(3)[ Notwithstanding anything contained in sub-rule (1), [the Director-General or any other organisation specifically authorised by the Director-General for this purpose may authorise] [Substituted by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).] -(i)the holder of an Air Traffic Controller's Licence to perform duty in a newly established air traffic service unit without endorsement of that unit on his licence provided he has completed simulation training for the said unit and has been assessed as fit for such duties by an assessment board duly approved by the Director-General or by any other organisation specifically authorised by the Director-General for this purpose.Explanation. - For the purpose of this clause, "simulation training" includes an automated or computer generated air traffic environment or a simple instructor-driven interactive role play;(ii)deployment of an air traffic controller to perform air traffic control duties temporarily at an airport without endorsement of that airport on his licence, provided he holds similar ratings for another airport with higher air traffic density and is assessed as fit for such duties by an air traffic controller holding the rating for the airport of temporary duty.]
