(5)An applicant for the grant of Aircraft Maintenance Engineer's Licence shall satisfy the following requirements, namely:-(a)he shall not be less than 18 years of age;(b)he shall have passed 10+2 examination with Physics, Chemistry and Mathematics from a recognised Board or University or its equivalent;(c)he shall have passed a written examination as specified by the Director-General:Provided that the Director-General may, subject to such conditions as he may deem fit to impose, exempt any applicant from the written examination if the applicant holds .3 licence granted by a Contracting State to act in the capacity of an Aircraft Maintenance Engineer; and(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:Provided that for the addition of a category or a sub-category or addition within a category or a sub-category or a system rating to an existing licence, the practical maintenance experience relevant to the category, sub-category or new system rating shall be as specified by the Director General:Provided also that twelve years of practical aircraft maintenance experience acquired outside a civil aircraft maintenance environment in the relevant category supplemented by at least one year of recent experience in civil aircraft maintenance environment, shall be treated as equivalent to the requirements laid down in (i) to (iib) above.] [Substituted for 'sub-rules (3), (4) and (4A)' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).](iii)for Category C with respect to large aircraft -(A)three years of maintenance experience exercising privileges of Categories B1.1, B1.3 or B2 on large aircraft or as support staff in a base maintenance in an organization approved under rule 133B or a combination thereof; or(B)five years of maintenance experience exercising the privileges of Categories B1.2 or B1.4 on large aircraft or as support staff in base maintenance in an organization approved under rule 133B, or a combination thereof;(iv)for Category C with respect to aircraft other than large aircraft - three years of maintenance experience of exercising privileges of category B1 or B2 or support staff in an organization approved under rule 133B, or a combination thereof;(e)[ he shall demonstrate his skill to exercise the privileges of the licence for which an application has been made, in the manner specified by the Director-General.] [Substituted by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).]Explanation - For the purposes of this sub-rule,-(i)"large aircraft" means any aeroplane with a maximum mass of more than 5700 kilograms or any multi-engined helicopter; and(ii)"support staff" means those licensed engineers or approval holders who are not authorised to issue certificate of release to service, but perform maintenance in the base maintenance environment.
