(3)Notwithstanding anything contained in sub-rules (1) and (2), -(i)in case of an order passed by the Director-General, the appeal shall lie to the Secretary to the Government of India in the Ministry dealing with the Civil Aviation matters and no further appeal shall lie against such order of the said Secretary.(ii)no further appeal shall lie against the order imposing penalty, passed by the appellate officer, under the provisions of section 10A of the Aircraft Act, 1934 and rule 162 of these rules.(iii)an order issued under section 5A of the Aircraft Act, 1934 shall not be appealable under this rule.]
