Section 5(1) in The Bharatiya Vayuyan Adhiniyam, 2024
(1)The Bureau of Civil Aviation Security constituted under the Aircraft Act, 1934 (22 of 1934) shall be deemed to have been constituted under this Act, which shall be headed by an officer designated as the Director General of Bureau of Civil Aviation Security appointed in this behalf by the Central Government by notification in the Official Gazette.
