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Union of India - Act

The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

UNION OF INDIA
India

The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

Rule THE-MERCHANT-SHIPPING-STANDARDS-OF-TRAINING-CERTIFICATION-AND-WATCHKEEPING-FOR-SEAFARERS-RULES-1998 of 1998

Published on 20 April 1998
Commenced on 20 April 1998
[This is the version of this document from 20 April 1998.]
[Note: The original publication document is not available and this content could not be verified.]

The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998Published vide Notification No. G.S.R. 191(E), dated 20th April, 1998Ministry of Surface TransportG.S.R. 191(E). - In exercise of the powers conferred by section 87, 98, 457 and 458 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby makes the following rules, namely :-

Chapter I
General Provisions

1. Short title and commencement. - (1) These rules may be called the Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998.

(2)These rules shall come into force on the 1st day of August, 1998.

2. Application. - These rules shall apply to,-

(a)any candidate who is a citizen of India; and

(b)any other candidate who is not a citizen of India and is permitted by the Chief Examiner concerned to be examined, assessed and certified under these rules.

3. Objective. - The objective of these rules is to give full effect of implementation to the provisions of International Convention on Standards of Training, Certification and Watch-keeping for Seafarers, 1978 as amended on the 7th day of July, 1995 and as adopted by International Maritime Organisation, London.

4. Definitions. - (1) In these rules, unless the context otherwise requires,-

(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Appropriate certificate" means a certificate issued and endorsed in accordance with the provisions of these rules and entitling the lawful holder thereof to serve in the capacity and perform the functions involved at the level of responsibility specified therein on a ship of the type, tonnage or power and means of propulsion indicated by the endorsement while engaged on the particular voyage concerned;(c)"Approved" means approved by the Central Government;(d)"Training and Assessment Programme" means the programme of training and assessment of seafarers as approved by the Central Government;(e)"Assessment Centre" means a centre designated by the Director General of Shipping responsible for assessment of candidates and maintaining records for the purposes of assessment;(f)"Certificate of competency" means an appropriate certificate issued by the Government of India for the purposes of rule 5;(g)"Chief Examiner" means the Chief Examiner of Master and Deck Department personnel or the Chief Examiner of Engine Department personnel, as the case may be;(h)"Company" means the owner of the ship or any other organisation or person such as the manager or the bareboat charterer, who has assumed the responsibility for operation of the ship from the shipowner and who, on assuming such responsibility, has agreed to take all the duties and responsibilities imposed on the company by the STCW Convention;(i)"Examiner" means Principal Officer Nautical, Deputy Nautical Adviser, Nautical Surveyor or Principal Officer Engineering, Deputy Chief Surveyor, Engineer and Ship Surveyor, as the case may be, appointed under section 79 of the Act;(j)"Form" means a form appended to these rules;(k)"Month" means a month reckoned according to the British calendar. The time included between any given day in any month and the preceding day of the following month (both days inclusive) shall be reckoned as one month;(l)"Near-Coastal Voyages" means the coastal trade or voyages from any port or place in Bangladesh, India, Maldives, Myanmar and Sri Lanka to any other port or place in these countries including proximity of safe havens on such voyages;(m)"STCW Convention" means International Convention on Standards of Training, Certification and Watch-keeping for Seafarers, 1978 as amended on the 7th day of July, 1995;(n)"STCW Code" means Seafarers' Training, Certification and Watch-keeping Code adopted by the 1995 conference of Parties to the STCW Convention;(o)"Year" means a year reckoned according to the British calender.

(2)Words and phrases used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them.

5. Issuance of certificate of competency. - (1) A Certificate of Competency may be issued for the following grades, namely:-

(i)Second Mate of a Foreign-going Ship;

(ii)First Mate of a Foreign-going Ship;

(iii)Master of a Foreign-going Ship;

(iv)Extra Master;

(v)Navigational Watch-keeping Officer;

(vi)Mate of a Home Trade Ship;

(vii)Master of a Home Trade Ship;

(viii)Marine Engineer Officer Class IV;

(ix)Marine Engineer Officer Class III;

(x)Marine Engineer Officer Class II;

(xi)Marine Engineer Officer Class I;

(xii)Extra First Class Engineer;

6. Training and assessment. - (1) The Chief Examiner concerned shall ensure that the training and assessment of candidates for certification as a seafarer are administrered, supervised and monitored in accordance with the provisions of the Act, these rules and the STCW Code, (and those persons responsible for imparting the training and assessment as required under the STCW Convention, are appropriately qualified for the type and level of training and assessment of competence in accordance with the provisions of the Act, these rules and the STCW Code.

7. Quality standards. - (1) The Chief Examiner concerned shall ensure that all the training, assessment of competence, certification, endorsement and revalidation activities under his authority are continuously monitored through a quality standards system including the qualifications and experience of instructors and assessors.

8. Standards of medical fitness. - (1) Every candidate for certification as a seafarer shall provide satisfactory proof of the following documents to the Chief Examiner concerned, namely:-

(a)a valid passport;(b)a certificate showing the date of birth; and(c)a medical fitness certificate including eyesight and hearing as prescribed in the Merchant Shipping (Medical Examination) Rules, 1986.

(2)The standards of medical fitness for the candidates shall be the same as given in the Merchant Shipping (Medical Examination) Rules, 1986.

9. Examination, assessment, certification and registration of certificates. - (1) The Director General of Shipping shall designate an Assessment Centre.

(2)The Assessment Centre shall -

(a)maintain records of all candidates with regard to their seagoing service, progress of ashore and on-board training. courses attended, examinations and assessments completed and certificates held by the seafarers;

(b)receive periodical returns of the progress of ashore and on-board training and also monitor such returns;

(c)examine the documentary evidence that the candidate has fulfilled the eligibility criteria for joining an approved training and assessment programme; and

(d)assist the Chief Examiner or Examiner concerned, as the case may be, in the conduct of written, oral and practical examinations and assessment on completion of the approved training and assessment programme for each function.

(3)Every seafarer shall carry all appropriate certificates in original while serving in a relevant capacity on board a ship in accordance with the applicable safe manning requirements as provided in these rules.

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.

11. Indian Naval officers. - Indian Naval officers holding valid certificates of service issued prior to coming into force of the Merchant Shipping (Examination of Masters and Mates) Rules, 1985 and Merchant Shipping (Examination of Engineer Officers in the Merchant Navy) Rules, 1989 who intend to become holders of a certificate of competency complying with the requirements of these rules shall be required to complete approved training and assessment programme prior to issuance of a certificate of competency. Such candidate's existing experience, qualifications and certificates shall form the basis for determining qualifying merchant ship sea-going service as per approved training and assessment programme.

12. Responsibilities of the company. - (1) The company shall provide written instructions to the Master for policies and procedures and be responsible for the assignment of seafarers for service in their ships in accordance with the provisions of these rules and the STCW Convention and it shall ensure that -

(a)each seafarer assigned to any of its ships holds an appropriate certificate in accordance with the provisions of the STCW Convention:

(b)its ships are manned in compliance with the applicable safe manning requirements as provided in these rules;

(c)documentation and data including their experience, training, medical fitness and competency in assigned duties relevant to all seafarers employed on its ships, are maintained and readily accessible to all concerned,

(d)seafarers, on being assigned to any of its ships, are familiarised with their specific duties and with arrangements, installations, equipments, procedures and ship characteristics that are relevant to their routine or emergency duties;

(e)the ship's complement can effectively co-ordinate their activities in an emergency situation and in performing functions vital to safety or to the prevention or mitigation of pollution; and

(f)the Master of the Ship under whose command an individual seafarer sails on a particular ship shall be responsible to the company in respect of his duties and obligations.

Chapter II
Master and Deck Department

13. Minimum requirements for certification of officer in charge of a navigational watch (Second Mate of a foreign-going ship) on ships of 500 gross tonnage or more. - (1) Every officer in charge of a navigational watch serving on a sea-going ship of 500 gross tonnage or more shall hold an appropriate certificate of competency in Form 1.

(2)Every candidate for the certification shall -

(i)be not less than 18 years of age on the last date prescribed for receipt of application;

(ii)have approved sea-going service tor a period of one year or more as part of an approved training and assessment programme which includes on-board training in accordance with the requirements of section A-11/1 of the STCW Code and is documented in an approved training record book for assessment or otherwise have approved sea-going service for a period of not less than three years;

(iii)have performed bridge watch-keeping duties for a period of not less than six months during the required sea-going service under the supervision of the Master or an officer of the Deck Department holding a certificate of competency under rule 5;

(iv)meet the requirements of rule 29 for performing designated radio duties as a Radio Operator; and

(v)have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-11/1 of the STCW Code.

14. Minimum requirements for certification of Chief Mate (First Mate of a foreign-going ship) on ships of 500 gross tonnage or more. - (1) Every Chief Mate on a sea-going ship of 500 gross tonnage or mere shall hold an appropriate certificate of competency in Form 2.

(2)Every candidate for certification shall -

(i)hold a certificate of competency as Second Mate of a foreign-going ship (Officer in charge of a navigational watch on ships of 500 gross tonnage or more);

(ii)have approved see-going service for a period of not less than eighteen months; and

(iii)have completed approved education, training, examination and assessment and meet the standard of competence specified in section A-11/2 of the STCW Code for Masters and Chief Mates on ships of 3000 gross tonnage or more.

15. Minimum requirements for certification of Master (Master of a foreign-going ship) on ships of 500 gross tonnage or more. - (1) Every master on a sea-going ship of 500 gross tonnage or more shall hold an appropriate certificate of competency in Form 3.

(2)Every candidate for certification shall -

(i)hold a certificate of competency as First Mate of a foreign going ship (Chief Mate on ships of 500 gross tonnage or more);

(ii)have approved sea-going service as an officer in charge of a navigational watch on ships of 500 gross tonnage or more for a period of not less than three years. However, this period may be reduced by the Chief Examiner concerned to a period of not less than thirty months, or pro-rata, if not less than one year of such sea-going service served as Chief Mate;

(iii)have completed an approved ship management course;

(iv)have completed approved simulator training in shiphandling and manoeuvring; and

(v)have completed approvE.d examination and assessment

16. Minimum requirements for certification of Extra Master. - (1) An Extra Master certificate in Form 4 is an optional certificate and is an evidence that the candidate has attained a higher level of professional excellence.

(2)Every candidate for the certification shall -

(i)hold a certificate of competency as Master of a foreign-going ship (Master on ships of 500 gross tonnage or more);

(ii)have completed an approved training and assessment programme conducted by an approved institution; and

(iii)have completed the approved examination and assessment.

(3)Every candidate who meets the requirements of this rule, shall be issued an Extra Master certificate of competency. This shall be issued in addition to the certificate of competency as Master of a foreign-going ship (Master on ships of 500 gross tonnage or more) as per regulation 11/2 of STCW Convention and section A-11I2 of the STCW Code held by the candidate.

17. Minimum requirements for certification of officer In charge of a navigational watch (Navigational Watch-keeping Officer) on ships of 600 gross tonnage or more operating In Near·Coastal Voyages. - (1) Every officer in charge of a navigational watch serving on a sea-going ship of between 500 gross tonnage and 3000 tonnage operating in Near-Coastal Voyages shall hold an appropriate certificate of competency in Form 5.

(2)Every candidate for the certification shall.

(i)be not less than 18 years of age on the last date prescribed for receipt of application;

(ii)have approved sea-going service of not less than eighteen months as part of an approved training and assessment programme which includes on-board training and meets the requirements of the Tables of competence for the certification as contained in section A-1I/2 of the STCW Code as applicable to ships engaged in Near-Coastal Voyages and is documented in an approved training record book or otherwise have approved sea-going service of not less than three years. A candidate who has performed approved sea-going service on a ship of less than 500 gross tonnage shall be assessed at two-thirds of the actual sea-going service claimed;

(iii)have performed, bridge watch-keeping duties for a period of not less than six months during the required sea-going service under the supervision of the Master or an officer of the Deck Department holding a certificate of competency under rule 5;

(iv)meet the requirements of rule 29 for performing designated radio duties; and

(v)have completed approved education, training, examination and assessment and meet the standard for competence as specified in the approved training and assessment programme.

18. Minimum requirements for certification of Chief Mates (Mate of a home-trade ship) on ships of between 600 and 3,000 gross tonnage operating In Near-Coastal Voyages. - (1) Every Chief Mate on a sea-going ship of between 500 and 3,000 gross tonnage operating in Near-Coastal Voyages shall hold an appropriate certificate of competency in Form 6.

(2)Every candidate for the certification shall,-

(i)hold a certificate of competency as Navigational Watch-keeping Officer in charge of a navigational watch on ships of 500 gross tonnage or more on Near-Coastal Voyages;

(ii)have approved sea-going service of not less than eighteen months; and

(iii)have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-1I/2 of the STCW Code for Masters and Chief Mates on ships of between 500 and 3,000 gross tonnage.

19. Minimum requirements for certification of Masters on ships (Master of a home-trade ship) of between 600 and 3,000 gross tonnage operating in Near-Coastal Voyages. - (1) Every Master on a sea-going ship of between 500 and 3,000 gross tonnage operating in Near-Coastal Voyages shall hold an appropriate certificate of competency in Form 7.

(2)Every candidate for the certification shall -

(i)hold a certificate of competency as Mate of a home-trade ship (Chief Mate) in Near-Coastal Voyages on ships of between 500 and 3,000 gross tonnage;

(ii)have approved sea-going service as an officer in charge of a navigational watch on ships of 500 gross tonnage or more operating in Near-Coastal Voyages of not less than three years. However, this period may be reduced by the Chief Examiner concerned to a period of not less than thirty months, or pro-rata, if not less than one year of such sea-going service served as Chief Mate on ships of between 500 gross tonnage and 3000 tonnage operating in Near-Coastal Voyages;

(iii)have completed an approved ship management course;

(iv)have completed approved simulator training in shiphandling, and manoeuvring, or ninety days approved sea-going service as Chief Mate on Near-Coastal Voyages; and

(v)have completed approved examination and assessment.

20. Minimum requirements for certification of ratings forming part of a navigational watch. - (1) Every rating forming part of a navigational watch on a sea-going ship of 500 gross tonnage or more, other than ratings under training and ratings whose duties while on watch are of an unskilled nature. shall be duly certificated by the Chief Examiner concerned to perform such duties.

(2)Every candidate for the certification shall -

(i)be not less than 18 years of age on the last date prescribed for receipt of application;

(ii)have completed -

(a)approved sea-going service for a period of not less than nine months: or

(b)approved pre-sea training or special training for a period of ninety days and approved sea-going service for a period of not less than six months; and

(iii)meets the standard of competence as specified in section A-11/4 of the STCW Code.

(3)The sea-going service. training and experience as required by clause (ii) of sub-rule (2) shall be associated with navigational watch keeping functions and shall also involve the performance of duties carried out on board the ship under the direct supervision of the Master or the officer in charge of the navigational watch or a certified rating duly documented in an approved rating training record book

(4)Rating who has served in a relevant capacity in the Deck Department for a period of not less than one year within the last five years preceding the 1st day of August, 1998 shall be eligible for assessment by the assessment centre.

Chapter III
Engine Department

21. Minimum requirements for certification of officer in charge of an engineering watch in a manned engine room or designated duty engineer In a periodically unmanned engine room (Marine Engineer Officer Class IV). - (1) Every officer in charge of an engineering watch serving on a sea-going ship powered by main propulsion machinery of 750 KW propulsion power or more shall hold an appropriate certificate of competency in Form 8.

(2)Every candidate for the certification shall -

(i)be not less than 18 years of age on the last date prescribed for receipt of application;

(ii)have completed approved education and training for a period of at least thirty months as provided in an approved training and assessment programme including on-board training documented in an approved training record book and meet the standards of competence as specified in section A-111/1 of the STCW Code;

(iii)have completed approved sea-going service for a period of not less than six months in the Engine Department of a seagoing ship powered by main propulsion machinery of 750 KW propulsion power or more, closely supervised and monitored by a Marine Engineer Officer Class I or an officer of the Engine Department holding certificate of competency under rule 5 and which is duly documented in an approved training record book in accordance with section A-111/1 of the STCW Code; and

(iv)have completed approved education, training, examination, assessment and meets the standard of competence as specified in section A-111/1 of the STCW Code.

22. Minimum requirements for certification of second engineer officers on ships powered by main propulsion' machinery of 3000 KW propulsion power or more (Marine Engineer Officer Class 11). - (1) Every second engineer officer on a sea-going ship powered by main propulsion machinery of 3,000 KW propulsion power or more shall hold an appropriate certificate of competency in Form 9,

(2)Every candidate for the certification shall -

(i)hold a certificate of competency as Marine Engineer Officer Class IV (Officer in charge of an engineering watch);

(ii)have not less than one year approved sea-going service as assistant engineer officer or engineer officer In charge of an, engineering watch; and

(iii)have completed approved education, training, examination and assessment and meets the standard of competence as specified in section A-111/2 of the STCW Code.

23. Minimum requirements for certification of Chief Engineer Officer on ships powered by main propulsion machinery of 3000 KW propulsion power or more (Marine Engineer Officer Class I). - (1) Every chief engineer officer on a sea-going ship powered by main propulsion machinery of 3000 KW propulsion power or more shall hold an appropriate certificate of competency in Form 10.

(2)Every candidate for the certification shall -

(i)hold a certificate of competency as Marine Engineer Officer Class II (Second engineer officer on ships powered by main propulsion machinery of 3000 KW propulsion power or more);

(ii)have not less than eighteen months as approved sea-going service as engineer officer in charge of an engineering watch on ships powered by main propulsion machinery of 3000 KW propulsion power or more;

(iii)have completed an approved engineering management course;

(iv)have completed approved machinery space simulator training; and

(v)have completed approved examination and assessment.

24. Minimum requirements for certification of Extra First Class Engineer. - (1) An Extra First Class Engineer certificate of competency in Form 11 is an optional certificate and is an evidence that the candidate has attained a higher level of professional excellence.

(2)Every candidate for the certification shall -

(i)hold a certificate of competency as Chief Engineer Officer for sea-going ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I);

(ii)have completed an approved training and assessment programme conducted by an approved institution; and

(iii)have completed the approved examination and assessment.

(3)Every candidate who meets requirements of this rule, shall be issued with an Extra First Class Engineer certificate of competency. This shall be issued in addition to the certificate of competency as Chief Engineer Officer on ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I) as per regulation 11112 of the STCW Convention and section A-111/2 of the STCW Code held by the candidate.

25. Minimum requirements for certification of officer In charge of an engineering watch in a manned engine room or designated duty engineer In a periodically unmanned engine room of ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power, operating In Near-Coastal Voyages (Marine Engineer Officer Class IV - Near-Coastal Voyages). - (1) Every Officer in charge of an engineering watch serving on a seagoing ship of between 750 KW and 3000 KW propulsion power operating in Near-Coastal Voyages shall hold an appropriate certificate of competency in Form 12.

(2)Every candidate for the certification shall -

(i)be not less than 18 years of age on the last date prescribed for receipt of application;

(ii)have completed approved training and assessment programme for a period of thirty months including on-board training duly documented in an approved training record book and meet the standard of competence as specified in section A-111/1 of the STCW Code as applicable to ships engaged in Near-Coastal Voyages;

(iii)have completed for a period of not less than six months approved sea-going service in the engine department on ships powered by main propulsion machinery of 750 KW or more closely' supervised and monitored by a Marine Engineer Officer Class III which is duly" documented in an approved training record book as specified in section A-11I/1 of the STCW Code as applicable to ships engaged in Near-Coastal Voyages; and

(iv)have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-111/1 of the STCW Code as applicable to the ships engaged in Near-Coastal Voyages.

26. Minimum requirements for certification of Second Engineer Officer on ships powered by main propulsion machinery of between 760 KW and 3000 KW propulsion power operating In Near-Coastal Voyage (Marine Engineer Officer Class III - Second Engineer Officer - Near-Coastal Voyages). - (1) Every Second Engineer Officer on a sea-going ship powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near-Coastal Voyages, shall hold an appropriate certificate of competency in Form 13.

(2)Every candidate for the certification shall -

(i)hold a certificate as officer in charge of an engineering watch on ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near-. Coastal Voyages (Marine engineer Officer Class IV - Near Coastal Voyages);

(ii)have not less than one year approved sea-going service as an assistant engineer officer or engineer officer in charge of an engineering watch; and

(iii)have completed approved education, training, examination, assessment and meet the standard of competence as_ specified In section A-111/2 of the STCW Code as applicable to the ships operating in Near-Coastal Voyages.

27. Minimum requirements for certification of Chief Engineer Officer on ships powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating In near coastal voyages (Marine Engineer Officer Class III - Chief Engineer Officer - Near-Coastal Voyages). - (1) Every Chief Engineer Officer on a sea-going ship powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near-Coastal Voyages shall hold an appropriate certificate of competency in Form 14.

(2)Every candidate for the certification shall -

(i)hold a certificate of competency as Marine Engineer Officer Class III (Second Engineer Officer - Near-Coastal Voyages) on a sea-going ship powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near-Coastal Voyages;

(ii)have not less than one year approved sea-going service as an office(in charge of an engineering watch on such ships;

(iii)have completed an approved engineering management course:

(iv)have completed approved machinery space simulator training; and

(v)have completed approved examination and assessment.

28. Minimum requirements for certification of ratings forming part of an engine room watch. - (1) Every rating forming part of an engine room watch or designated to perform duties in a periodically unmanned engine room on a sea-going ship powered by main propulsion machinery of 750 KW propulsion power or_ more, other than ratings under training and ratings whose duties while on watch are of an unskilled nature, shall be duly certificated by the Chief Examiner concerned to perform such duties.

(2)Every candidate for the certification shall -

(i)be not less than 18 years of age on the last date prescribed for receipt of application;

(ii)have completed -

(a)approved sea-going service for a period of not less than nine months or

(b)approved pre-sea training or special training for a period of ninety days and approved sea-going service for a period of not less than six months; and

(iii)meets the standard of competence as specified in section A-111/4 of the STCW Code.

(3)The sea-going service, training and experience requirements by clause (ii) of sub-rule (2) shall be associated with engine room watch keeping functions and shall also involve the performance of duties carried out on board the ship under the direct supervision of the Chief Engineer or the officer in charge of an engineering watch or a certified rating duly documented in an approved rating training record book:

(4)Rating who has served in a relevant capacity in the Engine Department for a period of not less than one year within the last five years preceding the 1st day of August, 1998, shall be eligible for assessment by the assessment centre.

Chapter IV
Radiocommunication and Radio personnel

29. Minimum requirements for certification of Global Maritime Distress and Safety System radio personnel. - (1) Every person in charge of or performing radio duties on a ship required to participate in the Global Maritime Distress and Safety System in addition to the provisions of Merchant Shipping (Distress and Safety Radio Communication) Rules, 1995 shall -

(i)be not less than 18 years of age on the last date prescribed for receipt of application;

(ii)attend an approved Global Maritime Distress and Safety System General Operator's Course and meet the standard of competence as specified in section A-IV/2 of the STCW Code; and

(iii)on completion of the approved Global Maritime Distress and Safety System General Operator's Course and demonstration of competence to perform the tasks, duties and responsibilities as set out in Table A-IV/2 of the STCW Code, be issued with an appropriate certificate and necessary-endorsement shall be made on the same as required by the STCW Convention.

Chapter V
Special training requirements for personnel on certain types of ships

30. Minimum requirements for the training and qualifications of masters, officers and ratings on tankers. - (1) Officers and ratings assigned specific duties and responsibilities relating to cargo or cargo equipment on tankers shall have completed an approved shore-based fire-fighting course and shall have completed -

(a)at least ninety days of approved sea-going service on tankers in order to acquire adequate knowledge of safe operational practices; or(b)an approved tanker-familiarisation course covering at least the syllabus given for that course in section A-V/1 of the STCW Code On satisfactory completion of the course an appropriate certificate shall be issued to the candidate.

(2)Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and any person with immediate responsibility for loading, discharging and care in transit or handling of cargo shall, in addition to meet the requirements of sub-rule (1), have -

(a)at least ninety days experience appropriate to their duties on the type of tanker on which they serve; and

(b)completed an approved specialised training programme which at least covers the subjects set out in section A-V/1 of the STCW Code that are appropriate to their duties on the oil tanker, chemical tanker or liquefied gas tanker on which they serve. On satisfactory completion of such training an appropriate certificate shall be issued to the candidate.

(3)Masters and officers, who are qualified in accordance with sub-rule (2) shall present their certificate of competency to the Chief Examiner concerned or Examiner, as the case may be; and obtain an endorsement for service on oil tanker, chemical tanker or liquefied gas tanker, as appropriate.

31. Minimum requirements for the training and qualifications of masters, officers, ratings and other personnel on ro-ro passenger ships. - (1) Masters, officers and ratings and other personnel serving on board 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 ro-ro passenger ships, shall have completed training in crowd management as specified in section A-V/2, paragraph 1 of the STCW Code.

(3)Masters, officers and other personnel assigned specific duties and responsibilities on board ro-ro passenger ships shall have completed the familiarisation training as specified in section A-V/2, paragraph 2 of the STCW Code.

(4)Personnel providing direct service to passengers in passenger spaces on board ro-ro passenger ships shall have completed the safety training as specified in section A-V/2, paragraph 3 of the STCW Code.

(5)Masters, Chief Mates, Chief Engineer Officers, Second Engineer Officers and every person assigned immediate responsibility for embarking and disembarking passengers, loading, discharging or securing Cargo or closing hull openings on board ro-ro passenger ships shall have completed approved training in passenger safety, cargo safety and hull integrity as specified in section A-V/2, 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 ro-ro passenger ships shall have completed approved training in crisis management and human behaviour as specified in section A-V/2, paragraph 5 of the STCW Code.

(7)Masters, officers, ratings and other personnel serving on board ro-ro passenger ships shall, on satisfactory completion of approved relevant training in crowd management, familiarisation, safety, passenger safety, cargo safety and hull integrity, 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 or the Examiner concerned, as the case may be, and obtain an endorsement for service on ro-ro 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.

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.

Chapter VI
Emergency, occupational safety, medical care and survival functions

33. Minimum requirements for familiarisation, basic safety training and instructions for all seafarers. - (1) All persons employed or engaged on a sea-going ship, other than passengers shall, before being assigned to shipboard duties, receive approved familarisation training and instructions in accordance with paragraph 1 of section A-VI/I of the STCW Code and shall meet the appropriate standard of competence as specified therein.

(2)Seafarers employed or engaged in any capacity on board ship on the business of that ship as part of the ship's complement with designated safety or pollution prevention duties in the operation of the ship shall, before being assigned to any shipboard duties, receive appropriate approved basic training or instructions in -

(i)personal survival techniques as set out in Table A-VI/1-1 of the STCW Code:

(ii)fire prevention and fire fighting as set out in Table A-VI/1-2 of the STCW Code;

(iii)elementary first aid as set out in Table A-VI/1-3 of the STCW Code: and

(iv)personal safety and social responsibilities as set out in Table A-VI/1-4 of the STCW Code.

(3)On satisfactory completion of each of the approved basic safety training, an appropriate certificate shall be issued to the seafarer.

34. Minimum requirements for the issue of certificates of proficiency in survival craft, rescue boats and fast rescue boats. - (1) Every candidate for a certificate of proficiency in survival craft and rescue boats other than fast rescue boats shall -

(a)be not less than 18 years of age on the last date prescribed for receipt of application;(b)have approved sea-going service of not less than one year or have attended an approVed training course and' have approved sea-going service of not less than six months;(c)attend an approved training course and meet the standard of competence for certificates of proficiency in survival craft and rescue boats set out in section A-V 112 , paragraphs 1 to 4 of the STCW Code; and(d)on satisfactory completion of the approved training course and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-VI/2-1 of the STCW Code, be issued with an appropriate certificate.

(2)Every candidate for a certificate of proficiency In fast rescue boats shall -

(i)be the holder of a certificate of proficiency in survival craft and rescue boats other than fast rescue boats;

(ii)have attended an approved training course;

(iii)meet the standard of competence for certificates of proficiency in fast rescue boats set out in section A-VI/2, paragraphs 5 to 8 of the STCW Code: and

(iv)on satisfactory completion of the approved training course and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-VII2-2 of the STCW Code, be issued with an appropriate certificate.

35. Minimum requirements for training In advanced fire fighting.- (1) Seafarers designated to control fire-fighting operations shall have successfully completed advanced training in techniques for fighting fire with particular emphasis on organisation, tactics and command in accordance with the provisions of section A-VI/3 of the STCW Code and shall meet the standard of competence specified therein.

(2)On satisfactory completion of advanced training in techniques for fighting fire and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-VI/3 of the STCW Code, an appropriate certificate shall be issued to the seafarer

36. Minimum requirements relating to medical first aid and medical care. - (1) Seafarers designated to provide medical first aid on board ship shall complete an approved training programme and meet the standard of competence in medical first aid specified in section A-V1/4, paragraphs 1 to 3 of the STCW Code. On satisfactory completion of the approved training and assessment programme in medical first aid and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-V1/4-1 of the STCW Code, an appropriate certificate shall be issued to the seafarer.

(2)Seafarers designated to take charge of medical care on board ship shall complete an approved training and assessment programme and meet the Standard of competence in medical care as specifier in section A-VI/4, paragraphs 4 to 6 of the STCW Code. On satisfactory completion of the approved training and assessment programme in medical care and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table AVII4-2-of the STCW Code, an appropriate certificate shall be issued to the seafarer.

Chapter VII
Alternative Certification

37. Power of the Chief Examiner concerned. - (1) The Chief Examiner concerned may allow assessment of competence in one or more functions falling outside a candidate's certificate of competency provided the arrangement has been notified to the International Maritime Organisation in accordance with article IV and regulation 1/7, relating to communication of information, of the STCW Convention

38. Minimum requirements for issue of alternative certificates. - (1) The Chief Examiner concerned if satisfied that approved training and assessment programme in additional function fully meet the requirements of the STCW Code, as appropriate to the level of responsibility including qualifying sea-going service, may issue a certificate duly endorsed to the effect and stating clearly the qualifications obtained in one or more functions and limitations, if any, as per regulation Villi and VII/2 of the STCW Convention and subject to prinCiples governing the issue of alternative certificates as per regulation VII/3 of the STCW Convention.

39. Principles governing the Issue of alternative certificates. - (1) The Chief Examiner concerned before issuance or authorising the issuance of alternative certificates shall ensure that no such certificates are issued unless it maintains equivalent level of safety and pollution prevention and certificates of competency issued under these rules will continue to allow interchangeability without the reduction in competency, manning, de-skilling or Watch-keeping provisions of the STCW Convention.

Chapter VIII
Watch-keeping

40. Fitness for duty. - (1) The company shall, for the purpose of preventing fatigue -

(a)establish and enforce rest periods for Watch-keeping personnel;

(b)require that watch systems are so arranged that the efficiency of all watch-keeping personnel is not impaired by fatigue and the duties are so organised that the first watch at the commencement of a voyage and subsequent relieving watches are sufficiently rested and otherwise fit for duty; and

(c)comply with the requirements of rest periods set out in.section A-VIII/I of the STCW Code and display watch schedules on board their ships where they are easily accessible.

41. Watch-keeping arrangements and principles to be observed. - (1) Masters, Chief Engineer Officers and all Watch-keeping personnel on board their ships shall comply with the requirements, principles and guidance set out in section A-V11/2 of the STCW Code. The requirements shall be observed to ensure that safe continuous watches appropriate to the prevailing circumstances and conditions are maintained in aI/ sea-going ships at all times.

(2)The Master of every ship shall ensure that Watch-keeping arrangements are adequate for maintaining safe watches, taking into account the prevailing circumstances and conditions and that, under the Masters general direction -

(i)officers in charge of the navigational watch are responsible for navigating the ship safely during their periods of duty when they shall be physically present on the navigating bridge or in a directly associated location such as the chartroom or bridge control room at all times;

(ii)radio operators are responsible for maintaining a continuous radio watch on appropriate frequencies during their periods of duty;

(iii)officer in charge of an engineering watch under the direction of the Chief Engineer Officer, shall be immediately available and on call to attend the machinery spaces and, when required, shall be physically present in the machinery space during their periods of responsibility; and

(iv)an appropriate and effective watches are maintained for the purpose of safety at all times, while the ship is at anchor or moored and, if the ship is carrying hazardous cargo, the organisation of such watches takes full account of the nature, quantity, packing and stowage of the hazardous cargo and of any special conditions prevailing on board, afloat or ashore.

Chapter IX
Miscellaneous Provisions

42. Minimum qualifications for a seaman. - (1) No seaman forming part of a navigational or engine-room watch shall be engaged or carried to· sea in any capacity in any ship unless he -

(i)is of 18 years of age on the last date prescribed for receipt of application;

(ii)has passed Matric or an equivalent examination from a Board of Education established under law;

(iii)has completed the approved pre sea-going training;

(iv)meets the standards of medical and physical fitness as specified In the Merchant Shipping (Medical Examination) Rules, 1986 and the STCW Code; and

(v)holds a certificate showing the date of birth and a valid passport.

43. Responsibility of an employer. - (1) No person shall engage or carry to sea any seaman to work In any capacity of navigational or engine-room watch unless he is certified by the· Chief Examiner concerned to the effect that he is fit in all respects to be employed In a relevant capacity and meets the requirements of the Act, these rules and the STCW Code, Before certifying as such the Chief Examiner concerned shall satisfy that the certificates produced by the seaman are genuine and valid,

44. Action against candidates found guilty of misconduct. - (1) Candidates are warned that they should not furnish any particulars that are false or suppress any material information in filling in the application in Form 15. Candidates are also warned that they should in no case correct or alter or otherwise tamper with any entry in a document or its attested or certified copy submitted by them nor should they submit a tampered or fabricated document. If there is any inaccuracy or any discrepancy between two or more such documents or their attested or certified copies, an explanation regarding this discrepancy should be submitted.

(2)A candidate who is or has been declared by the Director General of Shipping to be guilty of-

(i)obtaining support of his candidature by any means; or

(ii)impersonating; or

(iii)procuring impersonation by any person; or

(iv)submitting fabricated documents or documents which have been tampered with; or

(v)making statements which are incorrect or false or suppressing material information; or

(vi)resorting to any other irregular or improper means in connection with his candidature for the examination; or

(vii)using unfair means during the examination; or

(viii)writing irrelevant matter including obscene language or pornographic matter in the script; or

(ix)misbehaving in any other manner in the examination hall or

(x)harassing or doing bodily harm to the staff employed by the Director General of Shipping for the conduct of their examination" or

(xi)attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses. may in addition to rendering himself liable to criminal prosecution, be liable -

(a)to be disqualified by the Director General of Shipping from examination for which he is a candidate; or

(b)to be debarred either permanently or for a specified period:-

(i)by the Director General of Shipping from any examination or assessment held by him;

(ii)by the Central Government, from any employment under them; and

(c)if he is already in any service to disciplinary action under the relevant rules.

45. Appeal. - (1) Any seafarer aggrieved by any order made under these rules by any officer below the rank of the Director General of Shipping may prefer an appeal to the Director General of Shipping within a period of sixty days from the date of receipt of the order.

(2)Any seafarer aggrieved by any order made under these rules by the Director General of Shipping may prefer an appeal to the Central Government within a period of sixty days from the date of receipt of the order.

(3)No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefor:Provided that an appeal may be admitted after the expiry of the period prescribed therefor if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within the prescribed period.

(4)Every appeal made under this rule shall be accompanied by a copy of the order appealed against.

(5)The appellant authority, before disposing of an appeal, shall give a reasonable opportunity of being heard to the appellant.

(6)An appeal shall be disposed of as expeditiously as possible but within a period of six months from the gate-of the order.

(7)The appellate authority may confirm, modify or reverse the order appealed against.

46. Power to exempt. - Where the Director General of Shipping is satisfied that the application of full requirements of the provisions of the STCW Convention are unreasonable or impracticable, he may, to such exceptions and conditions as he may consider necessary, by order in writing, exempt a seafarer from such requirements.

47. Supervision by the Director General of Shipping. - The Director General of Shipping shall supervise that all training and assessment of seafarers for certification is -

(a)structured in accordance with written programmes including such methods and media of delivery, procedure and course material as are necessary to achieve the standard of competence as specified in Chapters II to VIII of the STCW Code;

(b)conducted, monitored, evaluated and supported by persons qualified in accordance with paragraphs 4 to 6 of section A-1/6 of the STCW Code.

48. Replacement of lost of damaged certificates. - (1) Any person whose certificate has been damaged or lost, may apply for a duplicate of the same to the Principal Officer, Mercantile Marine Department who delivered the certificate.

(2)Every such application shall be in Form 16 and shall be accompanied by an appropriate fee as specified in Schedule:Provided that In case of loss of a certificate due to fire on board the ship or total loss of the ship such fee shall not be charged.

(3)On receipt of an application under sub-rule (1) the Principal Officer shall refer the same to the Chief Examiner concerned, who shall, after making such inquiry as he may deem fit, issue a duplicate certificate to the applicant through the Principal Officer as soon as may be practicable but in any case not later than the expiry of a period of six months.

49. Review of results of examination. - A candidate who has been declared failed in any examination may apply to the Principal Officer, Mercantile Marine Department for review of results within a period of thirty days from the date of declaration of the results. Such application shall be accompanied by a fee as specified in the Schedule The Principal Officer shall forward the application to the Chief Examiner concerned who shall assign an Examiner other than who. dealt with the examination originally to review the evaluation. Results of review when approved shall be final and no appeal shall be against such review. In case the original result is reversed the fee shall be refunded to the candidate.

50. Fees. - (1) Every candidate shall pay fees in accordance with the scale of fees specified in the Schedule on each occasion he applies for examination or enquiries, as the case may be, as to his eligibility for examination or exemption or both.

(2)Fees paid under these rules shall not be refunded.

51. Repeal. - (1) The Merchant Shipping (Examination of Masters and Mates) Rules, 1985 and the Merchant Shipping (Examination of Engineer Officers in the Merchant Navy) Rules, 1989 are hereby repealed.

(2)All appointments made, acts done or omitted to be done under the repealed rules shall be deemed to have been made or done or omitted to be done under the corresponding provisions of these rules.

(3)All certificates issued under the repealed rules shall be revalidated under the provisions of rule 10.

Schedule

Fees

		Writtenexamination	Oralexamination	Other
		(in rupees)	(in rupees)
1	Second Mateof a foreign-going ship:
	(a)Navigation	500/-	500/-	-
	(b) Cargohandling and Stowage	500/-	500/-	-
	(c)Controlling operation of the ship and care for persons on board.	500/-	500/-	-
	(d) RadioCommunications	500/-	500/-	-
2	First Mate ofa foreign-going ship:
	(a)Navigation	1500/-	1500/-	-
	(b) Cargohandling and stowage	1500/-	1500/-	-
	(c)Controlling operation of the ship and care for persons on board	1500/-	1500/-	-
	(d) RadioCommunications.	-	-	-
3	Master of aforeign-going ship	6000/-	6000/-	-
4	Extra Master	6000/-	6000/-	-
5	NavigationalWatch-keeping officer:
	(a)Navigation	250/-	250/-	-
	(b) Cargohandling and stowage	250/-	250/-	-
	(c)Controlling operation of the ship and care for persons on board	250/-	250/-	-
	(d) RadioCommunications	250/-	250/-	-
6	Mate of ahome-trade ship:
	(a)Navigation	1000/-	1000/-	-
	(b) Cargohandling and stowage	1000/-	1000/-	-
	(c)Controlling operation of the ship and care for persons on board	1000/-	1000/-	-
	(d) RadioCommunications	-	-	-
7	Master of ahome-trade ship	3000/-	3000/-	-
8	MarineEngineer Officer Class IV:
	(a) MarineEngineering	500/-	500/-	-
	(b)Electrical, electronic and control engineering	500/-	500/-	-
	(c)Maintenance and repair	500/-	500/-	-
	(d)Controlling the operation of the ship and care for persons onboard	500/-	500/-	-
9	MarineEngineer Officer class II:
	(a) Marineengineering	1500/-	1500/-	-
	(b)Electrical, electronic and control engineering	1500/-	1500/-	-
	(c)Maintenance awl repair	1500/-	1500/-	-
	(d)Controlling tl1e operation of the ship and care for persons onboard	1500/-	1500/-	-
10	MarineEngineer Officer Class I	6000/·	6000/·	-
11	Extra FirstClass Engineer	6000/·	6000/·	-
12	MarineEngineer Officer Class IV(Near-Coastal Voyages):
	(a) Marineengeering	250/-	250/-	-
	(b)Electrical, electronic and control engineering	250/-	250/-	-
	(c)Maintenance and repair	250/-	250/-	-
	(d)Controlling the operation of the ship and care for persons onboard	250/-	250/-	-
13	MarineEngineer Officer Class III(Second Engineer, Near-CoastalVoyages):
	(a) Marineengineering	1000/-	1000/-	-
	(b)Electrical, electronic and control engineering	1000/-	1000/-	-
	(c)Maintenance and repair	1000/-	1000/-	-
	(d)Controlling the operation of the ship and care for persons onboard	1000/-	1000/-	-
14	MarineEngineer officer Class III(Chief engineer, Near-CoastalVoyages)	3000/-	3000/-	-
15	Ratingsforming part of a navigational watch	-	500/-	-
16	Ratingsforming part of an engine room watch	-	500/-	-
17	For issue ofduplicate Certificate of Competency	-	-	1000/-
18	Review ofresults of examination for -
	(a)Certificate at support level of a foreign-goirig ship or on Shipsengaged in Near-Coastal Voyages	-	-	500/-
	(b)Certificate at operation level of a foreign-going ship	-	-	2000/-
	(c)Certificate at management level of a foreign-going ship	-	-	10000/-
	(d)Certificate at operation level of a ship engaged in Near-CoastalVoyages	-	-	1000/-
	(e)Certificate at management level of a ship engaged in Near-CoastalVoyages	-	-	2000/-
19	Writing ofHard Cover Certificates:
	(a)Certificates at support level of a foreign-going ship	-	-	250/-
	(b)Certilicate at opertion and management level of a foreign-goingship	-	-	1000/-
	(c)Certificate at operation and management level of a Ship engagedin Near-Coastal Voyages	-	-	500/-
20	Enq llireswith respect to assessment of eligibility or exemption or bothfor any part of examination at each occasion	-	-	1000/-
21	Endorsementfor service on oil, chemical, liquefied gas tanker, ro-ropassenger ship or passenger ship	-	-	1000/-
22	Revalidationof Certificate of Competency	-	-	2500/-

	Form 1(Seerule 13)Government of IndiaCertificate ofCompetencyasSecondMateof a Foreign – Going Ship
(Officer in charge of a navigational watch onships of 500 gross tonnage or more)(Regulation II/1 ofSTCW Convention)

Certificate Issued Under The Provisions of the Merchant Shipping Act 1958 (44 of 58) and the International Convention of Standards of Training, Certification and Watchkeeping for seafareres, 1978, as amended in 1995To___________________________________________________________________________

1. Whereas you have been found duly qualified to fulfil the duties of Second Mate of a foreign-going ship (Officer in charge of a navigational watch) in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

The Government of India certifies that the above named person has been found duly qualified ill accordance with the provisions of regulation II/I of the STCW Convention as amended and has been found competent to perform the following functions, at the levels specified subject to any limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying of Any

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature or the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Nautical Adviserto the Government ofIndia		Chief ExaminerNautical Adviserto theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 2(Seerule 14)Government of IndiaCertificate ofCompetencyasFirstMateof a Foreign – Going Ship
(Chief Mae of ships of500 gross tonnage or more)(Regulation II/2 ofSTCW Convention)

Certificate Issued Under The Provisions of the Merchant Shipping Act 1958 (44 of 58) and the International Convention on Standards of Training, Certification and Watchkeeping for seafareres, 1978, as amended in 1995To_______________________________________________________

1. Whereas you have been found duly qualified to fulfil the duties of First Mate of a foreign-going ship (Chief Mate) in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

The Government of India certifies that the above named person has been found duly qualified ill accordance with the provisions of regulation II/2 of the STCW Convention as amended and has been found competent to perform the following functions, at the levels specified subject to any limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Countersigned				(Official Seal)
(	)		(	)
Deputy Nautical Adviserto the Government ofIndia		Chief ExaminerNautical Adviserto theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 3(Seerule 15)Government of IndiaCertificate ofCompetencyasMasterof a Foreign – Going Ship
(Master on ships of500 gross tonnage or more)(Regulation II/2 ofSTCW Convention)

1. Whereas you have been found duly qualified to fulfil the duties of Master of a foreign-going ship (Chief Mate) in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Countersigned				(Official Seal)
(	)		(	)
Deputy Nautical Adviserto the Government ofIndia		Chief ExaminerNautical Adviserto theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

Form 4(Seerule 16)Government of IndiaCertificate ofCompetencyasExtraMaster

Certificate Issued Under The Provisions of the Merchant Shipping Act 1958 (44 of 58)To_______________________________________________________

1. Whereas you have been found duly qualified to fulfil the duties of Master of a foreign-going ship (Chief Mate) in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

This certificate is given upon an Examination passed at ........................ on the ........................ day of ........................Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature or the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Nautical Adviserto the Government ofIndia		Chief ExaminerNautical Adviserto theGovernment of India

	Form 5(Seerule 17)Government of IndiaCertificate ofCompetencyasNavigationalWatchkeeping Officer (NCV)
(Officer in charge of a navigational watch on ships of500 gross tonnage or more, operating in near coastal voyages)(Regulation II/1 ofread along with Regulation 1/3 of STCW Convention)

(Valid for Areas Encompassed Between the Ports of Bangladesh, India, Maldives, Myanmar and Sri Lanka Only)Certificate Issued Under The Provisions of the Merchant Shipping Act 1958 (44 of 58) and the International Convention on Standards of Training, Certification and Watchkeeping for seafareres, 1978, as amended in 1995To_______________________________________________________

1. Whereas you have been found duly qualified to fulfil the duties of Navigational Watchkeeping Officer . Officer in charge of a navigational watch (NCV) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

The Government of India certifies that the above named person has been found duly qualified in accordance with the provisions of regulation II/1 of the vessel plying from and to ports of Bangladesh, India, Maldives, Myanmar and Sri Lanka and any other limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Countersigned				(Official Seal)
(	)		(	)
Deputy Nautical Adviserto the Government ofIndia		Chief ExaminerNautical Adviserto theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of this Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 6(Seerule 18)Government of IndiaCertificate ofCompetencyasMateof a Home-TradeShip
(Chief mate on ships of between500 gross tonnage, operating in near coastal voyages)(Regulation II/2 ofread along with Regulation 1/3 of STCW Convention)

1. Whereas you have been found duly qualified to fulfil the duties of Mate of a Home-Trade ship (Chief Mate (NCV)) of a ship in the Merchant. Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

The Government of India certifies that the above named person has been found duly qualified in accordance with the provisions of regulation II/2 of the STCW Convention, as amended and has been found competent to perform the following functions, at the levels specified, subject to the vessel plying from and to ports of Bangladesh, India, Maldives, Myanmar and Sri Lanka and any other limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Nautical Adviserto the Government ofIndia		Chief ExaminerNautical Adviserto theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 7(Seerule 19)Government of IndiaCertificate ofCompetencyasMasterof a Home-TradeShip
(Master on ships of between500 and 3,000 gross tonnage, operating in near coastal voyages)(Regulation II/2 ofread along with Regulation 1/3 of STCW Convention)

1. Whereas you have been found duly qualified to fulfil the duties of Master of a Home-Trade ship (Master (NCV)) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

2. The Government of India certifies that the above named person has been found duly qualified in accordance with the provisions of regulation II/2 of the STCW Convention, as amended and has been found competent to perform the following functions, at the levels specified, subject to the vessel plying from and to ports of Bangladesh, India, Maldives, Myanmar and Sri Lanka and any other limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Nautical Adviserto the Government ofIndia		Chief ExaminerNautical Adviserto theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 8(Seerule 21)Government of IndiaCertificate ofCompetencyasMarine EngineerOfficer Class IVShip
(Officer in charge of and engineering watch on ships)(Regulation III/1 ofSTCW Convention)

1. Whereas you have been found duly qualified to fulfil the duties of Marine Engineer Officer Class IV (Officer in charge of an engineering watch) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

The Government of India certifies that the above named person has been found duly qualified in accordance with the provisions of regulation III/1 of the STCW Convention, as amended and has been found competent to perform the following functions, at the levels specified, subject to any limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Chief Surveyorwith the Government ofIndia		Chief ExaminerChief Surveyorwith theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 9(Seerule 22)Government of IndiaCertificate ofCompetencyasMarine EngineerOfficer Class II
(Second Engineer Officer on ships)(Regulation III/2 ofSTCW Convention)

1. Whereas you have been found duly qualified to fulfil the duties of Marine Engineer Officer Class IV (Officer in charge of an engineering watch) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Chief Surveyorwith the Government ofIndia		Chief ExaminerChief Surveyorwith theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 10(Seerule 23)Government of IndiaCertificate ofCompetencyasMarine EngineerOfficer Class I
(Chief Engineer Officer on ships)(Regulation III/2 ofSTCW Convention)

1. Whereas you have been found duly qualified to fulfil the duties of Marine Engineer Officer Class I (Chief Engineer Officer) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Chief Surveyorwith the Government ofIndia		Chief ExaminerChief Surveyorwith theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 11(Seerule 24)Government of IndiaCertificate ofCompetencyasExtra First Class Engineer
Certificate Issued under the provisions of the Merchant Shipping Act1958 (44 of 1958)

To_______________________________________________________Whereas you have been found duly qualified to fulfil the duties of Marine Engineer Officer Class I of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.This Certificate is given upon an Examination passed at .................... on the ....................day of ....................Certificate No. .................... Issued on ....................Date and place of birth of the holder of the certificate ....................Signature of the holder of the certificate .........................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Chief Surveyorwith the Government ofIndia		Chief ExaminerChief Surveyorwith theGovernment of India

	Form 12(Seerule 25)Government of IndiaCertificate ofCompetencyasMarine EngineerOfficer Class IV (NCV)
(Officer in charge of an engineering watch onships, operating in near coastal voyages)(Regulation III/1 read along with Regulation 1/3 of STCW Convention

1. Whereas you have been found duly qualified to fulfil the duties of Marine Engineer Officer Class IV (Officer in charge of engineering watch (NCV)) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

2. The Government of India certifies that the above named person has been found duly qualified in accordance with the provisions of regulation III/1 of the STCW Convention, as amended and has been found competent to perform the following functions, at the levels specified, subject to the vessel plying from and to ports of Bangladesh, India, Maldives, Myanmar and Sri Lanka and any other limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Chief Surveyorwith the Government ofIndia		Chief ExaminerChief Surveyorwith theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 13(Seerule 26)Government of IndiaCertificate ofCompetencyasMarine EngineerOfficer Class III
(Second Engineer Officer of ships,operating in near coastal voyages)(Regulation III/3 read along with Regulation 1/3 of STCW Convention

1. Whereas you have been found duly qualified to fulfil the duties of Marine Engineer Officer Class III (Second Engineer Officer (NCV)) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

2. The Government of India certifies that the above named person has been found duly qualified in accordance with the provisions of regulation III/3 of the STCW Convention, as amended and has been found competent to perform the following functions, at the levels specified, subject to the vessel plying from and to ports of Bangladesh, India, Maldives, Myanmar and Sri Lanka and any other limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Chief Surveyorwith the Government ofIndia		Chief ExaminerChief Surveyorwith theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 14(Seerule 27)Government of IndiaCertificate ofCompetencyasMarine EngineerOfficer Class III
(Chief Engineer Officer ofships, operating in near coastal voyages)(Regulation III/3 read along with Regulation 1/3 of STCW Convention

1. Whereas you have been found duly qualified to fulfil the duties of Marine Engineer Officer Class III (Chief Engineer Officer (NCV)) of a ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act 1958 (44 of 58) hereby grants you this Certificate of Competency.

2. The Government of India certifies that the above named person has been found duly qualified in accordance with the provisions of regulation III/3 of the STCW Convention, as amended and has been found competent to perform the following functions, at the levels specified, subject to the vessel plying from and to ports of Bangladesh, India, Maldives, Myanmar and Sri Lanka and any other limitations indicated until ________________ or until the date of expiry of any extension of the validity of this certificate.

Function	Level	Limitations Applying (If Any)

The lawful holder of this certificate may serve in the following capacity or capacities specified in the applicable safe manning requirements of the Administration:

Capacity	Limitations Applying (if any)

Certificate No. ........................ Issued on ........................The Original of this certificate must be kept available in accordance with regulation 1/2, paragraph 9 of the Convention while serving on a ship.Date and place of birth of the holder of the certificate ................................................Signature of the holder of the certificate ................................................Photograph of the holder of the certificate

Countersigned				(Official Seal)
(	)		(	)
Deputy Chief Surveyorwith the Government ofIndia		Chief ExaminerChief Surveyorwith theGovernment of India

The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................
The validity of this certificate is hereby extendeduntil..................................................................
Recent photograph of the Candidate
	(Official Seal)	…....................................................................Signatureof the duly authorized official
…....................................................................Nameof the duly authorized official
Signature of Candidate.......................................
Date ofRevalidation..........................................

	Form 15(Seerule 44)Government of IndiaMinister of SurfaceTransport
Directorate of General of Shipping

Application for examination and assessment for certificates under Merchant Shipping (Standards of Training, Certification and Watchkeeping and Seafarers) Rules, 1998 for manning ships in foreign-going and near-coastal voyages tradesA. Personal Particulars :

1	Full Name	….......................................		PHOTO
	(Block letters)	(Surname)	(Other names)
2	Permanent address	….......................................
		….......................................
		….......................................
3	Present address	….......................................
		….......................................
4	Telephone Number (if any):	….......................................
5	Nationality (proof to be produced)	….......................................
6	Passport number	….......................................
7	Date and place of issue	….......................................
8	Continuous Discharge Certificate (C.D.C.) Number	….......................................
9	Date and place of issue	….......................................
10	Date of birth …................	11. Place of birth................
	(Proof to be produced)
11	Personal marks	….......................................

Note: Any Person who makes, causes to be made or assists in making any false representation for the purpose of obtaining for himself/ herself or any other person a Certificate, shall be liable for prosecution under Section 182 & 420 of the Indian Penal Code 1860.B. Details of Scholastic Education :(Separate sheets must be attached)

1. Scholastic Education Level: .................................

2. Principal subjects : ...............................................

3. Year of passing : ..................................................

4. School/ College/ Board : ......................................

5. Address of the Institution : ...................................

.....................................C. Details of Pre-Sea Training/ Marine Engineering Workshop :(Separate sheets must be attached)

1. Training Institute: ..................................................

2. Address of the Institute: ......................................

......................................Attended from ........................ to .............................Result : .....................................................................

5. Courses attended:

D1. Details of Sea-Going Service (For Deck Department Personnel):

Name of Ship	Type	Gross Tonnage	Part of Registry/ Official Number	TradeNear Coastal Voyages/ Foreign - Going	Rank	From	To	Period	Remarks
Months	Days

D2. Details of Sea-Going Service (For Engine Dept. Personnel):

				Trade		Nature of Service	Date	Period
No. of Testimonials	Name of ship and whether Steam Ship or Motor Vessel	Official Number	Kilowatt Register Power	Foreign -going or Near Coastal Voyages or Indian Naval Serviceor Coast Guard	Rank	State Whether performedI. On fitter's work, either by dayor on watches on Deck or in Engine and Boiler RoomsII. Onregular watch on auxiliaries or refrigerator.III. Onregular watch on main enginesIV. -do-on main boilersV.-do-on both main engines and boilers simultaneouslyVI.On ships, partially or fully unmanned machinery space	From	To	Months	Days
















						* The use of appropriate Roman numbers will be sufficient forIII, IV, V and VI	Net qualifying service

E. Report on Structured On-Board Training:

	DATE OF COMPLETION	NAME OF MASTER	DETAILS OF CERTIFICATE OF COMPETENCY
PHASE 1:
PHASE 2:
PHASE 3:
PHASE 4:

Report of Designated Company TrainingOfficer:Signature:Name:	Certificate No.:
Report of Head of Assessment Centre:Signature:Name:	Official Stamp:

F. Report of Assessment Centre

1. Post-Sea Approved Education and Training at Approved Institution

Level : ........................

FUNCTION/ PART	INSTITUTION	FROM	TO	REMARKS

2. Remarks of Head of Assessment Centre

Eligibility for Operational Level Examination/ Assessment

Signature :
Name :	Official Stamp :

G. Particulars of STCW Convention Modular Courses (Post-Sea):

Sr. No.	COURSE	STCW Regulation/ STCW Code A	APPROVED INSTITUTION	PERIOD	Validity
From	To

H. Previous Certificate (issued in India or elsewhere, if none state so) :

Number	Certificate details	Class/ Grade	Place and date of examination	If at any time suspended or cancelled, state
Examination	Issue	Court of Authority	Date	Cause

I. Previous Certificate (issued in India or elsewhere, if none state so):I hereby declare that the particulars contained in the form are correct and true to the best of my knowledge and belief and that the papers enumerated and sent with this form are true and genuine documents given and signed by the person whose name appears on them. I further declare that Section D contains a true and correct account of my sea-going service without exception and I make this declaration conscientiously believing the same to be true.The above declaration was signed in my presence

Signature of the candidate	Examiner of Masters and Mates/ Engineer OfficersMercantile Marine Department
	…..................................District

J. Request for allotment of seat for examination :

Month	Fees Paid	Function	Level	Signature of candidate and date	Signature of examiner/ assessor
Amount	Date	Received by

K. Result of examination (for official purpose only) :

Month	Examination Centre	Function	Medical Test*	Result	Examiner/ Assessor
		Written	Oral
		Assessments

L. Report of Examination Centre :

(1)I hereby certify that ........................................... has satisfactorily produced testimonials and proof of Sea-going Service/ Watch-keeping Service/ Approved Workshop Training as required for the grade.

(2)The candidate complies with the requirements of the MErchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998 for the grade of ...............................

(3)The candidate has passed his examinations for the functions as under :

FUNCTION	EXAMINATION CENTRE	MONTH	REMARK

M. For the Chief Examiner of Masters and Mates/ Engineer Officers :

(1)I hereby certify that .................................................. born at ........................ on ........................ has satisfactorily produced testimonials and proof of Sea-going Service/ Watchkeeping Service.

FUNCTION	EXAMINATION CENTRE	MONTH	REMARK

The candidate meets the requirements to be eligible to be issued the Certificate of Competency as ...............................The Certificate of Competency may be forwarded to the Mercantile Marine Department for issuance.Examiner of Masters and Mates/ Engineer OfficersMercantile Marine DepartmentN. Final Assessment Prior Certification :

MEDICAL FITNESSPRE SEA TRAININGSTRUCTUREDON BOARD TRAININGSEA SERVICE REQUIREMENTWRITTENEXAMINATION (ASSESSMENT)ORAL ASSESSMENTMODULARCOURSES	STATUS
ELIGIBILITY	YES/ NO

Certificate of Competency for Grade ......................................... as recommended by mercantile marine department may be issued.Assessor at Directorate General of Shipping ofMasters and Mates/ Engineer OfficersRemarks .................Chief Examiner(Masters and Mates/ Engineer Officers)Form 16(See rule 48)Application for issue of certified true copy of certificate of competency

(A)Full Name : ..............................

Date and Place of Birth : .........................

(B)Details of Certificate of Competency of which a certified copy is required :

Grade : .................... No. ................................Date Passed : .............................. Issued at :.........................

(C)Details of service within the last twelve months :

Name of ship	Port of RegistryOfficial No.	Capacity	From	To	Remarks

(D)

(i)I hereby declare that the particulars given in section A, B and C of this form are correct and true to the best of my knowledge and belief and that the Certificate of Competency described in Section B was defaced/ destroyed/ lost under the following circumstances :

(ii)The certified true copy of the Certificate of Competency be delivered to me at the Port of .........................................

Signature of the candidate

(E)For Office use only:

(i)The above statement was signed in my presence and it is recommended that the certified true copy of the Certificate of Competency described above may be issued.

Principal OfficerMercantile Marine Department................. District

(ii)Certified copy enclosed Appropriate fees * may/may not be charged

(iii)Certified copy is issued, * Fees of ..................... received.

Principal OfficerNotes:- *Delete the words which do not apply.On issue of the certified true copy this form shall be returned to the concerned Chief Examiner.

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