(1)An organisation may apply along with prescribed fee to the Director-General for a Qualification Certificate of Flight Simulation Training Device or for the validation of a Qualification Certificate issued by the Civil Aviation Authority of a Contracting State in respect of a Flight Simulation Training Device.Explanation. - For the purpose of this sub-rule (1), the organisation means:(a)an Operator;(b)a Training Organisation approved under these rules; or(c)a Training Organisation approved by civil aviation authority of a contracting state for operating and maintaining Flight Simulation Training Device.
