Report No. 50
13. The Merchant Shipping Act, 1958
Section 79(1).-The Central Government or a person duly authorised by it in this behalf shall appoint persons for the purposes of examining the qualifications of persons desirous of obtaining certificates of competency under section 78 which provides for various grades of certificates of competency.
Section 79(2).-The Central Government or the authorised person shall grant to every applicant who is duly reported by the examiners to have passed the examination satisfactorily and to have given satisfactory evidence of his sobriety, experience and ability and general good conduct of board ship, such certificate of competency as the case requires:
Provided that where the Central Government has reason to believe that the report has been unduly made, it can require a re-examination of the applicant or a further inquiry into his testimonial and character.
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