Section 11 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
11. Appellate Committee.
(1)There shall be an Appellate Committee consisting of the following, namely:-(a)Joint Secretary (Airports), Ministry of Civil Aviation, Government of India - Chairperson;(b)Joint Director General of Civil Aviation (Aerodrome), Directorate General of Civil Aviation - Member;(c)Member (Air Navigation Services), Airports Authority of India - Member; and(d)One technical expert having knowledge in the field of communication or air traffic management - Member.(2)If any person or Local, Municipal or Town Planning and Development authorities or any airport operator is aggrieved with the decision of the Designated officer, such person or entity may appeal to the Appellate Committee for redressal of his/their grievances with respect to the height permissible under these rules.(3)The cases for reference to the Appellate Committee specified in sub-rule (2) shall be received and processed by the corporate office at the headquarters of the Airports Authority in New Delhi.
