Section 1774 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
1774.
G.S.R. 1175, dated 17th October, 1973. - In exercise of the powers conferred by clauses (a), (b), (c) and (d) of section 87, read with section 83 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of the rules for the examination and grant of certificates of competency to engine drivers of sea-going steamships and motor ships, published with the notification of the Government of India in the late Ministry of Transport No. S.R.O. 869, dated the 24th April 1953 and of all previous rule and orders on the subject, the Central Government hereby makes the following rules, namely :
