(3)[ Where considered necessary, an organisation or a person engaged in one or more of the activities listed under clause (a) of sub-rule (1) shall operate under a system of approval as specified by the Director-General. The request for such approval shall be made to the Director-General in such form and manner as may be specified and on receipt of request, the Director-General may grant the approval on being satisfied that the applicant has complied with specific requirements. The approval shall be subject to such terms and conditions as may be specified.] [Substituted by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).][(3-A) The approval granted under sub-rule (3), unless suspended or cancelled, shall remain valid for a period not exceeding [five year] [Inserted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ] and on being satisfied, the Director-General may renew the approval for a further period of [five year] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)].]
