Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MERCHANT SHIPPING (CERTIFICATE OF SERVICE) RULES, 1970 CONTENTS 1. Short title and commencement 2. Definitions 3. Application for certificate of service 4. Issue of certificate of service 5. Record of certificates of service 6. Grant of certified copy of the certificate of service MERCHANT SHIPPING (CERTIFICATE OF SERVICE) RULES, 1970 MERCHANT SHIPPING (CERTIFICATE OF SERVICE) RULES, 1970 1. Short title and commencement :- (1) These rules may be called the Merchant Shipping (Certificate of Service) Rules, 1970. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Merchant Shipping Act, 1958 (44 of 1958); (b) "Appendix" means an Appendix to these rules; (c) "Principal Officer" means the Principal Officer of the Mercantile Marine Department concerned at Bombay, Calcutta and Madras; (d) "section" means a Section of the Act; (e) words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act. 3. Application for certificate of service :- (1) Any person entitled to a certificate of service under sub-section (1) or sub-section (2) of Sec. 80 may make an application in the form set out in Appendix I. (2) Every applicant shall forward his application to Chief of the Naval Staff through his Commanding Officer. (3) Every application received by the Chief of the Naval Staff shall be forwarded to the Director-General after recording thereon a certificate as to the correctness of the qualifying service mentioned therein. 4. Issue of certificate of service :- (1) Every application under rule 3 shall be granted the certificate of service in the appropriate form set out for the purpose in Appendix II. (2) Certificates for every grade of service shall have a distinct series of numbers prefixed by identifying letters allotted by the Director- General. 5. Record of certificates of service :- (1) Every certificate of service shall be prepared in duplicate. (2) The original certificate of service shall be delivered to the person entitled to it and the duplicate thereof shall be kept in the office of the Director-General. (3) The Director-General shall cause the particulars of every certificate of service to be entered in a register maintained for the purpose. All subsequent orders regarding suspension or cancellation or any other matters relating to the said certificate shall be entered on the copy of the certificate and also in the said register. 6. Grant of certified copy of the certificate of service :- (1) A person whose certificate of service has been lost or who has been deprived of such certificate may apply in the form set out in Appendix III for a duplicate copy thereof. A declaration regarding the circumstances in which the certificate was lost or its deprivation took place shall also be made by the applicant before the Principal Officer, or as the case may be, the Consular Officer. (2) The application under sub-rule (1) shall be forwarded to the Director-General through the Principal Officer, or if the applicant is abroad, such an application shall be so forwarded through the Indian Consular Officer. (3) The Director-General may, if he is satisfied that a certificate of service has, without fault on the part of the holder, been lost or its deprivation has taken place, grant a certified copy of the certificate to the person entitled thereto. (4) If the certificate alleged to have been lost or to which deprivation is alleged to have taken place is subsequently recovered, it shall be surrendered to the Director General. (5) A fee of Re. 1/- shall be paid for every certified copy of the certificate granted under sub-rule (3).