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Aircraft (Ninth Amendment) Rules, 2017- (Ministry of Civil Aviation) (20 Sep 2017)

MANU/CAVN/0055/2017

Civil

G.S.R.1171(E).--Whereas the draft of certain rules further to amend the Aircraft Rules, 1937, was published, as required by section 14 of the Aircraft Act, 1934 (XXII of 1934), vide notification of the Government of India in the Ministry of Civil Aviation, published in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i), vide number G.S.R. 986(E), dated the 28th July, 2017, for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date on which copies of the Gazette of India in which the said notification was published, were made available to public;

And whereas copies of the Gazette in which the said notification was published were made available to the public on the 2nd August, 2017;

And whereas objections or suggestions received in respect of the draft rules within the period specified have been taken into consideration;

Now, therefore, in exercise of the powers conferred by section 5 of the said Aircraft Act, the Central Government hereby makes the following rules further to amend the Aircraft Rules, 1937, namely: -

1. (1) These rules may be called the Aircraft (Ninth Amendment) Rules, 2017.

(2) They shall come into force on the date of their final publication in the Official Gazette.

2. In Schedule II to the Aircraft Rules, 1937,-

(a) in Section R, in paragraph 6, in clause (b), the following proviso shall be inserted, namely: -

"Provided that this privilege shall be subject to any directions that may be issued by the Director-General in this behalf to Flying Training Organisations.";

(b) in Section Z, in paragraph 1, for clause (e), the following clause shall be substituted, namely: -

"(e) Experience.- He shall be the holder of a Student Pilot's Licence (Aeroplanes, Helicopters, Gliders, Microlights, Light Sport Aircraft or Balloons) or a Private Pilot's Licence (Aeroplanes or Helicopters) or a Pilot's Licence (Microlight, Light Sport Aircraft, Gliders or Balloons).".

Tags : AIRCRAFT   RULES   AMENDMENT  

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