Section 24(3) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(3)Every candidate who meets requirements of this rule, shall be issued with an Extra First Class Engineer certificate of competency. This shall be issued in addition to the certificate of competency as Chief Engineer Officer on ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I) as per regulation 11112 of the STCW Convention and section A-111/2 of the STCW Code held by the candidate.
