Merchant Shipping (Certificates Of Competency) Rules, 1961

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MERCHANT SHIPPING (CERTIFICATES OF COMPETENCY) RULES, 1961 CONTENTS 1. Short title and Commencement 2. Definitions 3. Form of Certificates 4. Certificates to be numbered 5. Record of duplicate copies SCHEDULE 1 :- SCHEDULE MERCHANT SHIPPING (CERTIFICATES OF COMPETENCY) RULES, 1961 In exercise of the powers conferred by Cl. (e) of Sec. 87 read with Sec. 81 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of all previous rules and orders on the subject, the Central Government hereby makes the following rules, namely 1. Short title and Commencement :- (1) These rules may be called the Merchant Shipping (Certificates of Competency) Rules, 1961. (2) They shall come into force at once. 2. Definitions :- In these rules (a) "Act" means the Merchant Shipping Act, 1958; (b) "certificate" means a certificate of competency. 3. Form of Certificates :- A certificate of competency for any grade shall be in the appropriate form set out in the Schedule. 4. Certificates to be numbered :- All certificates in any one grade shall be numbered serially and prefixed by identifying letters allotted by the Director General of Shipping. 5. Record of duplicate copies :- (1) Every certificate shall be made in duplicate, the original delivered to the person entitled to it and the duplicate kept in the office of the Director General, a note of all orders referred to in Sec. 82 of the Act being entered in the duplicate copy. (2) The particulars of every certificate issued under these rules and a note of all orders made for cancelling, suspending, altering or otherwise affecting any certificate shall be entered in a register kept for the purpose. SCHEDULE 1 SCHEDULE

Act Metadata
  • Title: Merchant Shipping (Certificates Of Competency) Rules, 1961
  • Type: C
  • Subtype: Central
  • Act ID: 11198
  • Digitised on: 13 Aug 2025