Section 6(1) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(1)A candidate for a Second Class Certificate shall satisfy the following requirements, namely :-(a)(i)He shall be within the age limit of 20 years at the time of his entry in the workshop or as the case may be, the training institutions referred to in rules 7 and 10 respectively :Provided that the requirements of this clause shall not apply to candidates qualifying for examination under rule 7A, 8 or 8A if they are otherwise eligible to appear for the examination under this rule.(ii)He shall not be less than 22 years of age at the time of appearing for examination for Second Class Certificate.(b)Educational Qualification :-He shall have passed the Second Year Examination of the two year Inter-Science Course of a recognised University or Board or any other equivalent examination with Mathematics and Physics as separate subjects :Provided that the requirements of this clause shall not apply to candidates qualifying for examination under rule 7A if they are otherwise eligible to appear for examination of Second Class Certificate.(c)Workshop Service :-He shall satisfy one or other of the requirements as regards workshop service or other training or a combination of both as set out in rule 7, 7A, 8, 8A, 9, 10 or 11.(d)Sea Service :- He shall have performed the requisite sea service set out in rule 15.(e)Examination. - He shall have passed the examination set out in rule 63.
