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Union of India - Section

Section 7 in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000

7. Issuance of Safety Management Certificate by "Recognised Organisation".

(1)The Central Government may duly authorise a recognised organisation to issue on its behalf the Safety Management Certificate for a period of five months at the completion of an International Safety Management Code audit to cover the period until a full term certificate is issued by the Central Government.
(2)The Safety Management Certificate may be issued provided no major non-conformities remain and the Auditor formally recommends certification of the ship.Explanation: - "Recognised Organisation" means an organisation as approved by International Maritime Organisation.