Section 12 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
12. [ Requirement of Training
(1)No person shall engage himself in any manner in the transport of dangerous goods unless he has undergone proper training commensurate with his responsibilities.(2)The training shall be provided or verified upon the employment of a person in apposition involving the transport of dangerous goods and recurrent training shall take place within twenty-four months of the previous training.](3)[ The period of validity of the training referred to in sub-rule (2) shall be twenty-four months from the date of successful completion of the training.(4)In case of the recurrent training, the period of validity of the training shall commence from the date of expiry of the previous training subject to the condition that the recurrent training has been successfully completed within a period of not more than three months prior to the date of expiry of the previous training.(5)In cases other than those referred to in sub-rule (4), the period of validity of the recurrent training shall commence from the date of successful completion of the recurrent training.] [Substituted by Notification No. G.S.R. 928 (E) dated 29.11.2010]
