Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(6) in The Merchant Shipping (Medical Examination) Rules, 2000

(6)The term "emergency duties" is used to cover all standard emergency response situations such as abandon ship or fire fighting as well as the procedures to be followed by each seafarer to secure personal survival.[Annexure-II] [Substituted Annexure 'A' to Annexure 'G' with Annexure 'I' to Annexure 'V' by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).]Eye Sight Standards for Pre-sea Medical ExaminationThe Pre-sea Eye Sight standards for medical examination are as given below. There shall be no evidence of any morbid condition of either eye or of the lids of either eye which may be liable to risk of aggravation or recurrence.