Section 10(2) in The Indian Merchant Shipping (Medical Examination) Rules, 1958
(2)In the event of a seaman failing to satisfy the 'prescribed standards' due to any temporary defect, which in the opinion of the medical authority is likely to be cured after treatment, the medical authority shall issue to the seaman a certificate with the remarks 'temporarily unfit' indicating generally, where possible, the reasons for such unfitness and with the remarks that the seaman should come for re-examination after the cause of his temporary unfitness is removed.
