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Union of India - Section

Section 3 in The Indian Merchant Shipping (Medical Examination) Rules, 1958

3. Application.

The provisions of sub-section (1) of Section 26-A of the Act shall not apply to :--
(a)[ Seamen who have been registered in the Home Trade Sector on or before the 31st May, 1972;] [Substituted by G.S.R. 702, dated 12th May, 1972.]
(b)Categories of seamen specified in column 1 subject to the conditions specified in column 2 of the subjoined table :
Table
Categories Conditions
1 2
DeckOfficers and Engineers; Radio Officer/Pursers and ClaricalStaff; Chief Stewards Medical Officers and their staff;Apprentices and cadets; Hair-dressers; Stewardesses onpassengers ships; Electricians; Chinese Carpenters; Fitters etc.Gunners, Wiremen. Ifthey produce evidence to the satisfaction of the Shipping Masterthat they are in good health and fit to perform, their dutiessatisfactory.
HostelStaff including Bazarmen.  
  Ifthey produce evidence to the satisfaction of the Shipping Masterof their being in good health.