities of the recruitment and placement services and the complaints received from recruitment and placement services against errant seafarers to the advisory board; and(f)maintain details of information received in case of death or disability of seafarers.
