Section 8 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
8. Composition and functions of Advisory Board.
(1)The Advisory Board shall consist of the following, namely:-(a)Joint Director-General of Shipping - Chairperson, ex-officio;(b)Deputy Director-General of Shipping dealing with crew related matters - Member Secretary, ex-officio;(c)two representatives of the ship-owners, as appointed by the Director - General-Members;(d)two representatives of the recruitment and placement services, appointed by the Director-General-Members; and(e)two representatives of the seafarers, appointed by the Director - General-Members.(2)The tenure of the advisory board shall be two years.(3)The advisory board may advise on -(a)issues in the complaints referred to it; and(b)any related policy matter referred to it.
