(3)Flight Navigator.-Every public transport aircraft engaged on a flight without landing over a great circle distance of more than six hundred NMs and not equipped with the navigational equipment capable of providing instant and continuous ground position of the aircraft with adequate stand-by arrangements, shall carry on board a Flight Navigator licensed in accordance with Schedule II, if the total distance between any two consecutive radio navigational fixing aids located within thirty NMs of the route of the proposed. flight and capable of being used by the aircraft is more than six hundred NMs:Provided that the Director-General may require a Flight Navigator to be carried on board an aircraft on any flight.]