Section 13 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
13. Inspection.
(1)The Director-General shall appoint an inspecting authority to conduct the inspection and also frame the procedure for carrying out such inspection.(2)The Director shall ensure that the inspection of the recruitment and placement services is carried out by the inspecting authority.(3)The Inspecting Authority shall conduct the inspection and submit its report to the Director within fifteen days from the date of receipt of application or such time as may be extended by the Director General.
