Section 39C(1) in The Aircraft Rules, 1937

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Union of India - Subsection

Section 39C(1) in The Aircraft Rules, 1937

(1)The period of validity of medical fitness assessment and licence in respect of various categories shall be as specified in the following table, namely:-

	Category oflicence	Validityof medical fitness assessment	Validityof licence
	(1)	(2)	(3)
(i)	Airline TransportPilot's Licence (aeroplanes of helicopters)	Twelve months	[Fiveyears] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)]
(ii)	CommercialPilot's Licence (aeroplanes or helicopter), Flight Navigator'sLicence and Flight Radio Telephone Operator's Licence.	Twelvemonths	Fiveyears
(iii) [ [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]	StudentPilot's Licence (aeroplanes or helicopters or microlight aircraftor gliders or balloons), Student Flight Navigator's Licenceand Student Flight Engineer'sLicence	Twenty-fourmonths	Fiveyears
(iv)	PrivatePilot's Licence (aeroplanes or helicopters), Pilot's Licence (microlight aircraftor light sport aircraft or gliders or balloons), Flight Radio TelephoneOperator's Licence (Restricted) and Flight Engineer'sLicence	Twenty-fourmonths	Tenyears]