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Union of India - Section

Section 97 in Aircraft Rules, 1937

97. Requirement of rating and unit endorsement.

(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, or by any other organisation specifically authorised by the Director- General, to act as an instructor] [Substituted 'authorised by the Director General to act as an instructor' by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).].
(2)A licence may contain ratings for one or more air traffic services units.
(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.]