Section 11 in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997
11. Admission and award of proficiency and 'licence to operate' to foreigners.
- Notwithstanding anything contained in these Rules, the Central Government may, subject to such conditions as it may impose from time to time:(I)admit a person, who is not a citizen of India to an examination held under these rules, and(II)award him/her a certificate of proficiency in wireless telegraphy or certificate of licence to operate wireless telegraphy or(III)award him only a certificate of proficiency in wireless telegraphy.
