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[Cites 0, Cited by 0] [Section 61(5)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(5)(d) in Aircraft Rules, 1937

(d)he shall have the following minimum practical experience, namely:-
(i)[ for Category A, Sub-categories B1.2, B1.4 and Category B3: [Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
(A)three years of practical aircraft maintenance experience on operating aircraft; or
(B)two years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognised University; or
(C)one year of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B.
(ii)for Sub-categories B1.1 and B1.3 and Category B2:
(A)five years of practical aircraft maintenance experience on operating aircraft; or
(B)three years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognised University; or
(C)two year of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B.
(iia)for Category B2L:
(A)three years of practical maintenance experience in operating aircraft, covering the corresponding system rating, if the applicant has no previous relevant technical training; or
(B)two years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognised University; or
(C)one year of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B.
(iib)for Category L:
(A)two years of practical experience in operating aircraft covering a representative cross section of maintenance activities in the corresponding sub category; or
(B)one years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognized University or successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B: