(4)(a)An approved organization shall provide, for the use and guidance of its personnel, manuals which shall contain details of information concerning policies, procedures, practices and quality control methods relating to activities of that organization and as may be specified by the Director-General.(b)A complete copy of the manual or such portions of the manual as the Director-General may direct shall be submitted to the appropriate regional office of the [Directorate General of Civil Aviation] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)] Department for approval.(c)An approved organization shall revise its manuals from time to time whenever necessary as a result of changes in its operations, aircraft equipment or practice or experience with the existing aircraft equipment or practices. Any revision of practices and procedures which affect the airworthiness or safety of the aircraft equipment shall be subject to the prior approval of the Director-General.
