(8)The Central Government may grant authorisation to the holders of an Aircraft Maintenance Engineer's Licence to carry out maintenance of any new aircraft, engine or system which has been brought into the organization and which is not within the scope of his licence, and to issue a certificate of release thereof, provided that the Director-General is satisfied that the applicant has sufficient knowledge, experience and training, and has passed such examinations as specified by the Director-General.[* * *] [[Omitted '(9) Upon being satisfied that the applicant has sufficient knowledge, experience, training and skill and has passed such examinations as specified by the Director-General, the Central Government may grant approvals to persons employed in an organization approved by Director-General to certify maintenance work carried out on aircraft, engine or components, in accordance with the procedures specified by the Director-General.
