Airports Authority of India (Ground Handling Services), Amendment, Regulations, 2019- (Airports Authority of India) (24 Sep 2019)

MANU/NMIC/0526/2019

Civil

In the exercise of the powers conferred by section 42 of the Airports authority of India Act, 1994 (55 of 1994), the Airports Authority of India with the previous approval of the Central Government hereby makes the following regulations to amend the Airports Authority of India (Ground Handling Services) Regulations, 2018 namely:-

1. Short title and commencement.--

(1) These regulations may be called the Airports Authority of India (Ground Handling Services), Amendment, Regulations, 2019.

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

2. In the Airports Authority of India (Ground Handling Services) Regulations, 2018, -

(i) in regulation 2, in clause (c), for the word "entity", the words "entity, with distinct and independent existence at the airport," shall be substituted;

(ii) in regulation 3, in sub-regulation (8), for the word "thirty-six", the word "eighty-four" shall be substituted.

Tags : AAI REGULATION AMENDMENT