(13)[ The certification privileges shall be exercised only if the holder of licence fulfills the conditions as specified by the Director-General.] [[Substituted '(13) The certification privileges shall be exercised only if-(a)the holder of Category A licence on a specific aircraft type has satisfactorily completed and demonstrated the relevant Category A aircraft type task training conducted by an approved maintenance or AME training organization approved for the purpose;(b)the licence is endorsed with the appropriate aircraft type rating in case of Categories B1, B2 or C licence after satisfactory completion of an examination in the relevant category B1, B2 or C aircraft type training approved by Director-General or conducted by an approved maintenance training organization;(c)categories B1, B2 and C license for aircraft other than large aircraft, is endorsed with the appropriate group rating or manufacturer group ratings as specified by the Director-General; and(d)within the preceding twenty-four months, the holder of an Aircraft Maintenance Licence has either acquired· six months of maintenance experience in accordance with the privileges under the Aircraft Maintenance Engineer's Licence or has acquired the licence for the first time.' by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).]]
