Section 5 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
5. Qualifications.
- A candidate for a Certificate of Competency as engine driver of a fishing vessel shall possess one of the following qualifications, namely :-(i)satisfactory service performed after he attains the age of 14 years for a period of not less than 18 months as apprentice or fitter on work suitable for the training of an engine driver "or other suitable machinery or both" in the manufacture or maintenance of internal combustion engines of a fishing vessel and sea service for a period of not less than 9 months in the engine room of a fishing vessels"propelled by internal combustion engines"having engines of not less than 40 brake horse power; or(ii)sea service for a period of not less than 2 years 3 months in the engine room of a fishing vessel having"internal combustion"engines of not less than 85 brake horse power;or(iii)sea service for a period of not less than three years, in the engine room of a fishing vessel having"internal Combustion"engines of not less than 40 brake horse power; or(iv)sea service for a period of not less than four years in the engine room of a fishing vessel having"internal combustion"engines less than 40 brake horse-power; or(v)sea service for a period of not less than four years in the engine room of a fishing vessel having"Internal combustion"engines less than 40 brake horse power after having obtained the second class engine driver's certificate of competency granted under the Inland Steam Vessels Act, 1917 (1 of 1917) or an equivalent certificate granted under the Indian Ports Act, 1908 (15 of 1908), when the examination is conducted by an engineer and ship surveyor of the Mercantile Marine Department; or(vi)sea service for a period of not less than six moths in the engine room of a fishing vessel having "internal combustion" engines of not less than 40 brake horse power after having obtained a diploma in Mechanical Engineering of a Board of Technical Education of any state; or(vii)a first class engine driver's certificate of competency granted under the Inland Steam vessels Act, 1917 (1 of 1917) or an equivalent certificate granted under the Indian Ports Act, 1908 (15 of 1908) when the examination is conducted by an engineer and ship surveyor of the Mercantile Marine Department.Part "IIIQualifications for Certificate of Competency as engineer of a fishing vessel.
