Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

DGCA signs MoU with European Union Aviation Safety Agency for unmanned aircraft systems & Innovative air mobility- (Press Information Bureau) (05 Jul 2023)

MANU/PIBU/1989/2023

Commercial

The Directorate General of Civil Aviation (DGCA) India has signed a Memorandum of Understanding (MoU) with the European Union Aviation Safety Agency (EASA) for cooperation in Unmanned Aircraft Systems and Innovative Air Mobility. This MoU will focus on collaboration on unmanned aircraft and innovative air mobility between the two civil aviation authorities.

This collaboration would include cooperation between DGCA and EASA in the areas of development of certification standards and environmental standards and related requirements for the certification and use of unmanned aircraft systems and innovative air mobility operations which includes licensing of personnel, training, air traffic management and infrastructure, including Unmanned Aircraft System Traffic Management (UTM) standards and services.

The MoU will also ensure regular information sharing between the two authorities on the technological developments and research in this area and also their respective strategies for outreach to relevant stakeholders. Further, the MoU will result in collaboration in conducting conferences, workshops, training programmers by DGCA and EASA in this area.

The signing of this MoU is expected to result in harmonized standards and accelerated growth of Indian unmanned aviation sector.

During EU-India Aviation Summit held in New Delhi on 20th April 2023, DGCA had signed a letter of intent (LoI) on Unmanned Aircraft Systems and Innovative Air Mobility with the European Union Aviation Safety Agency (EASA).

Tags : MOU   AIR MOBILITY   SIGNING OF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved