Section 7 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
7. [1)] No person shall be eligible for registration at the Employment Office unless he----
(i)(a)holds a valid Continuous Discharge Certificate issued from Calcutta; or(b)holds a valid Continuous Discharge Certificate issued from any other port in India and has been customarily recruited from Calcutta;(ii)holds a valid certificate of physical fitness issued by a Medical Authority;(iii)is within such age limits as may be prescribed from time to time; and[(iv) fulfils such other conditions as may be prescribed from time to time by the Director-General of Shipping after consultation with the Board :]Provided that in exceptional circumstances and for reasons to be recorded in writing the Director may permit the registration of any person not satisfying any of the above requirements.[(2) Notwithstanding anything contained in sub-rule (1), the Director-General of Shipping, after consultation with the Board, may prescribe separate conditions of eligibility for registration of seamen desirous of employment only on home-trade ships.]
