(3)The Director-General may determine the manner in which the [proficiency] shall be carried out and may approve check pilots and examiners for this purpose. He may require their reports to be submitted to him in respect of any flying test on any aircraft for which an aircraft rating is desired on a license or which is entered in the aircraft rating of the license and the renewal of which is desired or for checking proficiency at any time in respect of any aircraft included in the aircraft rating of the license.
