(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 [* * *] [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).
