(2)The Director General may, exempt a person who is a qualified Air Traffic Controller from [the naval, military or air forces of the Union or other armed forces of the Union constituted by any law for the time being in force] [Substituted 'Indian Air force or Indian Navy' by Notification No. G.S.R. 192(E), dated 12.3.2021 (w.e.f. 23.3.1937).] and who produces satisfactory evidence to show that he possesses the necessary experience, competency and standard of physical fitness as required under these rules from all or any of the examinations and medical or other technical examinations.
