Section 32 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
32. Minimum requirements for the training and qualifications of masters, officers, ratings and other personnel on passenger ships. - (1) Masters, officers and ratings and other personnel serving on board passenger ships, other than ro-ro passenger ships, prior to being assigned shipboard duties, shall have completed the relevant training in accordance with their capacity, duties and responsibilities.
(2)Masters, officers and other personnel designated on muster lists to assist passengers in emergency situations on board passenger ships shall have completed training in crowd management as specified in section A-V/3, paragraph 1 of the STCW Code.(3)Masters, officers and other personnel assigned specific duties and responsibilities on board passenger ships shall have completed the familiarisation training as specified in section A-V/3, paragraph 2 of the STCW Code.(4)Personnel providing direct service to passengers in passenger spaces on board passenger ships shall have completed the safety training as specified in section A-V/3, paragraph 3 of the STCW Code.(5)Masters, Chief Mates and every person assigned immediate responsibility for embarking and disembarking passengers shall have completed training in passenger safety as specified in section A-V/3, paragraph 4 of the STCW Code.(6)Masters, Chief Mates, Chief Engineer Officers, Second Engineer Officers and any person having responsibility for the safety of passengers in emergency situations on board passenger ships shall have completed approved training in crisis management and human behaviour as specified in section A-V/3, paragraph 5 of the STCW Code.(7)Masters, officers, seamen, ratings and other personnel serving on board passenger ships shall, on satisfactory completion of approved relevant training in crowd management, familiarisation, safety, passenger safety, crisis management and human behaviour, be issued with an appropriate certificate.(8)Masters, Chief Mates, Chief Engineer Officers and Second Engineer Officers who are qualified in accordance with this rule and hold an appropriate certificate, shall present their certificate of competency to the Chief Examiner concerned or the Examiner concerned, as the case may be, and obtain an endorsement for service on passenger ships.(9)Seafarers who are required to be trained in accordance with sub-rules (2), (5) and (6) shall, at intervals not exceeding five years, undertake appropriate refresher training.
