(1)No operator shall assign duties to a person as a flight dispatcher without prior approval of the Director-General.(2)An operator may apply along with prescribed fee to the Director-General for obtaining approval of flight dispatcher.(3)The Director General may specify the requirements for approval of Flight Dispatcher.(4)The Director-General may, on being satisfied that a person has met all the requirements to act as a flight dispatcher, grant an approval of flight dispatcher to operator.(5)The approval granted under sub-rule (4), unless suspended or cancelled, shall remain valid for a period not exceeding five years, and on being satisfied, the Director General may renew it for a further period not exceeding five years at a time.(6)Fee for approval as flight dispatcher shall be rupees five thousand only and fee for renewal of flight dispatcher approval shall be rupees two thousand five hundred only.(7)The fee shall be paid electronically in the manner as specified by the Director-General.]
