Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 3 in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997

3. Categories of Certificates and Licences.

- On the result of an examination which may, from time to time be held by it or by and officer empowered by it in this behalf, the Central Government may grant (in accordance with the terms of the Convention) the following categories of the Certificates of proficiency or Licence to operate Global Maritime Distress and Safety System namely:-
(i)First Class Radio Electronic Certificate of Proficiency and Licence
(ii)Second Class Radio Electronic Certificate of Proficiency and Licence
(iii)General Operator's Certificate of Proficiency and Licence.
(iv)Restricted Operator's Certificate of Proficiency and Licence.