(1)No person shall perform duty as an air traffic controller in an air traffic services unit unless his licence contains the ratings for the said purpose:Provided that the holder of a Student Air Traffic Controller's Licence or' an Air Traffic Controller's Licence may perform duty in a particular air traffic services unit without the relevant rating. for the purpose of qualifying for endorsement of such rating in his licence, under the direct supervision of a person holding the rating for that particular air traffic services unit ,and authorised by the Director General to act as an instructor.(2)A licence may contain ratings for one or more air traffic services units.(3)Notwithstanding any thing contained in sub-rule (1). the Director-General may authorise 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.
