Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 29D in The Aircraft Rules, 1937

29D. [ Safety Management Systems. [Substituted by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).]

(1)Every organization which -
(i)is holding a Scheduled or Non-Scheduled Operator's Permit issued under rule 134 or 134A, as the case may be; or
(ii)is conducting operations of large or turbojet aeroplanes for general aviation; or
(iii)is engaged in the operation of an aerodrome licensed under rule 78; or
(iv)is engaged in the type design of aircraft; or
(v)is engaged in manufacture of aircraft; or
(vi)is a maintenance organization approved under rule 133B; or
(vii)is a training organization approved under rule 41B; or
(viii)is an air traffic service provider,
shall establish and maintain a Safety Management System and prepare a Safety Management System Manual in such form and manner as may be specified by the Director-General and submit the same to the Director-General for acceptance.
(2)The Director-General or any other officer authorized by him may, at any reasonable time carryout oversight of the Safety Management System and the concerned organization shall cooperate with the Director-General or the person so authorized to carry out the oversight.Explanation: - for the purpose of this rule, -
(a)"Safety Management System" means the system as accepted by the Director-General under sub-rule (1);
(b)"Safety Management System Manual" means the document as accepted by the Director-General under sub-rule (1);
(c)"large aeroplane" means an aeroplane with all-up weight exceeding 5700 kilograms.]
29D. Safety Management Systems.- (1) Every organization engaged in the operation of aircraft and aerodromes, provision of air traffic services, training of personnel, maintenance, design and manufacture of aeronautical products shall, -(a) establish and maintain Safety Management Systems; and(b) prepare a Safety Management Systems Manual in such form and manner as may be specified by the Director-General and submit the same to the Director-General for approval.(2) The Director-General or any other officer authorised by him in this behalf by general or special order in writing, may, at any reasonable time, inspect the Safety Management Systems and the concerned organization shall co-operate with the Director-General or the person so authorised to carry out the inspection.Explanation.- For the purposes of this rule, -(a) "Safety Management Systems" means a systematic approach to managing safety, including the necessary organizational structure, accountabilities, policies and procedures;(b) "Safety Management Systems Manual" means a document containing the information relating to the Safety Management Systems.][Inserted by Notification No. G.S.R. 59(E) dated 31.1.2011 (w.e.f. 31.1.2011). ]
[PART IV] [Substituted by G.S.R. 1567, dated 16.11.1962. ] Registration And Marking Of Aircraft