54. [ Persons authorised to certify. [Substituted by G.S.R. 1202, dated 23.7.1976.]
- The certification required under Parts VI, XII-B and XIII-A of these rules shall be signed by appropriately licensed engineers or authorised persons qualified under the terms and conditions of the license, authorisation or approval, as the case may be, to carry out or inspect the manufacture, process, modification, repair, replacement, overhaul or maintenance, to which the certificate relates or by an approved person or persons authorised by organization; approved by the Director-General in this behalf, or when these have been carried out at a suitably equipped Indian Air Force Establishment, by its Officer-in-charge:Provided that in one or more classes of aircrafts, such of the work, if performed in accordance with approved procedures, practices and methods as may be specified by the Director-General, need not be supervised or certified by the approved organization, licensed engineers or authorised persons in this behalf.]
