(1)The Director-General may specify conditions and standards in respect of [certificate of airworthiness or special certificate of airworthiness] [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] of a particular type or class of aircraft to ensure safety of the aircraft and of persons on board the aircraft, having regard to the limitations of the aircraft.
