(3)[(a) The Director-General, or any organisation under the control of the Government duly authorised by the Director-General,may appoint examiners for conducting examinations and assessment required under Schedule III and may also appoint a Board to conduct examinations and assessment, wherever necessary.] [Substituted by Notification No. G.S.R. 579(E), dated 9.8.2019 (w.e.f. 23.3.1937).](b)The examiners shall be selected on the basis of criteria specified for the purpose by the Director-General and the examination and assessment reports shall be submitted to the licensing authority in respect of any examination and assessment conducted for issue or renewal of a licence or endorsement of a rating on a licence.
