Section 66(a) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(a)A candidate who holds a certificate, degree or diploma approved by the Central Government as stated in rule 62 for the purposes of the First Class Certificate of Competency and who has been exempted from the Second Class examination in Applied Mechanics or Heat and Heat Engines, or both, will also be exempted from this examination in either or both these subjects.
