(5)[ The Director-General may declare any flying test or examination conducted by an examiner or a Board, null and void, if in the opinion of the Director-General, the test or examination has not been carried out to his satisfaction, and require the test or the examination to be carried out again by another Examiner or Board and the Director-General may also take such action against the Examiner as he may deem fit under rule 19.] [Substituted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]
