Section 57 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
57. Re-examination.
- Ordinarily, a candidate may present himself for re-examination at any time after one month has elapsed since his previous attempt, but if he fails three times in Part A or three times in Part B within any period of three months, he will be debarred from re-examination for a period, depending on the circumstances, of up to three months or in exceptional cases, up to six months.
