Section 66 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
66. Exemption.
- Candidates may be exempted from Part 'A' or a Section of it and may take the examination in separate parts as follows :-(a)A candidate who holds a certificate, degree or diploma approved by the Central Government as stated in rule 62 for the purposes of the First Class Certificate of Competency and who has been exempted from the Second Class examination in Applied Mechanics or Heat and Heat Engines, or both, will also be exempted from this examination in either or both these subjects.(b)A candidate possessing a Second Class Certificate is allowed to take either the whole of Part 'A' or, if exempted under (a) above from one subject, the remaining subject.(c)A candidate who has not been exempted under (a) above from Part 'A' or a Section of it and who, when taking Part 'A', passes in one subject only, will not be required to take that subject again and may sit for the remaining subject.(d)A candidate may take Part 'B' or that Section of it from which he has not already been exempted at any time provided he holds a Second Class Certificate and has completed the necessary period of qualifying sea service, and provided also that he takes at the same time either the whole of Part 'A' of the examination or such subject, if any, in that Part, in which he has not already passed or from which he has not been exempted under (a) above.(e)A candidate will not be given a pass in Part 'B' or in either Section of Part 'B' unless he completes Part 'A' at the same time as Part 'B' or has previously completed it or has been exempted from it.(f)A candidate who when taking Part 'B' passes in Sec. (i) (Electrotechnology and Elementary Naval Architecture), but fails in Sec. (ii) (Engineering Knowledge and Oral), will be given a pass in Sec. (i) and may sit for re-examination in Sec. (ii).(g)A candidate who when taking Part 'B' passes in Sec. (ii), but fails in Sec. (i), will be given a pass in Sec. (ii) and may sit for re-examination in Sec. (i).(h)[ Candidates who have successfully completed Marine Engineering Course conducted by the Directorate of Marine Engineering Training, referred to in rule 10, shall, from the year 1975 and thereafter, be granted exemption from Part 'A' of the examination for the Certificate of Competency as First Class Engineer : [Inserted by G.S.R. 1130, dated 10th September, 1974.]Provided that they have secured not less than 50 per cent. marks in the individual subjects and 60 per cent. marks in the aggregate in the final passing out examination held by the said Directorate.]
