(1)It shall be the business of the seamen's employment offices-(a)[ to issue licence, to regulate and control the recruitment and placement service, and to-(i)ensure that no fees or other charges for recruitment or placement of seafarers are borne directly or indirectly or in whole or in part, by the seafarers;(ii)ensure that adequate machinery and procedures exist for the investigation, if necessary, of complaints concerning the activities of recruitment and placement services; and(iii)to maintain registers of seamen in respect of the categories of seamen;](c)to preform such other duties relating to seamen and merchant ships as are, from time to time, committed to them by or under this Act.[* * *] [ Sub-Section (2) omitted by Act 63 of 2002, Section 4 (w.e.f. 1.2.2003).]
