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Aircraft (Investigation of Accidents and Incidents) Amendment Rules, 2015 - (27 Sep 2015)

MANU/CAVN/0006/2015

Miscellaneous

The Ministry of Civil Aviation has notified Rules to amend the Aircraft (Investigation of Accidents and Incidents) Rules, 2012, pertaining to investigation of accidents and attribution of blame. Some notable changes are the inclusion of ‘contributory factors’, which play a role in the in the incident occurring; however, identification of such factors does not imply an assignment of fault or legal liability. The Rules, 2015 also mandate the creation and maintenance of an accident and serious incident database to be maintained by the Aircraft Accident Investigation Bureau.

Relevant : Aircraft (Investigation of Accidents and Incidents) Rules 2012 MANU/CAVN/0026/2012

Tags : AIRCRAFT   INVESTIGATION   DATABASE   ACCIDENT   2015  

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