47A. [ Minimum educational qualification for holding a license. [Inserted by G.S.R. 452(E) dated 11.6.1993.]
- No person shall be granted a license unless he possesses the educational qualification as laid down in Schedule II:Provided that candidates already enrolled for flying training on or before the 6th January, 1992 with any flying club or institute or with the Indira Gandhi Rashtriya Uran Akademi shall be exempted from application of this rule.]
