(2)Subject to sub-rules (5) and (6) of rule 95 and rules 105, 107 and 109, an Air Traffic Controller's License shall remain valid until the holder attains the age of sixty years:Provided that the validity of the licence shall lapse, if the holder has not held a valid rating for more than five years and the renewal of the license in such case shall be subject to the fulfilment of the requirements of rule 110 and Schedule III.] [Substituted by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).]
