(10)Upon being satisfied that the applicant has sufficient knowledge, experience, training, competency and skill and has passed such examinations as specified by the Director-General, the Central Government may grant a Certificate of Competency to an applicant employed in a firm approved by Director-General to perform specialised processes which may affect the airworthiness of an aircraft.' by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).]]
