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Union of India - Section

Section 39C in The Aircraft Rules, 1937

39C. [ Period of validity of medical fitness Assessment and Licences. [Substituted by Notification No. G.S.R. 11 (E) dated 10.1.2011 (w.e.f. 23.3.1937)]

(1)The period of validity of medical fitness assessment and licence in respect of various categories shall be as specified in the following table, namely:-
  Category oflicence Validityof medical fitness assessment Validityof licence
  (1) (2) (3)
(i) Airline TransportPilot's Licence (aeroplanes of helicopters) Twelve months [Fiveyears] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)]
(ii) CommercialPilot's Licence (aeroplanes or helicopter), Flight Navigator'sLicence and Flight Radio Telephone Operator's Licence. Twelvemonths Fiveyears
(iii) [ [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] StudentPilot's Licence (aeroplanes or helicopters or microlight aircraftor gliders or balloons), Student Flight Navigator's Licenceand Student Flight Engineer'sLicence Twenty-fourmonths Fiveyears
(iv) PrivatePilot's Licence (aeroplanes or helicopters), Pilot's Licence (microlight aircraftor light sport aircraft or gliders or balloons), Flight Radio TelephoneOperator's Licence (Restricted) and Flight Engineer'sLicence Twenty-fourmonths Tenyears]
(2)The period of validity of the initial medical fitness assessment shall commence from the date of the medical examination.
(3)In case of renewal, the period of validity of medical fitness assessment shall commence from the date following the date of expiry of the previous medical fitness assessment, subject to the condition that the medical examination for renewal has been conducted within a period of not more than one month preceding the date of expiry of the previous validity.
(4)In cases other than those referred to in sub-rule (3), the validity of the renewal of the medical fitness assessment shall commence from the date of the medical examination.
(5)The period of validity of medical fitness assessment in respect of the licences specified against items (i) and (ii) of the table under sub-rule (1) shall be reduced to half after the holder of the licence has attained the age of sixty years.
(6)The period of validity of a licence shall commence from the date of issue of the licence.
(7)In case of renewal, the period of validity of the licence shall commence from the date following the date of expiry of the previous validity of the licence, subject to the condition that the application for renewal has been submitted within a period of not more than one month preceding the date of expiry of the previous validity.
(8)In cases other than those referred to in sub-rule (7), the validity of renewal of the licence shall commence from the date of renewal of the licence.]