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[Cites 0, Cited by 0] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(3) in The Aircraft Rules, 1937

(3)
(a)The FTO shall possess the requisite infrastructure, adequate facilities, qualified and trained manpower including instructors as may be specified by the Director-General and the simulator training in such organization shall be undertaken on simulator approved by the Director-General.
(b)The FTO shall have a 'Training and Procedure Manual' and a 'Quality Assurance Manual' with contents as may be specified by the Director-General and both the documents shall be submitted to the Director-General for approval.
(c)It shall be the duty of the FTO to provide a copy of the approved Training and Procedure Manual to its personnel for their use and guidance.