(1)Every aerodrome operator shall engage such number of personnel of Government Security agency as may be determined by the Commissioner for performing Security duties assigned to it under these rules.(2)The personnel engaged under sub-rule (1) shall be designated as Aviation Security Group and chief of such group shall be designated as Chief Aerodrome Security Officer.(3)The Aviation Security Group shall work under the general supervision and direction of the aerodrome in-charge.(4)The aerodrome operator shall provide such facility and support to the Aviation Security Group as may be approved by the Commissioner.(5)In emergent situations, the Commissioner may make necessary changes III the deployment of Aviation Security Group.
