Section 18 in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964
18. Issue of certificate.
(1)A candidate who has passed the whole examination shall receive intimation in the form as in Appendix F authorising the principal officer to issue the certificate in the appropriate form.(2)If the candidate is unsuccessful or only partially successful he shall receive from the examiner an intimation in the form in Appendix G. The candidate shall retain this intimation and produce it to the examiner when he next presents himself for the examination.(3)The testimonials and other documents submitted by the candidate shall be returned to him on the completion of the examination.[18-A. Issue of certificates to candidates governed by the rules relating to the examination of skippers and second hands of Fishing Boats in force immediately before the commencement of these rules. [Inserted by G.S.R. 1929, dated 31st July, 1969.]- Notwithstanding anything in rule 18, a candidate who has passed the whole examination for any grade help under the provisions of the rules relating to the examination of skippers, and second hands of Fishing Boats in force immediately before the commencement of these rules shall be deemed to have passed the whole examination for that grade under these rules and shall be granted the appropriate certificate.]
