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Union of India - Section

Section 107 in The Aircraft Rules, 1937

107. Maintenance of validity of ratings and endorsements.

(1)The holder of an Air Traffic Controller's Licence shall not exercise the privilege of the licence and the rating endorsed on the licence unless he meets the competency and recency requirements and the rating is valid for-
(a)the air traffic services unit or place at which he so acts;
(b)the sector on which or the operational position at which he so acts; and
(c)the surveillance equipment, if any, with which he so acts.
(2)Even when a person ceases to act as an air traffic controller at a particular unit, he may keep his rating current by complying with the recency requirement specified in Schedule III.