Section 20 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
20. Verification of sea service.
- Sea service which cannot be verified by proper entries in the Articles of Agreement of the ship in which the candidate has served or by other documentary evidence, shall not be counted.In the case of sea service performed in vessels which do not normally have Articles or Agreement, the service should be duly authenticated by documentary evidence, and cases of doubt should be referred to the Chief Examiner for decision.
