Section 24 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
24. Minimum requirements for certification of Extra First Class Engineer. - (1) An Extra First Class Engineer certificate of competency in Form 11 is an optional certificate and is an evidence that the candidate has attained a higher level of professional excellence.
(2)Every candidate for the certification shall -(i)hold a certificate of competency as Chief Engineer Officer for sea-going ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I);(ii)have completed an approved training and assessment programme conducted by an approved institution; and(iii)have completed the approved examination and assessment.(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.
