- The Commissioner shall,-(a)establish, develop, implement, maintain and review the national Civil Aviation Security programme consistent with the provisions of Annex-17 to the convention to safeguard Civil Aviation operations against acts of unlawful interference and threat perception taking into account the safety, regularity and effiCiency of flights;(b)make order necessary to carry out the national Civil Aviation Security programme;(c)respond immediately to meet any increased Security threat;(d)define and allocate tasks and coordinate activities between the departments, agencies and other organisations of the State Government, aerodrome and Aircraft operators and other entities concerned with or responsible fur the implementation of various aspects of the national Civil Aviation Security programme,(e)establish a national Aviation Security committee or similar arrangements for the purpose of coordinating Security activities between the departments, agencies and other Organisation, aerodrome and aircraft operators and other entities concerned with or responsible for the implementation of various aspects of the national Civil aviation Security programme,(f)establish, develop and implement national Civil aviation Security training programme for personnel of all entries involved with or responsible for the implementation of various aspects of the national Civil aviation Security programme which shall be designed to ensure the effectiveness of the said Security programme,(g)designate an authority at each aerodrome serving Civil Aviation who shall be responsible for coordinating the implementation of Security controls;(h)establish aerodrome Security committee at each aerodrome serving Civil aviation for coordinating the implementation of Security controls and procedures as specified in the aerodrome Security programme;(i)develop, implement and maintain a national Civil aviation Security quality control programme to determine compliance with and validate the effectiveness of its national Civil Aviation Security programme;(j)arrange for Security audit, test, survey and inspection to be conducted on a regular basis, to verifY compliance with the national Civil Aviation Security programme and to provide for immediate and effective rectification of any deficiency;(k)establish and implement policy and procedure to adjust relevant element of its national Civil Aviation Security programme accordingly, based upon a Security risk assessment carried out by the national Security agencies.
