61A. [ Validation of licenses of foreign aircraft maintenance engineers. [Inserted by G.S.R. 399, dated 28.7.2001. ]
- When a license to an aircraft maintenance engineer has been granted by the duly competent authority in any contracting State and is for the time being in force, the Central Government may, subject to such conditions and limitations and for such period as it thinks fit, confer on such license the same validity for the purpose of manufacturing/ certifying aircrafts registered in India as if it had been granted under these rules and a license so validated shall be subject to provisions of [rule 19 and sub-rule (14) of rule 61].][Note. - For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Inserted by G.S.R. 150(E), dated 4.3.2009 (w.e.f. 4.3.2009). ]
