41C. [ Flight Simulation Training Device Qualification Certificate. [Inserted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
(1)An organisation may apply along with prescribed fee to the Director-General for a Qualification Certificate of Flight Simulation Training Device or for the validation of a Qualification Certificate issued by the Civil Aviation Authority of a Contracting State in respect of a Flight Simulation Training Device.Explanation. - For the purpose of this sub-rule (1), the organisation means:(a)an Operator;(b)a Training Organisation approved under these rules; or(c)a Training Organisation approved by civil aviation authority of a contracting state for operating and maintaining Flight Simulation Training Device.(2)The Director-General may specify the requirements for Qualification Certificate or validation of Flight Simulation Training Device and the type of trainings which can be imparted on such devices.(3)The Director-General may on being satisfied that it met all the requirements, issue a Qualification Certificate or validate the Qualification Certificate of Flight Simulation Training Device issued elsewhere, as the case may be.(4)No airline operator shall use such qualified or validated Flight Simulation Training Device for the training of their personnel without obtaining written permission from the Director-General in the form and manner as specified by him.(5)If the Director–General is satisfied that there is sufficient ground for doing so, after giving him an opportunity of being heard and reasons to be recorded in writing, may suspend or cancel such certificate or validation, as the case may be.(6)The Qualification Certificate or validation granted under sub-rule (3), unless suspended or cancelled, shall remain valid for a period not exceeding two years, and on being satisfied, the Director General may renew it for a further period not exceeding two years at a time.(7)Fee for Qualification Certificate or validation of Flight Simulation Training Device for aircraft type having maximum permissible take-off weight more than 5700 kilograms shall be rupees two lakh only and for renewal of such certificate or validation, as the case may be, the fee shall be rupees one lakh only.(8)Fee for Qualification Certificate or validation of Flight Simulator Training Device for aircraft type having maximum permissible take-off weight up to 5700 Kilograms shall be rupees one lakh only and for renewal of such certificate or validation, as the case may be, the fee shall be rupees fifty thousand only.(9)An additional amount of two lakh fifty thousand rupees or cost of travel including per diem, whichever is higher, shall be payable if the inspection, audit or surveillance in respect of issue or renewal of validation of Qualification Certificate of a Flight Simulator Training Device is required to be carried out at any place outside of India.(10)The fee shall be paid electronically in the manner as specified by the Director-General.]
