Section 6 in The Merchant Shipping (Medical Examination) Rules, 2000
6. Arrangements for medical examination.
(1)On being selected for pre-sea training for medical examination, the Director or the officer in-charge of the pre-sea training institute, after satisfying himself that the applicant is eligible, shall cause the particulars of the seaman namely full name, age, category, Continuous Discharge Certificate and passport number to be entered in a register kept for that purpose and shall fix a date, time and place for his medical examination and inform the medical examiner designated by the training institute and the applicant accordingly.(2)On selection of a master or seaman, as the case may be for engagement on board the ship, the owner or agent of the ship shall cause the particulars of the seaman namely, full name, age, category continuous discharge certificate number, passport number and mark of identification to be furnished to the medical examiner and fix date, time and place for medical examination of the seaman in accordance with these rules.
