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Union of India - Section

Section 4D in The Aircraft Act, 1934

4D. Superintendence of Central Government.

The superintendence of the Directorate General of CivilAviation, the Bureau of Civil Aviation Security and theAircraft Accidents Investigation Bureau shall vestin the Central Government, which shall have the power to issue directions to each of these organisations, on any matters falling under sub-section (2) of sections 4A, 4B and 4C, respectively, if it considers necessary and expedient so to do in the public interest.