(1)The holder of a licence shall not exercise the privileges of his licence and ratings during any period when he is aware that his physical condition has deteriorated and the medical fitness has decreased below the standard required for that category of licence.(2)The holder of a licence shall not exercise the privileges of his licence without being declared fit after a fresh medical examination in the event of his having suffered from a sickness or injury rendering him incapable of discharging his duty for a continuous period of more than twenty days, or which is likely to cause incapacity or impair his efficiency in the discharge of his duties.(3)The licence holder or his employer shall immediately notify all the relevant details of the sickness or injury to the Director-General.(4)The licence of a person rendered incapable of discharging duty under sub-rule (2), shall be deemed to be invalid until the holder undergoes a fresh medical examination.
