Part XVII

Miscellaneous

449. Power to appoint examiners and to make rules as to qualifications of ship surveyors.-

The Central Government may appoint persons for the purpose of examining the qualifications of persons desirous of practicing the profession of a ship surveyor at any port in India and may make rules-

(a) for the conduct of such examinations and qualifications to be required;

(b) for the grant of certificates to qualified persons;

(c) for the fees to be paid for such examinations and certificates;

(d) for holding inquiries into charges of incompetency and misconduct on the part of holders of such certificates; and

(e) for the cancellation and suspension of such certificates.