50A. [ Conditions necessary for the [certificate of airworthiness or special certificate of airworthiness] [Inserted by G.S.R. 1202, dated 23.7.1976. ] and inspection, overhaul of aircraft.
(1)The Director-General may specify conditions and standards in respect of [certificate of airworthiness or special certificate of airworthiness] [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] of a particular type or class of aircraft to ensure safety of the aircraft and of persons on board the aircraft, having regard to the limitations of the aircraft.(2)If, at any time, the Director-General considers that any modification, repair, replacement, inspection or overhaul of any aircraft or type of aircraft or of any aircraft component or item of equipment of that aircraft or type of aircraft is necessary in the interest of safety, he may require the modification, repair, replacement inspection or overhaul to be carried out as a condition of the [certificate of airworthiness or special certificate of airworthiness] [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] remaining in force.]
