(5)An applicant for the grant of Aircraft Maintenance Engineer's Licence shall satisfy the following requirements, namely:-(a)he shall not be less than 18 years of age;(b)he shall have passed 10+2 examination with Physics, Chemistry and Mathematics from a recognised Board or University or its equivalent;(c)he shall have passed a written examination as specified by the Director-General:Provided that the Director-General may, subject to such conditions as he may deem fit to impose, exempt any applicant from the written examination if the applicant holds .3 licence granted by a Contracting State to act in the capacity of an Aircraft Maintenance Engineer; and(d)he shall have the following minimum practical experience, namely:-(i)[ for Category A, Sub-categories B1.2, B1.4 and Category B3 - three years of practical aircraft maintenance experience on operating aircraft; and [Substituted by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).](ii)for Sub-categories B1.1 and B1.3 and Category B2 - five years of practical aircraft maintenance experience on operating aircraft:]Provided that the experience requirement specified at (i) and (ii) above shall be reduced by one year in case of an applicant who has satisfactorily completed training in any training organization approved under rule 133B or who has acquired a [Degree in Aircraft Maintenance or Degree in Engineering] [Substituted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).] from a recognised University:[Provided further that the experience requirement specified at (i) and (ii) above shall be reduced by two years and three years, respectively in case of an applicant who has successfully completed training in an approved maintenance organisation as a part of the syllabi of the course he has passed from a training organisation approved under rule 133B for imparting basic aircraft maintenance training:Explanation. - For the purpose of this proviso, the "Approved Maintenance Organisation" means an aircraft maintenance organisation approved under rule 133B:] [Inserted by Notification No. G.S.R. 1066(E), dated 25.10.2018 (w.e.f. 23.3.1937).][Provided also] [Substituted 'Provided further' by Notification No. G.S.R. 1066(E), dated 25.10.2018 (w.e.f. 23.3.1937).] that twelve years of practical aircraft maintenance experience acquired outside a civil aircraft maintenance environment in the relevant category supplemented by at least one year of recent experience in civil aircraft maintenance environment,shall be treated as equivalent to the requirements laid down in (i) and (ii) above;(iii)for Category C with respect to large aircraft -(A)three years of maintenance experience exercising privileges of Categories B1.1, B1.3 or B2 on large aircraft or as support staff in a base maintenance in an organization approved under rule 133B or a combination thereof; or(B)five years of maintenance experience exercising the privileges of Categories B1.2 or B1.4 on large aircraft or as support staff in base maintenance in an organization approved under rule 133B, or a combination thereof;(iv)for Category C with respect to aircraft other than large aircraft - three years of maintenance experience of exercising privileges of category B1 or B2 or support staff in an organization approved under rule 133B, or a combination thereof;(e)[ he shall demonstrate his skill to exercise the privileges of the licence for which an application has been made, in the manner specified by the Director-General.] [Substituted by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).]Explanation - For the purposes of this sub-rule,-(i)"large aircraft" means any aeroplane with a maximum mass of more than 5700 kilograms or any multi-engined helicopter; and(ii)"support staff" means those licensed engineers or approval holders who are not authorised to issue certificate of release to service, but perform maintenance in the base maintenance environment.
