Section 24(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Every candidate for the certification shall -(i)hold a certificate of competency as Chief Engineer Officer for sea-going ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I);(ii)have completed an approved training and assessment programme conducted by an approved institution; and(iii)have completed the approved examination and assessment.
