Section 20(3) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(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
