Section 8(7) in The Merchant Shipping (Maritime Labour) Rules, 2016
(7)A period of notice shorter than the minimum period as in sub-rule (6) may be given in circumstances which are recognised under the applicable collective bargaining agreements as justifying termination of the employment agreement at shorter notice or without notice and in determining these circumstances, it shall be ensured by the ship owner that the need of the seafarer to terminate, without penalty, the employment agreement on shorter notice or without notice for compassionate or other urgent reasons is taken into account.
