(1)Any person applying for a license to be an accredited trainer shall be required to clear the eligibility test and undergo training before being granted a license under this rule:Provided that the policy guidelines containing syllabus and conduct of examination for accredited trainers may be specified by the Central Government by passing a general or special order in this regard.(2)Any person applying for grant of a license to be a master accredited trainer shall be required to possess the technical knowledge and expertise in handling various types of small arms and submit the documentary evidence to the satisfaction of the licensing authority in this regard:Provided that the policy guidelines for grant of licenses to master accredited trainers may be specified by the Central Government by passing a general or special order in this regard:Provided further that master accredited trainers shall be entitled to impart training to the accredited trainers referred to in sub-rule (1).(3)Master accredited trainers and accredited trainers, having been granted a license under this rule shall be eligible to ?(i)impart training as specified in rule 10 to the applicants and licensees under these rules; and(ii)issue training certificates to different types of trainees on the successful completion of the stipulated training programme.(4)The norms for making available the shooting ranges for imparting training to accredited trainers may be specified by the Central Government by passing a general or special order in this regard.(5)The shooting ranges as referred to in sub-rule (4) shall include the Government shooting ranges owned or operated by Defense Forces, Central Armed Police Forces, State police departments; and the private shooting ranges owned and operated by shooting clubs or associations having been granted a license in Form V of these rules.Explanation. - For the purposes of this rule, master accredited trainers refer to small arm experts having worked in Defense Forces, Central Armed Police Forces, State Police Forces; and international medalists and renowned shooters as defined under the Explanation to rule 40.
