Section 44 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
44. Penalty for misconduct.
- Candidates who have neglected to join their ships after having signed Articles of Agreement, or who have deserted their ships after having joined, or who have been found guilty of gross misconduct, will be required to produce satisfactory proofs of two years' subsequent service and good conduct at sea, unless the Chief Examiner, after having investigated the matter, should see fit to reduce the time.Extra First Class Engineer's Certificate
