|
|
|
(a)
|
each seafarer assigned to any of its ships holds an appropriate certificate in accordance with the provisions of the STCW Convention;
|
|
(b)
|
Its ships are manned in compliance with the applicable safe manning requirements as provided in these rules;
|
|
(c)
|
Documentation and data including their experience, training medical fitness and competency in assigned duties relevant to all seafarers employed on its ships are maintained and readily accessible to all concerned;
|
|
(d)
|
seafarers, on being assigned to any of its ships are familiarized with their specific duties and with arrangements installation, equipments, procedures and ship characteristics that are relevant to their routine or emergency duties;
|
|
(e)
|
the ships complement can effectively co-ordinates their activities in an emergency situation and in performing function vital to safety or to the prevent or mitigation of pollution; and
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|
(f)
|
the Master of the ship under whose command an individual seafarer sails on a particular ship shall be responsible to the company in respect of his duties and obligations.
|
Chapter II - Master and Deck Department
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13.
|
|
|
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|
(i)
|
Every Officer in-charge of s navigational watch serving on a sea - going ship of 500 gross tonnage or more shall hold an appropriate certificate competency in form 1
|
|
(ii)
|
have approved sea- going service for a period of one year or more as part of an approved training which meets the requirements of section A-II/1 of the STCW Code and is documented in an approved training record book for assessment or otherwise have approved sea going service for a period of not less than three years;
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|
(iii)
|
Have performs bridge watch - keeping duties for a period of not less than six months during the requirements the required sea-going service under the supervision of the Master or an officer of the Deck Department Holding a certificate of competency under rule 5;
|
|
(iv)
|
meet the requirements of the rule 29 for performing designated radio duties as a Radio Operator; and
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|
(v)
|
have completed approved education, training examination and assessment and meet the standard of the standard of competence as specified in section in A-II/1 of the STCW Code;
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|
|
14.
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|
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|
|
1. Every Chief Mate on a sea- going ship of 500 gross tonnage or more shall hold an appropriate certificate of competency form 2
|
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|
2. Every candidate for the certification shall :-
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|
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|
|
(i)
|
hold a certificate of competency as a Second Mate of a foreign going ship (Officer in charge of a navigational watch on ships of 500 gross tonnage or more )
|
|
(ii)
|
have approved sea going service for a period of not less than eighteen months; and
|
|
(iii)
|
have completed approved education, training, examination and assessment and meet the standard of competence specified in section A-II/2 of the STCW Code for Masters and Chief Mates on ships of 3000 gross tonnage or more.
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|
|
15.
|
|
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|
|
1. Every master on a sea- going ship of 500 gross tonnage or more shall hold an appropriate certificate of competency in form 3
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|
2. Every candidates for certification shall -
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|
|
(i)
|
hold a certificate of competence as first /Mate of a foreign going ship( Chief Mate on ship of 500 gross tonnage or more );
|
|
(ii)
|
have approved sea going service as an Officer in charge of a navigational watch on ships of 500 gross tonnage or more for a period of not less than three years. However, this period may be reduced by the Chief Examiner concerned to a period of not less than thirty months, or pro-rata, if not less than one year of such sea- going service served as Chief Mate.
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|
(iii)
|
have completed an approved ship management course;
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|
(iv)
|
have completed approved simulator training in ship handling and maneuvering; and
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|
(v)
|
have completed approved examination and assessment.
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|
|
|
16.
|
|
Top..
|
|
|
|
1.
|
An Extra master certificate in form 4 is an optional certificate and is an evidence that the candidate has attained a higher level of professional excellence.
|
|
2.
|
Every candidate for the certification shall-
|
|
|
(i) hold a certificate of competency as Master of a foreign- going ship ( Master on ship of 500 gross tonnage or more )
|
|
|
(ii) have complete an approved training and assessment programme conducted by by an approved institution; and
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|
|
(iii) have completed the approved examination and assessment.
|
|
3.
|
Every candidate who meets the requirements of this rule, shall be issued an Extra Master certificate of competency. This shall be issued in addition to the certificate of competency as Master of a foreign-going ship ( Master on ships of 500 gross tonnage or more) as per regulation II/2 of STCW Convention and section A-II/2 of the STCW Code held by the candidate.
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|
|
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17.
|
|
|
|
|
1. Every officer in charge of a navigational watch serving on a sea - going ship of 500 gross tonnage or more operating in Near - Coastal Voyages shall hold as appropriate certificate of competency form 5.
|
|
|
|
2. Every candidate for the certification shall
|
|
|
|
|
(i)
|
be not less then 18 years of age on the last date prescribed for receipt of application;
|
|
(ii)
|
have approved sea- going service of less than eighteen months as part of an approved training and assessment programme which includes on-board training and meets the requirements of the tables of competence for the certification as contained in section A-II/1 of the STCW Code as applicable to ship engages in Near - Coastal Voyages and is documented in an approved training record book, or otherwise have approved sea-going of not less than three years. A candidate who has performed approved sea-going service on a ship of less than 500 tonnage shall be assesses at two third of actual sea- going services claimed;
|
|
(iii)
|
have performed, bridge watch-keeping duties for a period of not less than six months during the required sea going service under the supervision of the master or an officer of the Deck Department holding a certificate of competence under rule 5;
|
|
(iv)
|
meet the requirements of rule 29 for performing designated radio duties; and
|
|
(v)
|
have completed approved education, training, examination and assessment and meet the standard for competence as specified in the approved training and assessment programme.
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|
|
|
18.
|
Minimum requirements for certification of Chief Mate (Mate of a home- trade ship) on ships of between 500 to 3000 gross tonnage operating in near - coastal Voyages
|
Top..
|
|
|
1. Every Chief Mate on a sea - going ship of between 500 and 3000 gross tonnage operating in near -coastal Voyages shall hold as appropriate certificate of competency in form 6
|
|
|
|
2. Every candidate for the certification shall :-
|
|
|
|
|
(i)
|
Hold certificate of competency as Navigational Watch - keeping Officer in charge of a navigational watch on ships of 500 gross tonnage or more on Near - Coastal Voyages;
|
|
(ii)
|
have approves sea-going service of not less than eighteen months; and
|
|
(iii)
|
have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-II/2 of the STCW Code for Masters and Chief Mates on ships of between 500 to 3000 tonnages.
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|
|
|
19.
|
|
|
|
|
|
(i)
|
Every Master on a sea- going ship of between 500 and 3000 gross tonnage operating in Near -Coastal Voyages shall hold an appropriate certificate of competency in form 7.
|
|
(ii)
|
have approved sea- going service as an officer in charge of a navigational watch on ships of 500 gross tonnage or more operating in Near Coastal Voyages of not less than three years. However, this period may be reduced by the chief Examiner concerned to a period of not less than thirty months served as Chief Mate on ships of between 500 to 3000 gross tonnage operating in Near Coastal Voyages;
|
|
(iii)
|
have completed an approved ship management course;
|
|
(iv)
|
have completed approved simulator training in shiphandling and maneuvering, or ninety days approved sea- going services as Chief Mate on Near - Coastal Voyages; and
|
|
(v)
|
have completed approved examination and assessment.
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|
|
|
20.
|
Minimum requirement for the certification of ratings forming part of a navigation watch
|
|
|
|
1. Every rating forming part of a navigational watch on a sea- going ship of 500 gross tonnage or more, other than rating under training and rating whose duties while on watch are of an unskilled nature, shall be duly certified by the Chief - Examiner concerned to perform such duties.
|
|
|
|
2. Every candidate for the certification shall:-
|
|
|
|
|
(i)
|
be not less than 18 years of age on the last date prescribed for receipt of application;
|
|
(ii)
|
have completed -
|
|
|
(a)
|
approved sea -going service for a period of not less than nine months or
|
|
|
(b)
|
approved pre sea training or special for a periods of ninety days and approved sea-going service for a period of not less than six months; and
|
|
(iii)
|
meets the standard of competence as specified in section A-II/4 of the STCW Code
|
|
|
|
|
3. The sea - going service, training and experience as required by clause (ii) of sub-rule (2) shall be associated with navigational watch keeping functions and shall also involve the performance of duties carried out on board the ship under the direct supervision of the master of the officer in charge of the navigational watch or a certified rating duly documented in an approved rating training record book.
|
|
|
|
4. Rating who has served in a relevant capacity in the Deck Department for a period of less than one year within the last five years preceding the 1st day of august, 1998 shall be eligible for assessment by the assessment center.
|
21.
|
Minimum requirements for certification of officer in charge of an engineering watch in a manned engine room or designated duty engineer in a periodically unmanned engine room ( Marine Engineer Officer Class IV)
|
|
|
|
1. Every officer in charge of an engineer watch serving on a sea- going ship powered by main propulsion machinery of 750 KW propulsion power or more shall hold an appropriate certificate of contemporary in form 8.
|
|
|
|
2. Every candidate for the certification shall -
|
(i)
|
be not less than 18 years of age on the last date prescribed for receipt of application;
|
|
(ii)
|
have completed approved education and training for a period of at least thirty months as provided in an approved training and assessment programme including on-board training documented in an approved training record book and meet the standards of competence as specified in section A-III/1 of the STCW Code;
|
|
(iii)
|
have completed approved sea-going service for a period of not less than six months in the Engine Department of a sea -going ship powered by main propulsion machinery of 750KW propulsion power or more, closely supervised and monitored by a marine Engineer Officer Class I or an officer of the Engine Department holding certificate of competency under rule 5 and which is duly documented in an approved training examination, assessments and meets the standard of competence as specified in section A-III/1 of the STCW Code.
|
|
|
|
22.
|
Minimum requirements for the certification of second Engineer Officer on ships powered by main propulsion machinery of 3000 KW propulsion power or more ( Marine Engineer Officer Class II)
|
|
|
|
1. Every second engineer officer on a sea - going ship powered by main propulsion machinery of 3000 KW propulsion power or more shall hold an appropriate certificate of competency in form 9
|
|
|
|
2. Every candidate for the certification shall:-
|
|
|
|
|
(i)
|
hold a certificate of competency as Marine Engineer Officer Class IV ( Officer in Charge of engineer watch)
|
|
(ii)
|
have not less than one year approved sea-going service as assistant engineer officer or engineer officer in charge of an engineering watch; and
|
|
(iii)
|
have completed approved education, training examination and assessment and meets the standard of competence as specified in the section in section A-III/2 of the STCW Code.
|
|
|
|
23.
|
|
|
|
|
1. Every chief engineer officer on a sea-going ship powered by main propulsion machinery of 3000 KW propulsion power or more shall hold an appropriate certificate of competence in form 10.
|
|
|
|
2. Every candidate for the Certification shall have -
|
|
|
|
|
(i)
|
hold a certificate of competency as Marine Engineer Officer Class II (Second Engineer Officer on ships powered by main propulsion machinery of 3000 KW propulsion power or more );
|
|
(ii)
|
have not less than eighteen months as approved sea-going service as engineer officer in charge of an engineering watch on ships powered by main propulsion machinery of 3000 KW propulsion power or more;
|
|
(iii)
|
have completed an approved engineering management course;
|
|
(iv)
|
have completed approved machinery space simulator training; and
|
|
(v)
|
have completed approved examination and assessment.
|
|
|
|
24.
|
Minimum requirement for certification of extra First Class Engineer
|
Top..
|
|
|
|
1.
|
An Extra First Class Engineer certificate of competency in form 11 is an optional certificate and is an evidence that the candidate has attained a higher level of professional excellence.
|
|
2.
|
Every Candidate for the certification shall -
|
|
|
(i) hold a certificate of competency as Chief Engineering Officer for sea-going ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I)
|
|
|
(ii) have complete an approved training and assessment programme conducted by by an approved institution; and
|
|
|
(iii) have completed the approved examination and assessment.
|
|
3.
|
Every candidate who meets requirements of this rule, shall be issued with an extra First Class Engineer certificate of competency. This shall be issued in addition to the certificate of competency as Chief Engineer Officer on ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I) as per regulation III/2 of the STCW Convention and section A-III/2 of the STCW Code held by the candidate.
|
|
|
|
25.
|
|
|
|
|
1. Every Officer in charge of an engineering watch serving on a sea -going ship of between 750KW propulsion power operating in Near -Coastal Voyages shall hold an appropriate certificate of competency in form 12.
|
|
|
|
2. Every candidate for the certification shall -
|
|
|
|
|
(i)
|
be not less than 18 years on the date prescribed for receipt of application;
|
|
(ii)
|
have completed approved training and assessment programme for a period of thirty months including on -board training duly documented in an approved training record book and meet the standard training record book and meet the standard of competency as specified in section A-III/1 of the STCW Code as applicable to ships engaged in Near - Coastal Voyages;
|
|
(iii)
|
have completed for a period of not less than six months approved sea-going service in the engine department on ships powered by main propulsion machinery of 750 KW or more closely supervised and monitored by a Marine Engineer Office Class III which is duly documented in an approved training record book as specified in section A-III/1 of the STCW Code as applicable to ships engaged in Near -Coastal Voyages; and
|
|
(iv)
|
have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-III/1 of the STCW Code as applicable to ships engaged in Near- Coastal - Voyages.
|
|
|
|
26.
|
|
Top..
|
|
|
1. Every Second Engineer Officer on a sea-going ship powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near- Coastal - Voyages, shall hold an appropriate certificate of competency in form 13
|
|
|
|
2. Every candidate for the certificate shall -
|
|
|
|
|
(i)
|
hold a certificate as officer in charge of an engineering watch on ships powered by main propulsion machinery of between 750KW and 3000KW propulsion power operating in Near - Coastal - Voyages( Marine engineer Office Class IV - Near - Coastal - Voyages);
|
|
(ii)
|
have not less than one year approved sea-going service as an assistant engineer officer or engineer officer in charge of an engineering watch; and
|
|
(iii)
|
have completes approved education, training, examination assessment and meet the standard of competence as specified in section A-III/2 of the STCW Code as applicable to the ships operating in Near - Coastal - Voyages.
|
|
|
|
27.
|
Minimum requirement for certification of Chief Engineer Officer on ships powered by main propulsion machinery of between 750 KW and 3000KW propulsion power operating in Near - Coastal - Voyages (Marine Engineer Officer Class III - Chief Engineer Officer - Near - Coastal - Voyages)
|
|
|
|
1. Every Chief Engineer Office on a sea - going ship powered by propulsion machinery of between 750KW and 3000 KW propulsion power operating in Near- Coastal - Voyages shall hold as appropriate certificate of competency in form 14.
2. Every candidate for the certification shall -
|
(i)
|
hold a certificate of competency as Marine Engineer Officer Class III (Second Engineer Officer - Near - Coastal - Voyages) on a sea - going ship powered by main propulsion machinery of between 750 KW and 3000 KW propulsion power operating in Near- Coastal - Voyages
|
|
(ii)
|
have not less than one year approved sea-going service as an officer in charge of an engineering watch on such ships;
|
|
(iii)
|
have completes an approved engineering management course;
|
|
(iv)
|
have completes approved machinery space simulator training; and
|
|
(v)
|
have completed approved examination and assessment.
|
|
|
|
28.
|
Minimum requirement for certification of rating forming part of an engine room watch
|
|
|
|
1. Every rating forming part of an engine room watch or designation to perform duties in a periodically unmanaged engine room on a sea- going ship powers be main propulsion machinery of 750 KW propulsion power or more, other than ratings under training and ratings whose duties while on watch are of an unskilled nature, shall be duly certified by the Chief Examiner concerned to perform such duties
|
|
|
|
2. Every Candidate fir the certification shall -
|
|
|
|
|
(i)
|
be not less than 18 years of age on the last date prescribed for receipt of application;
|
|
(ii)
|
have completed -
|
|
|
(a)
|
approved sea-going service for a period of not less than nine months; or
|
|
|
(b)
|
approved pre-sea training or special training for a period of 90 days and approved sea-going service for a period of not less than six months; and
|
|
(iii)
|
meets the standard of competency specifies in section A-III/4 of the STCW Code.
|
|
|
|
|
3. The sea-going service, training and experience required by clause (ii) of sub -rule (2) shall be associated with engine room watch keeping function and shall also involve the performance of duties carried out on board the ship under the direct supervision of the Chief Engineer or the officer in charge of an engineering watch or a certified rating duly documented in an approved rating training record book;
|
|
|
|
4. Rating who has served in a relevant capacity in the Engine Department for a period of not less than year within the 1st fine years preceding the 1st day of august, 1998, shall eligible for assessment by the assessment center
|
29.
|
|
|
|
|
1. Every person in charge of or performing radio duties on a ship required to participate in the Global Maritime Distress and Safety System in addition to he provisions of Merchant Shipping (Distress and safety Radio Communication) Rules 1995 shall
|
|
|
|
|
(i)
|
be not less than 18 years of age on the last date prescribed for receipt of application
|
|
(ii)
|
attend an approved Global Maritime Distress and safety System General Operators Course and meet the standard of competence as specified in section A-IV/2 of the STCW Code and
|
|
(iii)
|
on completion of the approved Maritime Distress and Safety System General Operator's Course and demonstration of competence to perform the task, duties and responsibilities as set out in Table A-IV/2 of the STCW Code issued with an appropriate certificate and necessary endorsement shall be made on the same as required by the STCW Convention
|
30.
|
|
|
|
|
1. Officers and rating assigned specific duties and responsibilities relating to cargo or cargo equipment on tankers shall have completes an approved shore - based fire -fighting course and shall have completes an approved shore - based fire - fighting course and shall have completed -
|
|
|
|
|
(a)
|
at least ninety days of approved sea- going service on tankers in order to acquire adequate knowledge of safe operational practice; or
|
|
(b)
|
an approved tankers familiarization course covering at least the syllabus given for that course in section A-V/1 of the STCW Code. On satisfactory completion of the course an appropriate certificate shall be issued to the candidate.
|
|
|
|
|
2. Masters, Chief Engineer Officers, Chief Mates, Second Engineer Officers and any person with immediate responsibility for loading discharging and care in transit or handling of cargo shall, in addition to meet the requirements of sub-rule(1), have
|
|
|
|
|
(a)
|
at least ninety days experience approved to their duties on the type of tankers on which serve; and
|
|
(b)
|
completed an approved specialized training programme which at least covers the subjects set out in section A-V/1 of the STCW Code that are appropriate to their duties on the oil taker chemical tanker and liquefied tanker gas tanker on which they serve. On satisfactory completion of such training an appropriate certificate shall be issued to the candidate.
|
|
|
|
|
3. Masters and officers, who are qualified in accordance with sub-rule (2) shall present their certificate of competency to the Chief Examiner concerned or Examiner, as the case may be and obtain an endorsement for service on oil tanker, chemical tanker or liquefied gas tanker as, appropriate.
|
|
|
31.
|
Minimum requirement for the training and qualification of masters, officers, rating and other personnel on ro-ro passenger ships
|
Top..
|
|
|
|
1.
|
Masters, officers and rating and other personnel serving on board ro-ro passenger ships, prior to being assigned ship board duties, shall have completed the relevant training in accordance with their capacity, duties and responsibilities.
|
|
2.
|
Masters, officers and other personnel designated on muster lists to assist passengers in emergency situation on board ro-ro passenger ships shall have completed training in crowd management as specified in section S-V/2 paragraph 1 of the STCW Code.
|
|
3.
|
Masters Officers and other personnel assigned specific duties and responsibilities on board ro-ro passenger ships shall have completes the familiarization training as specified in section A-V/2 paragraph 2 of the STCW Code.
|
|
4.
|
Personnel providing direct service to passengers in passenger space on board ro-ro passengers ship shall have completes the safety rating as specified in section A-V/2 paragraph 3 of the STCW Code.
|
|
5.
|
Masters, Chief Mates Chief Engineer Officers Second Engineer Officer and every person assigned immediate responsibility for embarking and disembarking passengers, loading, discharging or securing cargo or closing hull openings on board ro-ro passengers ship shall have completed approved training in passengers ship shall have completed approved training in passenger safety, cargo safety and full hull integrity as specified in section A-V/2, paragraph 4 of the STCW Code.
|
|
6.
|
Masters, Chief Mates,Chief Engineer Officers, Second Engineer Officers and any person having responsibility for the safety of passengers in emergency situations on board ro-ro passengers ships shall have completes approved training in crisis management and human behavior as specified in section A-V/2 paragraph 5 of the STCW Code.
|
|
7.
|
Masters, officers, rating and others personnel serving on board ro-ro passengers ship shall on satisfactory completion of approved relevant training ion crowd management, familiarization, safety, passengers safety, cargo safety and hull integrity, crisis management and human behavior be issued with an appropriate certificate.
|
|
8.
|
Masters, Chief Mates, Chief Engineer Officers and second Engineer Officers who are qualified in accordance with this rule and hold an appropriate certificate, shall present their certificate of competency to the chief Examiner or the Examiner concerned, as the case may be and obtain an endorsement for service on ro-ro passenger ships.
|
|
9.
|
Seafarers who are required to be trained in accordance with sub rules (2), (5) and (6) shall, at intervals not exceeding five years, undertaken appropriate refresher training.
|
|
|
|
32.
|
Minimum requirement for the training and qualification of masters officers ratings and other personnel on passengers ships
|
|
|
|
|
1.
|
Masters officers and rating and other personnel serving on board passengers ships, other ro-ro passengers ships prior to being assigned shipboard duties, shall have completed the relevant training in accordance with their capacity with their capacity duties and responsibilities.
|
|
2.
|
Masters, officers and other personnel designated on muster lists to assist passengers in emergency situations on board passengers ships shall have completed training in crowd management as specified in section A-V/3 paragraph 1 of the STCW Code.
|
|
3.
|
Masters, Officers and other personnel assigned specific duties and responsibilities on board passengers ships shall have completed the familiarization training as specific in section A-V/3, paragraph 2 of the STCW Code.
|
|
4.
|
Personnel providing direct service to passengers in passenger space on board passenger ships shall have completes the safety training as specified in section A-V/3, paragraph 3 of the STCW Code.
|
|
5.
|
Masters, Chief Mates and every person assigned immediate responsibility for embarking and disembarking passengers shall have complete training in passengers safety as specified in section A-V/3, paragraph 4 of the STCW Code.
|
|
6.
|
Masters, Chief Mates Chief Engineer Officers, Second Engineer Officers and any person having responsibility for the safety of passengers in emergency situation on board passengers ships shall have completed approved training in crisis management and human behavior as specified in section A-V/3, paragraph 5 of the STCW Code.
|
|
7.
|
Masters, officers, seamen, rating and other personnel serving on board passenger ship shall on satisfactory completion of approved relevant training in crowd management and human behavior, be issued with an appropriate certificate.
|
|
8.
|
Masters, Chief Mates Chief Engineers Officers And Second Engineer Officers who are qualified in accordance with this rules and hold an appropriate certificate, shall present their certificate of competency to the chief Examiner concerned to the Examiner concerned as the case may be and obtain an endorsement for service on passenger ships.
|
|
9.
|
Seafarers who are required to be trained in according with sub rules (2), (5), and (6) shall at intervals not exceeding five years undertake appropriate refresher training.
|
|
Chapter VI - Emergency, occupational safety, medical care and survival functions
|
|
|
|
|
33.
|
|
|
|
|
1. All persons employed or engaged on a sea - going ship, other than passengers shall before being assigned to shipboard duties receive approved familiarization training and instructions in accordance with paragraph 1 of section A-VI/1 of the STCW Code and shall meet the appropriate standard of competency therein.
|
|
|
|
2. Seafarers employed or engaged in any capacity on board ship on the business of that ship as part of the ships complements with designated safety or pollution prevention duties in the operation of the ship shall before being assigned to any shipboard duties, receive appropriate approved basic training or instructions in -
|
|
|
|
|
(i)
|
personal survival techniques as set out in table A-VI/1-1 of the STCW Code
|
|
(ii)
|
Fire prevention and fire fighting as set out in Table A-VI/1-2 of the STCW Code
|
|
(iii)
|
elementary first aid as set out in Tale A-VI/1-3 of the STCW Code; and
|
|
(iv)
|
personal safety and social responsibilities as set out in Table A-VI /1-4 of the STCW Code.
|
|
|
|
|
3. On satisfactory completion of each of the approved basic safety training, an appropriate certificate shall be issued to the seafarer.
|
|
|
34.
|
|
|
|
|
|
1.
|
Every candidates for a certificate of proficiency in survival craft and rescue boats other than fast rescue boats shall-
|
|
|
|
(a)
|
be not less than 18 years of age on the last date prescribed for receipt of application;
|
|
(b)
|
have approved sea-going services of not less than one year or have attended an approved training course and have approved sea going services of not less than six months;
|
|
(c)
|
attend an approved training course and meet the standard of competence for certificates of proficiency in survival craft and rescue boats sit out in section A-VI/2, paragraphs one to four of the STCW Code;
|
|
(d)
|
on satisfactory completion of the approved training course and demonstration of competence to the task, duties and responsibilities set out in Table A-VI/ 2-1 of the STCW Code, be issued with an appropriate certificate.
|
|
|
2.
|
Every candidate for a certificate of proficiency in fast rescue boats shall
|
|
|
|
(i)
|
be the holder of a certificate of proficiency in survival craft and rescue boats other than fast rescue boats;
|
|
(ii)
|
have attended an approved training course;
|
|
(iii)
|
meet the standard of competence for certificate of proficiency in fast rescue boats set out in section A-VI/2, paragraphs 5 to 8 of the STCW Code; and
|
|
(iv)
|
on satisfactory completion of the approved training course and demonstration of competence to undertake the task, duties and responsibility set out in Table A-VI/2-2 of the STCW Code, be issue with an appropriate certificate.
|
|
|
Top...
|
|
35.
|
|
|
|
|
|
1.
|
Seafarers designated to control fire -fighting operation shall have successfully completed advanced training in technique for the fighting fire with particular emphasis on organisation, tactics and command in accordance with the provisions of section A-VI/3 of the STCW Code and shall meet the standard of competency therein.
|
|
2.
|
On satisfactory completion of advance training in techniques for fighting fire and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-VI/3 of the STCW Code, and appropriate certificate shall be be issued to the seafarer.
|
|
|
|
36.
|
Minimum requirements relating to medical first aid and medical care
|
|
|
|
|
1.
|
Seafarers designated to provide medical first aid on board ship shall complete and approved training programme and meet the standard competence in medical first aid specified in section A-VI/3, paragraph 1 to 3 of the STCW Code. On satisfactory completion of the approved training and assessment programme in medical first aid and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-VI/4-1 of the STCW Code, and appropriate certificate shall be issued to the seafarer.
|
|
2.
|
Seafarer designated to take charge of medical care on board ship shall complete an approved training and assessment programme and meet the standard of the competence in medical care as specified in section A-VI/4, paragraph 4 to 6 of the STCW Code.
|
|
|
|
|
On satisfactory completion of the approved training and assessment programme in medical care and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-VI/4-2 of the STCW code, an appropriate certificate shall be issued to the seafarer.
|
37.
|
|
|
|
|
The Chief Examiner concerned may allow assessment of competence in one or more functions falling outside are candidate's certificate of competency, provided the arrangement has been notified to the International Maritime Organization in accordance with article IV and regulation 1/7,relating to the communication of information, of the STCW Convention.
|
|
|
38.
|
|
|
|
|
The Chief Examiner concerned if satisfied that approved training and assessment programme in additional function fully meet the requirements of the STCW Code, as appropriate to the level of responsibility including qualifying sea-going service, may issue a certificate duly endorsed to the effect and stating clearly the qualifications obtained in one or more functions and limitations, if any, as per regulation VII/1 and VII/2 of the STCW Convention and subject to principles governing the issue of the alternative certificates as per regulation VII/3 of the STCW Convention.
|
|
|
39.
|
|
|
|
|
The Chief Examiner concerned before issuance of authorizing the issuance of alternative certificates shall ensure that no such certificates are issued unless it maintains equivalent level of safety and pollution prevention and certificates of competency issued under these rules will continue to allow interchangeability without the reduction in competency, manning, de-skilling or watch keeping provisions of the STCW Convention.
|
40.
|
|
|
|
|
1. The company shall, for the purpose of preventing fatigue-
|
(a)
|
establish and enforce rest periods for watch keeping personnel;
|
|
(b)
|
requires that watch systems are so arranged that the efficiency of all watchkeeping personnel is not impaired by fatigue and that duties are so organized that the first watch at the commencement of a voyage and subsequent relieving watches are sufficiently rested and otherwise fit for duty; and
|
|
(c)
|
comply with the requirements of rest periods as set out in section A-VIII/1 of the STCW Code and display watch schedules on board their ships where they are easily accessible.
|
|
|
|
41.
|
|
|
|
|
1. Masters, Chief Engineer Officers and all watchkeeping personnel on board their ships shall comply with the requirements, principles, principles and guidance set out in section A-VIII/2 of the STCW Code. The requirements shall be observed to ensure that safe continuous watches appropriate to the prevailing circumstances and conditions are maintained in all sea going ships at all times.
|
|
|
|
2. The Master of every ship shall ensure that watchkeeping arrangements are adequate for maintaining safe watches, taking into account the prevailing circumstances and conditions and that, under the Master's general direction-
|
|
|
|
|
(i)
|
Officers in charge of the navigational watch are responsible for navigating the ship safely during their periods of duty, when they shall be physically present on the navigating bridge or in a directly associated location such as the chartroom or bridge control room at all times;
|
|
(ii)
|
Radio operators are responsible for maintaining a continuous radio watch on appropriate frequencies during their periods of duty;
|
|
(iii)
|
Officer in charge of an engineering watch under the direction of the Chief Engineer Officer, shall be immediately available and on call to attend the machinery spaces and, when required, shall be physically present in the machinery space during their periods of responsibility; and
|
|
(iv)
|
an appropriate and effective watch or watches are maintained for the purpose of safety at all times, while the ship is at anchor or moored and, if the ship is carrying hazardous cargo, the organisation of such watches takes full account of the nature, quantity, packing and stowage of the hazardous cargo and of any special conditions prevailing on board, afloat or ashore.
|
42.
|
|
Top..
|
|
|
1. No seaman forming part of a navigational or engine-room watch shall be engaged or carried to sea in any capacity in any ship unless he-
|
|
|
|
|
(i)
|
is of 18 years of age on the last date prescribed for receipt of application;
|
|
(ii)
|
has passed Matric or an equivalent examination from a board of Education established under law;
|
|
(iii)
|
has completed the approved pre sea-going training;
|
|
(iv)
|
meets the standards of medical and physical fitness as specified in the Merchant Shipping (Medical Examination) Rules,1968 and the STCW Code;and
|
|
(v)
|
holds a certificate showing the date of birth; and a valid passport.
|
|
|
|
43.
|
|
|
|
|
1. No person shall engage or carry to sea any seaman to work to work in any capacity of navigational or engine-room watch unless he is certified by the Chief Examiner concerned to the effect that he is fit in all respects to be employed in a relevant capacity and meets the requirements of the Act, these rules and the STCW Code. Before certifying as such the Chief Examiner concerned shall satisfy the certificates produced by the seaman are genuine and valid.
|
|
|
44.
|
Action against candidates found guilty of misconduct
|
|
|
|
1. Candidates are warned that they should not furnish any particulars that are false or suppress any material information in filling in the application in form 15. Candidates are also warned that they should in no case correct or alter or otherwise tamper with any entry in a document or its attested or certified copy submitted by them nor should they submit a tampered or fabricated document. If there is any inaccuracy or any discrepancy between two or more such documents or their attested or certified copies, an explanation regarding this discrepancy should be submitted.
|
|
|
|
2. A candidate who is or has been declared by the Director General Of Shipping to be guilty of-
|
|
|
|
|
(i)
|
obtaining support of his/her candidature by any means; or
|
|
(ii)
|
impersonating; or
|
|
(iii)
|
procuring impersonation by any person; or
|
|
(iv)
|
submitting fabricated documents or documents which have been tampered with; or
|
|
(v)
|
making statements which are incorrect or false or suppressing material information; or
|
|
(vi)
|
resorting to any other irregular or improper means in connection with his/her candidature for the examination; or
|
|
(vii)
|
using unfair means during the examination; or
|
|
(viii)
|
writing irrelevant matter including obscene language or pornographic matter in the script; or
|
|
(ix)
|
misbehaving in any other manner in the examination hall; or
|
|
(x)
|
harassing or doing bodily harm to the staff employed by the Director General of Shipping for the conduct of their examination; or
|
|
(xi)
|
attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses, may, in addition to rendering himself/herself liable to criminal prosecution, be liable-
|
|
|
|
(a)
|
to be disqualified by the Director General of Shipping from examination for which he/she is a candidate; or
|
|
(b)
|
to be debarred either permanently or for a specified period:-
|
|
|
|
(i)
|
by the Director General of Shipping from any examination or assessment held by him/her;
|
|
(ii)
|
by the Central Government, from any employment under them; and
|
|
|
(c)
|
if he/she is already in any service to be disciplinary action under the relevant rules.
|
|
|
|
|
45.
|
|
Top..
|
|
|
|
1.
|
Any seafarer aggrieved by any order made under these rules by any officer below the rank of the Director General of Shipping may prefer an appeal to the Director General of Shipping may prefer an appeal to the Director General of Shipping within a period of sixty days from the date of receipt of the order.
|
|
2.
|
Any seafarer aggrieved by any order made under these rules by the Director General of Shipping may prefer an appeal to the Central Government within a period of sixty days from the date of receipt of the order.
|
|
3.
|
No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefore:
Provided that an appeal may be admitted after the expiry of the period prescribed therefore if the appellant satisfies the appellate authority that he/she had sufficient cause for not preferring the appeal within the prescribed period.
|
|
4.
|
Every appeal made under this rule shall be accompanied by a copy of the order appealed against.
|
|
5.
|
The appellate authority, before disposing of an appeal, shall give a reasonable opportunity of being heard to the appellant.
|
|
6.
|
An appeal shall be be disposed of as expeditiously as possible but within a period of six months from the date of the order.
|
|
7.
|
The appellate authority may confirm, modify or reverse the order appealed against.
|
|
|
|
46.
|
|
|
|
|
Where the Director General of Shipping is satisfied that the application of full requirements of the provisions of the STCW Convention are unreasonable or impracticable, he/she may, to such exceptions and conditions as he/she may consider necessary, by order in writing, exempt a seafarer from such requirements.
|
|
|
47.
|
|
|
|
|
The Director General of Shipping shall supervise that all training and assessment of seafarers for certificate is-
(a) structured in accordance with written programmes including such methods and media of delivery, procedure and course material as are necessary to achieve the standard of competence as specified in Chapters II to VII of the STCW Code;
|
|
|
|
(b) conducted, monitored, evaluated and supported by persons qualified in accordance with paragraphs 4 to 6 of section A-1/6 of the STCW Code.
|
Top..
|
|
48.
|
|
|
|
|
1. Any person whose certificate has been damaged or lost, may apply for a duplicate of the same to the same to the Principal Officer, Mercantile Marine Department who delivered the certificate.
|
|
|
|
2. Every such application shall be in Form 16 and shall be accompanied by an appropriate fee as specified in schedule:
Provided that in case of loss of a certificate due to fire on board the ship or total loss of the ship such fee shall not be charged.
|
|
|
|
3. On receipt of an application under sub-rule (1) the Principal Officer shall refer the same to the Chief Examiner concerned, who shall, after making such inquiry as he may deem fit, issue a duplicate certificate to the applicant through the Principal Officer as soon as may be practicable but in any case not later than the expiry of a period of six months.
|
|
|
49.
|
|
|
|
|
A candidate who has been declared failed in any examination may apply to the Principal Officer, Mercantile Marine Department for review of results within a period of thirty days from the date of declaration of the results. Such application shall be accompanied by a fee as specified in the Schedule. The Principal Officer shall forward the application to the Chief Examiner concerned who shall assign an Examiner other than who dealt with the examination originally to review the evaluation. Results of review when approved shall be final and no appeal shall be against such review. In case the original result is reversed the fee shall be refunded to the candidate.
|
|
|
50.
|
|
Top..
|
|
|
1. Every candidate shall pay fees in accordance with the scale of fees specified in the Schedule on occasion he applies for examination or enquiries, as the case may be, as to his eligibility for examination or exemption or both.
|
|
|
|
2. Fees paid under these rules shall not be refunded.
|
|
|
51.
|
|
|
|
|
1. The Merchant Shipping (Examination of Masters and Mates) Rules, 1985 and the Merchant Shipping (Examination Of Engineer Officers in the Merchant Navy) Rules, 1989 are hereby repealed.
|
|
|
|
2. All appointments made, acts done or omitted to be done under the repealed rules shall be deemed to have been made or done or omitted to be done under the corresponding provisions of these rules.
|
|
|
|
3. All certificates issued under the repealed rules shall be revalidated under the provisions of rule 10.
|
|
|
|
|
|
|
|
|
|
Written examination(in rupees)
|
Oral
examination
(in rupees)
|
|
1. Second Mate of a foreign - going ship :
|
|
|
|
(a) Navigation
|
500/-
|
500/-
|
|
(b) Cargo handling and Stowage
|
500/-
|
500/-
|
|
(c) Controlling the operation of the ship and care for persons on board
|
500/-
|
500/-
|
|
(d) Radio communications
|
500/-
|
500/-
|
|
|
|
|
|
2. First Mate of a foreign - going ship :
|
|
|
|
(a) Navigation
|
1500/-
|
1500/-
|
|
(b) Cargo handling and Stowage
|
1500/-
|
1500/-
|
|
(c) Controlling the operation of the ship and care for persons on board
|
1500/-
|
1500/-
|
|
(d) Radio communications
|
1500/-
|
1500/-
|
|
|
|
|
|
3. Master of a foreign going ship
|
6000/-
|
6000/-
|
|
|
|
|
|
4. Extra Master
|
6000/-
|
6000/-
|
|
|
|
|
|
5. Navigational watch-keeping officer :
(Near Coastal Voyages)
|
|
|
|
(a) Navigation
|
250/-
|
250/-
|
|
(b) Cargo handling and Stowage
|
250/-
|
250/-
|
|
(c) Controlling the operation of the ship and care for persons on board
|
250/-
|
250/-
|
|
(d) Radio communications
|
250/-
|
250/-
|
|
|
|
|
|
6. Mate of a home-trade ship:
|
|
|
|
(a) Navigation
|
1000/-
|
1000/-
|
|
(b) Cargo handling and Stowage
|
1000/-
|
1000/-
|
|
(c) Controlling the operation of the ship and care for persons on board
|
1000/-
|
1000/-
|
|
(d) Radio communications
|
1000/-
|
1000/-
|
|
|
|
|
|
7. Master of a home-trade ship
|
3000/-
|
3000/-
|
|
|
|
|
|
8. Marine Engineer Officer Class IV :
|
|
|
|
(a) Marine Engineering
|
500/-
|
500/-
|
|
(b) Electrical, electronic and control engineering
|
500/-
|
500/-
|
|
(c) Maintenance and repair
|
500/-
|
500/-
|
|
(d) Controlling the operation of the ship and care for persons on board
|
500/-
|
500/-
|
|
|
|
|
|
9. Marine Engineer Officer Class II :
|
|
|
|
(a) Marine Engineering
|
1500/-
|
1500/-
|
|
(b) Electrical, electronic and control engineering
|
1500/-
|
1500/-
|
|
(c) Maintenance and repair
|
1500/-
|
1500/-
|
|
(d) Controlling the operation of the ship and care for persons on board
|
1500/-
|
1500/-
|
|
|
|
|
|
10. Marine Engineer Officer Class I
|
6000/-
|
6000/-
|
|
|
|
|
|
11. Extra First Class Engineer
|
6000/-
|
6000/-
|
|
|
|
|
|
12. Marine Engineer Officer Class IV
( Near - Coastal Voyages) :
|
|
|
|
(a) Marine Engineering
|
250/-
|
250/-
|
|
(b) Electrical, electronic and control engineering
|
250/-
|
250/-
|
|
(c) Maintenance and repair
|
250/-
|
250/-
|
|
(d) Controlling the operation of the ship and care for persons on board
|
250/-
|
250/-
|
|
|
|
|
|
13. Marine Engineer Officer Class III
(Second Engineer,Near Coastal Voyages) :
|
|
|
|
(a) Marine Engineering
|
1000/-
|
1000/-
|
|
(b) Electrical, electronic and control engineering
|
1000/-
|
1000/-
|
|
(c) Maintenance and repair
|
1000/-
|
1000/-
|
|
(d) Controlling the operation of the ship and care for persons on board
|
1000/-
|
1000/-
|
|
|
|
|
|
14. Marine Engineer Officer Class III
(Chief Engineer, Near Coastal Voyages)
|
3000/-
|
3000/-
|
|
|
|
|
|
15. Rating forming part of a navigational watch
|
-
|
500/-
|
|
|
|
|
|
16. Rating forming part of an engine room watch
|
-
|
500/-
|
|
|
|
|
|
17. For issue of copy of Certificate of
Competency
|
1000/-
|
|
|
|
|
18. Review of results of Examination for
|
|
|
(a) Certificate at support level of a foreign-going
ship or on ships engaged in Near - Coastal Voyages.
|
500/-
|
|
(b) Certificate at operation level of a foreign-going ship
|
2000/-
|
|
(c) Certificate at management level of a foreign-going ship
|
10000/-
|
|
(d) Certificate at operation level of a ship engaged in Near - Coastal Voyages.
|
1000/-
|
|
(e) Certificate at management level of a ship engaged in Near - Coastal Voyages.
|
2000/-
|
|
|
|
|
9. Writing of Hard Cover Certificates
|
|
|
(a) Certificates at support level
|
250/-
|
|
(b) Certificate at operation and management level of a foreign-going ship
|
1000/-
|
|
(c) Certificate at operation & management level of a ship engaged in Near-Coastal Voyages.
|
500/-
|
|
|
|
|
20. Enquires with respect of assessment of eligibility or exemption or both for any part of examination at each occasion.
|
1000/-
|
|
|
|
|
21. Issue of Endorsement for service on oil/chemical/ liquefied gas tanker/ro-ro passenger ship/passenger ship
|
1000/-
|
|
|
|
|
22. Revalidation of Certificate of competency
|
2500/-
|
|
|
|
|
|
|
|
|
|
|
|
|
