Section 13(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(2)Every candidate for the certification shall -(i)be not less than 18 years of age on the last date prescribed for receipt of application;(ii)have approved sea-going service tor a period of one year or more as part of an approved training and assessment programme which includes on-board training in accordance with the requirements of section A-11/1 of the STCW Code and is documented in an approved training record book for assessment or otherwise have approved sea-going service for a period of not less than three years;(iii)have performed bridge watch-keeping duties for a period of not less than six months during the required sea-going service under the supervision of the Master or an officer of the Deck Department holding a certificate of competency under rule 5;(iv)meet the requirements of rule 29 for performing designated radio duties as a Radio Operator; and(v)have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-11/1 of the STCW Code.
