Section 11(1) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
(1)There shall be an Appellate Committee consisting of the following, namely:-(a)Joint Secretary (Airports), Ministry of Civil Aviation, Government of India - Chairperson;(b)Joint Director General of Civil Aviation (Aerodrome), Directorate General of Civil Aviation - Member;(c)Member (Air Navigation Services), Airports Authority of India - Member; and(d)One technical expert having knowledge in the field of communication or air traffic management - Member.
