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[Cites 0, Cited by 0] [Section 61(12)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(12)(b) in Aircraft Rules, 1937

(b)Microlight, light sport aircraft, [Gyroplane, glider], balloon or an airship shall be certified by an aircraft maintenance engineer holding a licence in Category A or Category B1 or [Category B3 or Category L] [Substituted for 'Category B3' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).] or an authorised person subject to meeting the requirements as specified by the Director-General.
(iii)Category B2 licence holder to issue - (a) certificates of release to service after maintenance on avionic and electrical systems, avionics and electrical system within engine and mechanical systems requiring only simple tests to prove their serviceability of aircraft type endorsed on the licence;
(iiia)[ Category B2L licence holder to issue certificates of release to service and to act as B2L support staff for the maintenance performed on electrical systems; maintenance performed on avionics systems within the limits of the system ratings specifically endorsed on the licence; and when holding the 'airframe system' rating, performance of electrical and avionics tasks within power plant and mechanical systems, requiring only simple tests to prove their serviceability.] [Inserted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]