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Union of India - Section

Section 38 in Aircraft Rules, 1937

38. [ Licensing authority. [Substituted by G.S.R. 1238, dated 8.9.1962.]

- [(1)] The authority by which the licenses and ratings specified below may be granted, renewed or varied shall be the Central Government, which may withhold the grant or renewal of a license or a rating, if for any reason it considers it desirable to do so--
(a)[ Student Pilot's License (for aeroplanes, [helicopters, gyroplanes] [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).], gliders, balloons and microlight aircraft and light sport aircraft);]
(b)[ Private Pilot's License (for aeroplanes and helicopters),] [Substituted by G.S.R. 637(E), dated 4.10.1993.]
(c)Commercial Pilot's License (for aeroplanes and helicopters),
[* * *] [Clause (d) omitted by G.S.R. 870(E), dated 22.12.2008 (w.e.f. 22.12.2008).][[(d)] [Substituted by G.S.R. 637(E), dated 4.10.1993.] Airline Transport Pilot's License (for aeroplanes and helicopters), ][[(e)] [Substituted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001).] Instrument Rating (for aeroplanes and helicopters)],[[(f)] [Substituted by G.S.R. 637(E), dated 4.10.1993.] Assistant Flight Instructor's Rating (for aeroplanes and helicopters),]
(g)[] [Renumbered by G.S.R. 870(E), dated 22.12.2008 (w.e.f. 22.12.2008).] Flight Instructor's Rating (for [aeroplanes and helicopters] [Substituted by G.S.R. 870(E), dated 22.12.2008 (w.e.f. 22.12.2008.]),
(h)[ Pilot's License (for gliders, balloons and [microlight aircraft, light sport aircraft and gyroplane]) [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).],]
[[(i)] [Substituted by G.S.R. 485(E), dated 28.6.2001(w.e.f. 22.12.2008.] Student Flight Navigator's License,]
(j)[] [Renumbered by G.S.R. 870(E), dated 22.12.2008 (w.e.f. 22.12.2008).] Flight Navigator's License,
(k)[] [Renumbered by G.S.R. 870(E), dated 22.12.2008 (w.e.f. 22.12.2008).] Student Flight Engineer's License,
(l)[] [Renumbered by G.S.R. 870(E), dated 22.12.2008 (w.e.f. 22.12.2008).] Flight Engineer's License,
(m)[] [Renumbered by G.S.R. 870(E), dated 22.12.2008 (w.e.f. 22.12.2008).] Flight Radio Telephone Operator's License,
[[(n)] [Substituted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001).] Flight Radio Telephone Operator's License (Restricted),][* * *] [Clauses (p) and (q) omitted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001).][* * *] [Clauses (p) and (q) omitted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001).][* * *] [Omitted '(2) The Senior Commercial Pilot's License (for aeroplanes) specified under clause (d) and the Flight Instructor's Rating (for gliders and for balloons) specified under clause (h) of sub-rule (1) shall cease to be granted with effect from a date to be notified by the Central Government.' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]