(1)Examination for the grant of certificate of competency as inland vessel engineer, First class engine driver, second class engine driver, shall be held by the examiner at such place on such dates as may be published by examiner/ chief examiner.(2)Every application for examination shall be filled and submitted in Form No-20 appended to these rules. The application so filled shall be received at the examination centre, before the date fixed for examination and shall be accompanied by-(a)attested copy of all the testimonials of both practical and theoretical experience of the candidate;(b)testimonials of good character from the employer,(c)receipt or challan showing that the amount of fee prescribed hereunder for such examination at which the candidate wishes to appear has been paid;(d)any certificate granted to the applicant under these rules;(e)two copies of recent bust photograph bearing the signature or thumb impression of the application on the back;(f)authentic proof of age;(3)No candidate shall be granted competency certificate unless he produces a medical certificate from a Registered Medical Officer that he is medically fit to carry out jobs and board inland vessels port crafts etc. and is not colour blind.(4)All candidates who, desires to appear for the examination of Competency as Engine Drivers and Engineers on Inland Vessels should have completed the four basic safety courses from National Inland Navigation Institute (NINI), Patna or from any other institute recognized by Transport Department Or approved by DG Shipping namely:(i)Elementary First Aid (EFA)(ii)Proficiency in survival techniques (PST)(iii)Personal safety and social responsibility (PSSR)(iv)Fire Prevention and Fire fighting (FPFF)(5)No candidate shall be granted Certificate of Competency as Engine Drivers and Engineers on Inland Vessels without passing the relevant examination of Competency specified hereunder.(6)A candidate who has served as an engineer of a vessel of the Coast Guard, Indian Navy or regular Army for a period of 5 years may be granted a Certificate of Service as Engine Drivers and Engineers on Inland Vessels, depending on the size of vessel served and on successful completion of relevant preparatory course including the four basic safety courses from National Inland Navigation Institute (NINI), Patna or from any other institute recognized by Transport Department or approved by DG Shipping.(7)A certificate of service so granted as per para (6) above shall have the same effect as a certificate of competency granted under these Rules. A certificate of Service so issued shall be issued in Form No. 30.(8)The Chief Examiner may if he thinks fit grant a license authorizing a person to act as master or engineer, as the case may be of any inland mechanically propelled vessels having engines of one hundred and seventy nominal horse-power or of such less nominal horse power as he may deem fit who is in possession of a first-class, engine-driver's certificate granted under these rules or an engine-driver's certificate granted or deemed to be granted under the Merchant Shipping Act, 1958, and has, by virtue of such certificate, served as an engine driver of an inland mechanically propelled vessels having engines of not less than seventy nominal horse-power for five years, for not less than two and a half years of which period he has been the engine-driver of such vessel.(9)Any license granted under para (8) above shall remain in force only for such time as the person holding the same is in the possession of engine-driver's certificate of the nature referred to in para (8) above. Provided that the State Government may if it thinks fit, suspend, cancel or vary the conditions of any such licenses.(10)Every certificate of competency or service and every license granted under these rules shall be made in duplicate, and one copy shall be delivered to the person entitled to the certificate, or licence and the other shall be kept and recorded in the prescribed manner.Qualifications for Certificate of Competency as Second Class Engine Driver of Inland Motor Vessels
