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[Cites 0, Cited by 0] [Section 42A] [Entire Act]

Union of India - Subsection

Section 42A(3) in The Aircraft Rules, 1937

(3)Every Indian operator shall establish a scheme of flight and duty time limitations and minimum rest periods for its flight crew members as well as cabin crew members in accordance with the stipulations made by the Director-General under sub-rule (1) and submit the same to the Director-General for approval and after approval by the Director-General, such scheme shall form part of the Operations Manual of the concerned operator.Explanation. - For the purposes of this rule, 'Indian operator' means an operator having his principal place of business, or his permanent residence, in India.]
[42-A. Pilot not to fly for more than 125 hours during any period of 30 consecutive days. [Inserted by G.S.R. 1154, dated 23.4.1952. ]- No pilot of a flying machine, shall, in his capacity as such pilot, fly for more than 125 hours during any period of 30 consecutive days:Provided that without prejudice to the provisions of rule 160, the Director--General may, subject to such conditions and limitations as he may specify, by order in writing, exempt any such pilot from the provisions of this rule.Explanation.-For the purposes of this rule, the flying time of a pilot either as solo pilot-in-command of an aircraft will be counted fully and the flying time of a pilot engaged as Co-pilot or supernumerary pilot will be counted at 80 per cent. of the flying time.]