(13)A pilot who acts as Examiner [* * *] [Omitted or Check Pilot' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).] may log as pilot-in-command the flight time during which he so acts, provided he is entitled and authorised to fly in command of that type of flying machine by virtue of the ratings and privileges of his pilot's license.
