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Union of India - Section

Section 23 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

23. Physical and Mental Defects.

- Where a candidate suffers from any physical or mental defect which is of such a nature as to interfere with the proper performance of his duties as an engine driver on watch, the signatories of his testimonials shall be required to state whether such defect did in fact interfere in any way with the efficient discharge of the candidate's duties. Candidates suspected to be mentally unsound will be required to produce a fitness certificate from the Head of a Government Mental Health Institution.