(4)[ Where the certificate of airworthiness or the special certificate of airworthiness of an aircraft is suspended or deemed to be suspended, the Director-General may, upon an application by the owner or operator, issue a special flight permit under rule 55A.] [[Substituted '(4) Where the certificate of airworthiness of an aircraft is suspended or deemed to be suspended, the Director-General may, upon an application made by the owner or operator of the aircraft and subject to such requirements as may be specified by him, having regard to the safety of the aircraft and persons thereon,--(a)permit the aircraft to ferry-fly to a place without passengers on board, where the maintenance required to remove the suspension of the certificate of airworthiness can be performed in accordance with the rules;(b)authorise flights for the purpose of experiment or tests;(c)authorise flights where the safety or succor of persons or aircraft is involved;(d)authorise flights for special purposes.' by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]][* * *] [Omitted '(5) The Director-General may, by general or special order and subject to such conditions as may be specified in that order, exempt any aircraft from the operation of any provision of this rule.' by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
