Section 62(5) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(5)Candidates for either the Second or First Class Certificate of Competency who have satisfactorily completed the Alternative Scheme for the training of Marine Engineers in the United Kingdom, approved by the Ministry of Transport, United Kingdom, as mentioned in rule 10 and have, after the completion of sea service required in the second phase of that Scheme, to the satisfaction of the Ministry of Transport, United Kingdom, attended part time instruction during their workshop service and obtained the group endorsement in Naval Architecture, Electrotechnology and Power Plant Operation and Management will be exempted from Section 1 of Part 'B' of the examination.
