Section 11(2) in The Bharatiya Vayuyan Adhiniyam, 2024
(2)Notwithstanding anything contained in the Telecommunications Act, 2023 (44 of 2023), but subject to the provisions of section 34, the Central Government may, by notification in the Official Gazette, make such rules as may appear to it to be necessary or expedient for the issuance of Radio Telephone Operator (Restricted) Certificate and Licence to persons engaged in the operation and maintenance of aircraft, in accordance with the applicable provisions of the International Telecommunication Convention as amended from time to time.
