Section 10 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
10. Revalidation and upgrading of certificates. - (1) Every seafarer who holds an appropriate certificate in accordance with the Convention, the Act and the rules framed thereunder prior to the date of commencement of these rules, may apply for revalidation and upgrading during the transitional period of the STCW convention that is from the 1st day of February, 1997 to the 1st day of February, 2002 (both days inclusive). Such candidate shall,-
(i)meet the standards of medical fitness as prescribed in the Merchant Shipping (Medical Examination) Rules, 1986 and the STCW Code;(ii)complete an approved refresher and updating course in accordance with section A-1/11 of the STCW Code;(iii)be subject to scrutiny and assessment by an assessment centre; and(iv)be issued with a certificate regarding complying with the requirements of the STCW Convention whereupon the earlier certificate shall be withdrawn.(2)Every seafarer holding an appropriate certificate who is serving at sea or intends to return to sea for service after a period ashore in order to continue to qualify for sea-going service, at intervals not exceeding five years, shall -(i)meet the standards of medical fitness as prescribed in the Merchant Shipping (Medical Examination) Rules, 1986 and the STCW Code:(ii)establish continued professional competence by attending an approved revalidation course in accordance with section A-1/11 of the STCW Code:(iii)be subject to scrutiny and assessment by an assessment centre; and(iv)be issued with an endorsement revalidating the candidate's certificate.
