Section 60(2)(b) in Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2)(b) in Aircraft Rules, 1937

(b)The Director-General shall notify the maintenance requirements and approve the maintenance system keeping in view-

(i)the continued airworthiness of the aircraft and the maintenance facilities required;

(ii)the period in terms of flight time, calendar time or any other basis, which may elapse with safety between inspections, tests, or overhauls or any other maintenance work;

(iii)the content and period of preservation of the records kept in respect of maintenance.]

(iv)type of operation in which the aircraft is engaged;

(v)any conditions like dust, salt-air climatic conditions or other factors and the routes flown or basis used which may have an effect upon airworthiness; and

(vi)any other relevant considerations.

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Union of India - Subsection

Section 60(2)(b) in Aircraft Rules, 1937