Section 30(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and any person with immediate responsibility for loading, discharging and care in transit or handling of cargo shall, in addition to meet the requirements of sub-rule (1), have -(a)at least ninety days experience appropriate to their duties on the type of tanker on which they serve; and(b)completed an approved specialised training programme which at least covers the subjects set out in section A-V/1 of the STCW Code that are appropriate to their duties on the oil tanker, chemical tanker or liquefied gas tanker on which they serve. On satisfactory completion of such training an appropriate certificate shall be issued to the candidate.
