(1)The Central Government may constitute a body to be known as the Aircraft Accidents Investigation Bureau, which shall be headed by an of ficer designated as the Director General of Aircraft Accidents Investigation Bureau to be appointed in this behalf by the Central Government by notification in the Official Gazette.(2)The Aircraft Accidents Investigation Bureau shall be responsible for carrying out the functions in respect of matters relating to investigation of aircraft accidents or incidents specified in this Act or the rules made thereunder.(3)The administration of theAircraft Accidents Investigation Bureau shall vest in the Director General ofAircraft Accidents Investigation Bureau.(4)The Central Government may, by an order published in the Official Gazette, direct that any power exercisable by the Director General of Aircraft AccidentsInvestigation Bureau may also be exercisable by any other officer or authority specially empowered in this behalf by the Central Government.
