[Cites 0, Cited by 0]
[Section 29D]
[Entire Act]
Union of India - Subsection
Section 29D(2) in The Aircraft Rules, 1937
| 29D. Safety Management Systems.- (1) Every organization engaged in the operation of aircraft and aerodromes, provision of air traffic services, training of personnel, maintenance, design and manufacture of aeronautical products shall, -(a) establish and maintain Safety Management Systems; and(b) prepare a Safety Management Systems Manual in such form and manner as may be specified by the Director-General and submit the same to the Director-General for approval.(2) The Director-General or any other officer authorised by him in this behalf by general or special order in writing, may, at any reasonable time, inspect the Safety Management Systems and the concerned organization shall co-operate with the Director-General or the person so authorised to carry out the inspection.Explanation.- For the purposes of this rule, -(a) "Safety Management Systems" means a systematic approach to managing safety, including the necessary organizational structure, accountabilities, policies and procedures;(b) "Safety Management Systems Manual" means a document containing the information relating to the Safety Management Systems.][Inserted by Notification No. G.S.R. 59(E) dated 31.1.2011 (w.e.f. 31.1.2011). ] |