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Union of India - Section

Section 4 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

4. Eligibility conditions for applicant seaman other than Certificated Officers.

(1)The applicant should be a citizen of India:
(2)Age limit-
(i) For Deck, Engine and Caering (Saloon) ratingtrainees Between 18 and 25 years of age
(ii) For Utility Hand Between 18 and 40 years
(iii) For Petty Officers [Carprenter, Chief Steward,Electrician, Fitter, Machinist, Pump man, Refrigeration Mechanic,Computer Operator, Mechanic (Motor Vehicle), AutomobileEngineering, Pipe Fitter, Motor Mechanic, Diesel Mechanic,General Mechanic, Maintenance Mechanic Mechanic (ToolEngineering), Welder, Electric Are Welder, Turner, BoilerAttendant, Electronic Mechanic] Between 18 and 40 years of age
(iv) For ex-Naval ratings Upto 45 years of age
(v) For non-certificated Officers such asPurser/Ship's clerk, Electrical officer and Electronic Officer. Between 18 and 40 years
Note 1 - The crucial date for determining the age-limit shall be the closing date For receipt of applications.Note 2 - Normally, the date of birth as mentioned in the School Leaving certificate shall be accepted as proof of evidence of dale of birth of an applicant. In respect of ex-Naval applicants, the date of birth indicated in Form No. Indian Navy 271 shall only be the proper documentary proof to this effect.
(3)Educational Qualifications:
(i) For Deck, Engine and Catering (Saloon) Trainees Xth standard passed
(ii) For Utility Hands VIII standard passed
(iii) For Petty Officer Xth Std. Passed with respective tradeCertificate) NT.C) or National Apprenticeship Certificate.(NAC)or Diploma Certificate approved by the National Council forVocational Training (NCVT) or All (Inida Counicl for TechnicalEducation . (AICTE)Thr minimum duration of the courses from anyone of the above institutes shall be two years.
(iv) For Purser/ship's clerk A graduate with knoweedge of accountancy andcomputer operation.
(v) For Electrical and Electronic Officer. A Diploma or Degree in respective Branch from aGovernemnt recognized university
Note - C.D.C. in the category of Utility Hand shall be issued only if candidate is sponsored by a shipping company.
(4)For medical fitness, the applicant should possess a certificate in the prescribed from issued in Annexures "F" and "F" of the Merchant Shipping (Medical Examination) Rules, 2000, to the effect that he is medically fit to be employed on board ships.
(5)An applicant for issue of C.D.C as Deck, Engine and Catering (Saloon) Trainee shall have successfully completed the pre-sea training for ratings from an approved training institute as prescribed under sub-clause (b) of clause (ii) of sub-rule (2) of rule 28 of the Merchant Shipping (Standards of Training Certification and Watchkeeping for Seafarer's) Rules, 1998.
(6)An applicant for issue of C.D.C shall have undergone the basic familiarization training and instructions as prescribed under sub-rule (1) of rule 33 of the Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarer's) Rules, 1998.
(7)An applicant shall not hold any C.D.C. issued earlier by any shipping master in India.
(8)In case of issue of C.D.C on compassionate grounds the Director General of shipping may relax any or all of the provisions of this rule except sub-rules (5) and (6) of this rule in respect of all categories.
(9)Notwithstanding anything contained in sub-rules (2) to (5) and (7) of this rule, an applicant, who is a member of any Scheduled Tribe, of the Union Territory of the Andaman and Nicobar Islands or the Union Territory of Lakshadweep and is of the age of not less than 18 years and not more than 40 years shall be eligible for obtaining a C.D.C if he-
(i)has served as a seaman or a ships crew or both in the capacity for which he seeks a CDC for not less than 3 years at sea within the previous 7 years preceding the date of application:
(ii)has produced evidence that he has performed such sea service for a period of not less than three years;
(iii)is in possession of a certificate in the prescribed form set out in Annexures "E" and "F" of the Merchant. Shipping (Medical Examination) Rules 2000, to the effect that he is medically tit to be employed on ships; and
(iv)has undergone the basic familiarization training and instructions as prescribed under sub-rule (1) of rule 33 of the Merchant Shipping (Standards of Training, Certification and under Watch-keeping for Seafarer's) Rules, 1998.
(10)Notwithstanding anything contained in sub-rules (2), (3) and (5) of this rule, an applicant who has been working on board foreign going vessels of any flag in any capacity without C.D.C issued by Indian authority during the period between the 1st January, 1982 and the date of notification of these rules in this Official Gazette, for a minimum period of not less than 3 years, shall be issued with a C.D.C. in the same capacity under these rules subject to the following conditions, namely:-
(i)the applicant is a citizen of India.
(ii)the applicant shall produce with his application his passport or his Seafarers Identity Document possessed by him giving details of the sea service rendered by him duly endorsed by the Master or owner or the owner's authorized agent of the vessel on which the seafarer had served or the owner's authorised agent.
(iii)The applicant is in possession of a certificate in the prescribed form set out in Annexures "F" and "F" of the Merchant Shipping (Medical Examination) Rules 2000, to the effect that he is medically fit to be employed on board ships.
(iv)The applicant has undergone the basic familiarization training and instructions as prescribed under sub-rule (1) of rule 33 of the Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarer's) Rules, 1998.
(v)Such application shall be submitted to the shipping master's Office within a period of one year from the date of notification of these rules in the Official Gazette.