133B. [ Approved organizations. [Substituted by G.S.R. 1202, dated 23.7.1976.]
(1)(a)In this part "organization" refers to an organization or a person engaged in one or more of the following activities, namely:--(i)design and manufacture of aircraft, aircraft components and items of equipments including materials, forging, castings, standard parts;(ii)maintenance, overhaul, modification repair, inspection, treatment, processing of aircraft components and items of equipment;(iii)manufacture, storage, distribution and supply of aircraft fuel, lubricants, special products;[* * *](v)[ training organizations for all aviation subjects except those covered under rules 41B and 114;] [Substituted by Notification No. G.S.R. 909(E), dated 27.11.2015 (w.e.f. 23.3.1937).](vi)training schools.(b)In this part "manual" means Quality Control Manual, Design Manual, [Training Manual and Maintenance Training Organisation Exposition] [Substituted for 'Training Manual' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).] [* * *] [The words " Stores Manual" omitted by G.S.R, 813(E), dated 21.11.2008 (w.e.f. 21.11.2008).] required to be provided by an organization under sub-rule (4).(2)An organization shall have adequate facilities including qualified and trained staff and necessary equipment for tests and inspection aids.(3)[ Where considered necessary, an organisation or a person engaged in one or more of the activities listed under clause (a) of sub-rule (1) shall operate under a system of approval as specified by the Director-General. The request for such approval shall be made to the Director-General in such form and manner as may be specified and on receipt of request, the Director-General may grant the approval on being satisfied that the applicant has complied with specific requirements. The approval shall be subject to such terms and conditions as may be specified.] [Substituted by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).][(3-A) The approval granted under sub-rule (3), unless suspended or cancelled, shall remain valid for a period not exceeding [five year] [Inserted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006).] and on being satisfied, the Director-General may renew the approval for a further period of [five year] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)].][Provided that an approval granted under sub-rule (3) for the maintenance of aircraft engaged in scheduled air transport service other than scheduled commuter air transport service, unless suspended or cancelled, shall remain valid for a period not exceeding ten years on complying the requirements as specified by the Director General and on being satisfied, the Director General may renew the approval for a further period of ten years.] [Inserted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).](3B)[ An approved organization or a person may approach to the Director-General at any time for extension of the scope of his work and the Director-General, on being satisfied that the specified requirements have been complied with, may grant approval for extension of scope as requested, or to a specific level, as deemed fit. The approval of the extension of scope, if any, granted under this sub-rule, shall be valid only up to the date of validity of the original approval.] [Inserted by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).](4)(a)An approved organization shall provide, for the use and guidance of its personnel, manuals which shall contain details of information concerning policies, procedures, practices and quality control methods relating to activities of that organization and as may be specified by the Director-General.(b)A complete copy of the manual or such portions of the manual as the Director-General may direct shall be submitted to the appropriate regional office of the [Directorate General of Civil Aviation] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)] Department for approval.(c)An approved organization shall revise its manuals from time to time whenever necessary as a result of changes in its operations, aircraft equipment or practice or experience with the existing aircraft equipment or practices. Any revision of practices and procedures which affect the airworthiness or safety of the aircraft equipment shall be subject to the prior approval of the Director-General.(5)Copies of the manual and amendments thereto shall be furnished by the approved organization to such of its personnel as considered necessary, to the Director-General and to such other person associated with the work of the organization, as the Director-General may specify.(6)Members of the organization shall comply with all the instructions relating to their duties as contained in the manual(s).(7)An organization shall ensure that provision is made for imparting necessary instructions to its personnel who are authorised to certify for proper discharge of their duties and responsibilities.(8)An organization shall maintain complete record of its activities and such other records as may be required by the Director-General. The records, reports, logs, drawings, shall be made available to the Director-General for inspection and check and at such times as he directs. The records shall be kept for such period as may be specified by the Director-General.(9)An organization shall comply with such requirements as may be specified in the publication titled ["Civil Aviation Requirements"] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)].(10)[ Without prejudice to the provisions of any rule, the Director-General may, after giving a show cause notice to an organization or a person and after making such enquiry as he may deem fit, cancel, suspend or endorse any authorisation or approval or issue a warning or an admonition to the organization or the person, where he is satisfied that--(a)the conditions stipulated by the Director-General under this rule or under the civil airworthiness requirements are not being complied with;(b)the organization or the person has performed work or granted a certificate in respect of work which has not been performed in a careful or competent manner or has performed work beyond the scope of it or his approval or failed to make proper entries and certification thereof or for any other reason considered by the Director-General as sufficient to cancel, suspend or endorse an authorisation or approval granted under this rule, or to issue a warning or an admonition.] ]
