Section 44 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
44. Action against candidates found guilty of misconduct. - (1) Candidates are warned that they should not furnish any particulars that are false or suppress any material information in filling in the application in Form 15. Candidates are also warned that they should in no case correct or alter or otherwise tamper with any entry in a document or its attested or certified copy submitted by them nor should they submit a tampered or fabricated document. If there is any inaccuracy or any discrepancy between two or more such documents or their attested or certified copies, an explanation regarding this discrepancy should be submitted.
(2)A candidate who is or has been declared by the Director General of Shipping to be guilty of-(i)obtaining support of his candidature by any means; or(ii)impersonating; or(iii)procuring impersonation by any person; or(iv)submitting fabricated documents or documents which have been tampered with; or(v)making statements which are incorrect or false or suppressing material information; or(vi)resorting to any other irregular or improper means in connection with his candidature for the examination; or(vii)using unfair means during the examination; or(viii)writing irrelevant matter including obscene language or pornographic matter in the script; or(ix)misbehaving in any other manner in the examination hall or(x)harassing or doing bodily harm to the staff employed by the Director General of Shipping for the conduct of their examination" or(xi)attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses. may in addition to rendering himself liable to criminal prosecution, be liable -(a)to be disqualified by the Director General of Shipping from examination for which he is a candidate; or(b)to be debarred either permanently or for a specified period:-(i)by the Director General of Shipping from any examination or assessment held by him;(ii)by the Central Government, from any employment under them; and(c)if he is already in any service to disciplinary action under the relevant rules.
