Section 38B(9) in The Aircraft Rules, 1937

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Union of India - Subsection

Section 38B(9) in The Aircraft Rules, 1937

(9)The Director-General may, if he is of the opinion that it is expedient so to do, by order and for reasons to be recorded in writing, waive fully or partially, the requirement of sub-rule (1).]

[38-B. Carriage of cabin crews. [Substituted by G.S.R. 383, dated 11.7.2001 (w.e.f. 21.7.2001). ]- (1) No aircraft registered in India shall be operated for public transport of passengers unless the following minimum number of cabin crew are on board the aircraft for the purpose of performing such duties as may be assigned in the interest of the safety of passengers, by the operator or the Pilot-in-command of the aircraft, namely:--{\|
(a)	For an aeroplane having a seating capacity of not less than 10 and not more than 50 passengers.	One cabin crew.
(b)	For a helicopter having a seating capacity of not less than 20 and not more than 50 passengers.	One cabin crew.
(c)	For an aeroplane or a helicopter having a seating capacity of more than 50 Passengers.	Two cabin crew plus one cabin crew for each unit (or part of a unit) of 50 passengers seats above a seating capacity of 99 passengers.