(2)[Flight Instructor or Assistant Flight Instructor [Substituted by G.S.R. 637(E), dated 4.10.1993. ].-(a) Every aircraft which is being used for the purpose of giving dual instructions in piloting shall carry a person holding an appropriate professional pilot's license, that is, a Commercial, Senior Commercial or Airline Transport Pilot's License or Pilot's License (Microlight, Gliders and Balloons) as the case may be, which has an appropriate Flight Instructor's or Assistant Flight Instructor's rating in accordance with Schedule II, or an authorisation issued in writing by the Director-General.(b)No person other than a person having a Flight Instructor's or Assistant Flight Instructor's rating shall impart instructions in piloting in aircraft, unless he has been specifically authorised in writing by the Director-General to impart such instructions.
