(52)"State aircraft" includes military aircraft and aircraft exclusively employed in the service of the Government such as posts, customs, police;[(52-A) "Student pilot-in-Command" means a trainee pilot, acting as Pilot-in-Command under observation of a flight instructor, who shall not manipulate the flight controls of an aircraft or influence the flight during flight time except when the safety of the aircraft is jeopardised.Note.-In the event the instructor manipulates the flight controls during the flight, the flight shall be deemed to be a dual instructional flight.] [Inserted by G.S.R. 165(E), dated 12.3.2009 (w.e.f. 12.3.2009). ]
