Section 30 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
30. Minimum requirements for the training and qualifications of masters, officers and ratings on tankers. - (1) Officers and ratings assigned specific duties and responsibilities relating to cargo or cargo equipment on tankers shall have completed an approved shore-based fire-fighting course and shall have completed -
(a)at least ninety days of approved sea-going service on tankers in order to acquire adequate knowledge of safe operational practices; or(b)an approved tanker-familiarisation course covering at least the syllabus given for that course in section A-V/1 of the STCW Code On satisfactory completion of the course an appropriate certificate shall be issued to the candidate.(2)Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and any person with immediate responsibility for loading, discharging and care in transit or handling of cargo shall, in addition to meet the requirements of sub-rule (1), have -(a)at least ninety days experience appropriate to their duties on the type of tanker on which they serve; and(b)completed an approved specialised training programme which at least covers the subjects set out in section A-V/1 of the STCW Code that are appropriate to their duties on the oil tanker, chemical tanker or liquefied gas tanker on which they serve. On satisfactory completion of such training an appropriate certificate shall be issued to the candidate.(3)Masters and officers, who are qualified in accordance with sub-rule (2) shall present their certificate of competency to the Chief Examiner concerned or Examiner, as the case may be; and obtain an endorsement for service on oil tanker, chemical tanker or liquefied gas tanker, as appropriate.
