Section 2(1) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(1)In these rules, unless the context otherwise requires.(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Approved Institute" means a training institute approved by the Directorate General of Shipping;(c)"C.D.C." means a Continuous Discharge Certificate-cum-Seafarer's Identity Document;(d)"compassionate grounds" means the cases of sons or dependant family members of deceased or physically incapacitated seaman where the death or physical incapacitation, as the case may be, of the seamen occurred prior to his retirement from sea service or attainment of superannuation. The applicant for issue of C.D.C. shall produce a certificate from the Revenue Authority within whose jurisdiction he ordinarily resides, regarding other earning members in his family and only one dependent son or family member of the deceased or as the case may be physically incapacitated seaman shall be considered for issue of C.D.C. as utility hand on compassionate grounds;(e)"Form" means a form appended to these rules:(f)"Shipping Master" means a Shipping Master of a port appointed under sub-section (1) of Section 11 of the Act:(g)"Deputy Director-General of Shipping" means the Deputy Director General of Shipping in charge of the Crew Branch in the Directorate General of Shipping;(h)"Sea service" means articled period on a ship.(i)"S.T.C.W. (Code)" means the code referred to in Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998.
