Section 16 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
16. Minimum requirements for certification of Extra Master. - (1) An Extra Master certificate in Form 4 is an optional certificate and is an evidence that the candidate has attained a higher level of professional excellence.
(2)Every candidate for the certification shall -(i)hold a certificate of competency as Master of a foreign-going ship (Master on ships of 500 gross tonnage or more);(ii)have completed an approved training and assessment programme conducted by an approved institution; and(iii)have completed the approved examination and assessment.(3)Every candidate who meets the requirements of this rule, shall be issued an Extra Master certificate of competency. This shall be issued in addition to the certificate of competency as Master of a foreign-going ship (Master on ships of 500 gross tonnage or more) as per regulation 11/2 of STCW Convention and section A-11I2 of the STCW Code held by the candidate.
