4. [ Power of Central Government to make rules to implement the Convention of 1944.-
[Subject to the provisions of section 14, the Central Government] may, by notification in the Official Gazette, make such rules as appear to it to be necessary for carrying out the Convention relating to International Civil Aviation signed at Chicago on the 7th day of December, 1944 (including any Annex thereto relating to international standards and recommended practices) as amended from time to time.][4A. Directorate General of Civil Aviation.-(1)The Central Government may constitute a body to be known as the Directorate General of CivilAviation, which shall be headed by an officer designated as the Director General of CivilAviation to be appointed in this behalf by the Central Government by notification in the Official Gazette.(2)The Directorate General of CivilAviation shall be responsible for carrying out the safety oversight and regulatory functions in respect of matters specified in this Act or the rules made thereunder.(3)The administration of the Directorate General of CivilAviation shall vest in the Director General of CivilAviation.(4)The Central Government may, by an order published in the Official Gazette, direct that any power exercisable by the Director General of CivilAviation may also be exercisable by any other officer or authority specially empowered in this behalf by the Central Government.]
