Section 36 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
36. Minimum requirements relating to medical first aid and medical care. - (1) Seafarers designated to provide medical first aid on board ship shall complete an approved training programme and meet the standard of competence in medical first aid specified in section A-V1/4, paragraphs 1 to 3 of the STCW Code. On satisfactory completion of the approved training and assessment programme in medical first aid and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-V1/4-1 of the STCW Code, an appropriate certificate shall be issued to the seafarer.
(2)Seafarers designated to take charge of medical care on board ship shall complete an approved training and assessment programme and meet the Standard of competence in medical care as specifier in section A-VI/4, paragraphs 4 to 6 of the STCW Code. On satisfactory completion of the approved training and assessment programme in medical care and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table AVII4-2-of the STCW Code, an appropriate certificate shall be issued to the seafarer.
