Section 15 in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964
15. Failure in parts of the examination.
(1)Every candidate for an examination shall proceed to the oral test, irrespective of whether he has passed or failed in the written test. A candidate who fails to take up the oral test at the appointed time shall, unless he produces a medical certificate or other satisfactory evidence of his inability to attend the oral test be regarded as having failed both in the oral and the written tests.(2)A candidate who fails in the oral test through serious weakness in practical knowledge of the subject may, at the discretion of the examiner. be required to perform further sea service before being re-examined. Such further see-service shall not be for a period of more than three months and may be performed in any capacity on deck in any sea-going ship.(3)If more than six months have elapsed since a candidate passed any of the tests, he shall be required to take the whole examination.(4)In the case of a third or subsequent failure in the written or oral parts of the examination, or in both such parts, two months must elapse after the date of the last failure before the candidate can be re-examined.
