Section 3(1) in The Bharatiya Vayuyan Adhiniyam, 2024
(1)The Directorate General of Civil Aviation constituted under the Aircraft Act, 1934 (22 of 1934) shall be deemed to have been constituted under this Act, which shall be headed by an officer designated as the Director General of Civil Aviation appointed in this behalf by the Central Government by notification in the Official Gazette.
