Section 19(1) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(1)Any candidate who before commencing his qualifying sea service has passed Part A of the examination for a Second Class Certificate or has obtained a certificate, diploma or degree recognised by the Central Government as conferring full or partial exemption from Part A of the examination for a Second Class Certificate of competency may be granted a remission of sea service not exceeding three months.
