Section 12A(2) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(2)Training shall be provided in the requirements commensurate with the responsibilities of the personnel being trained and such training shall include, -(a)general familiarisation training aimed at providing familiarity with the general provisions(b)function-specific covering the hazards presented by dangerous goods, safe handling and emergency response procedure.(c)safety training covering the hazards presented by dangerous goods, safe handling and emergency response procedure.
