Section 11 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
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.
